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Rakesh Kumar Pareta S/O Dwarkalal vs State Of Rajasthan
2021 Latest Caselaw 1196 Raj/2

Citation : 2021 Latest Caselaw 1196 Raj/2
Judgement Date : 3 February, 2021

Rajasthan High Court
Rakesh Kumar Pareta S/O Dwarkalal vs State Of Rajasthan on 3 February, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 1306/2020

                                   Rakesh Kumar Pareta S/o Dwarkalal, R/o Bagher, Police Station
                                   Khanpur, Distt. Jhalawar Raj. (At Present Petitioner Confined At
                                   Distt. Jail Jhalawar)
                                                                                                         ----Appellant
                                                                         Versus
                                   1.       State Of Rajasthan, Through P.p.
                                   2.       Victim D/o Bhojraj, R/o Bagher, Police Station Khanpur
                                            Distt. Jhalawar Raj. Through Natural Guardian Uncle
                                            Shambhudayal S/o Motilal R/o Bagher, Police Station
                                            Khanpur, Distt. Jhalawar Raj.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Pranay Raj Singh Jhala present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/02/2021

Counsel for the appellant does not want to press the appeal.

Accordingly, Criminal Appeal is dismissed as withdrawn.

(PANKAJ BHANDARI),J

ARTI SHARMA /35

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