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Divakar Deora vs Sangeeta
2021 Latest Caselaw 5254 Raj

Citation : 2021 Latest Caselaw 5254 Raj
Judgement Date : 23 February, 2021

Rajasthan High Court - Jodhpur
Divakar Deora vs Sangeeta on 23 February, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 703/2020

Divakar Deora S/o Sh. Vipin Deora, Aged About 31 Years, B/c Mali, R/o Jatabaas, Mahamandir, Jodhpur Presently Gujarat, Through Natural Guardian Vipin Deora S/o Lt. Sh. Chail Singh Deora, Age About 52 Years, B/c Mali R/o Jatabaas, Mahamandir, Jodhpur.

----Appellant Versus

1. Sangeeta D/o Sh. Lunaram Gehlot W/o Sh. Diwakar Deora, Caste Mali, R/o Opposite Devidan Ji Ka Aashram, Near Dhanji Ki Pole, Chopasani Road Sunthla, Jodhpur.

2. State of Rajasthan through Pp

----Respondents

For Appellant(s) : Mr. Vikas Rathi. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr.J.Gehlot, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/02/2021

Learned counsel for the appellant wants to withdraw this

Criminal Appeal but seeks liberty to file the complaint before an

appropriate forum.

Accordingly, the present Criminal Appeal is dismissed as

withdrawn with liberty as prayed for.

(MANOJ KUMAR GARG),J 134-Prashant/-

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