Chhagan Lal Khatri vs The State Of Rajasthan
2021 Latest Caselaw 18691 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2272/2018

Chhagan Lal Khatri S/o Dana Ram, Aged About 57 Years, B/c Khatri, Resident of Sindhari Tehsil Sindhari, Distt. Barmer.

----Petitioner Versus

1. The State Of Rajasthan, Through PP

2. Bhanwar Lal S/o Gunesh Mal, Resident of Sindhari Tehsil Sindhari, Distt. Barmer

----Respondents

For Petitioner(s) : Mr. Avinash Bhati For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

08/12/2021

Learned Public Prosecutor submits that the charge-sheet in

the case has been filed against the petitioner in the trial court.

In these circumstances, learned counsel for the petitioner

does not want to press this petition, however, seeks liberty to take

appropriate steps before the trial court.

Accordingly, the misc. petition is dismissed as not pressed

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J 243-Shahenshah/-

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