M/S Sonalika Suratgarh vs State Of Rajasthan
2021 Latest Caselaw 10385 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 398/2021

M/s Sonalika Suratgarh, Through Prop. Shobhadevi Soni, W/o Sh. Hansraj Soni, B/c Soni, R/o Housing Board Colony, Suratgarh, Tehsil And District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Bhoop Singh S/o Sh. Jai Mal Singh, B/c Bhadu, R/o 2/6 Housing Board Colony, Suratgarh, Tehsil And District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Anil Vyas For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

08/07/2021

Learned counsel for the petitioner craves liberty to withdraw

the instant revision petition seeking leave that the petitioner-

complainant may be permitted to file an application for Leave to

Appeal for assailing the judgment of acquittal dated 19.02.2021

passed by the learned appellate court.

Accordingly, the instant revision petition is dismissed as

withdrawn with the liberty prayed for. The time spent during the

pendency of instant revision petition, shall be excluded from

limitation if the Leave to Appeal Application is preferred within

next 15 days.

(SANDEEP MEHTA),J

19-Mamta/Devesh/-

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