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Bablu @ Manish S/O Norat vs State Of Rajasthan
2021 Latest Caselaw 77 Raj/2

Citation : 2021 Latest Caselaw 77 Raj/2
Judgement Date : 5 January, 2021

Rajasthan High Court
Bablu @ Manish S/O Norat vs State Of Rajasthan on 5 January, 2021
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 1594/2020

                                   Bablu @ Manish S/o Norat, Aged About 20 Years, R/o Ratanpura
                                   Sardara, Police Station Beawar Sadar Distt. Ajmer (At Present
                                   Accused Confined In Central Jail Ajmer)
                                                                                                         ----Appellant
                                                                         Versus
                                   1.        State Of Rajasthan, Through P.p.
                                   2.        Raju S/o Shri Nathu, R/o Shero Ki Babdi Delwada, Beawar
                                             Sadar, Ajmer Raj.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Rahul Agarwal through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/01/2021

Counsel for the petitioner does not want to press the criminal

appeal.

Present Criminal Appeal is accordingly dismissed as

withdrawn.

(PANKAJ BHANDARI),J

ARTI SHARMA /64

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