State Of Rajasthan vs Kailash @ Kera Ram
2021 Latest Caselaw 5807 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 35/2021

State Of Rajasthan

----Appellant Versus Kailash @ Kera Ram S/o Khema Ram, By Caste Meghwal, R/o Chhangadi, Police Station Nosra, District Jalore.

----Respondent

For Appellant(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/02/2021

Learned Public Prosecutor appearing on behalf of appellant

State has submitted that due to inadvertence this criminal leave to

appeal has been filed because against the impugned judgment

passed by the trial court one S.B. Criminal Leave to Appeal

No.116/2020 (State Vs. Kailash @ Kera Ram) has already been

entrained by a Coordinate Bench of this Court and issued notice

on 28.05.2020, therefore, he wants to withdraw this criminal leave

to appeal.

In view of the above submission, this criminal leave to

appeal is dismissed as withdrawn.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.5

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