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Om Prakash vs State
2021 Latest Caselaw 6155 Raj

Citation : 2021 Latest Caselaw 6155 Raj
Judgement Date : 1 March, 2021

Rajasthan High Court - Jodhpur
Om Prakash vs State on 1 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 447/2020

Om Prakash S/o Sh. Devi Lal, Aged About 55 Years, By Caste Kumhar, R/o Nai Abadi, Ward No. 12, Hanumangarh Town (Raj.).

----Petitioner Versus

1. State, Through P.P

2. Sukhdev Singh S/o Sh. Jaagar Singh, By Caste Kamboj Sikh, R/o Dhani 1, Tlw-A, Gaon Talwada Jheel, Tehsil Tibbi, District Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr. Harish Kumar Purohit For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

After arguing the matter for some time, Shri Purohit, does

not want to press the instant misc. petition filed for quashing of

the FIR No.409/2019, Anti Corruption Bureau, Hanumangarh.

Thus, the misc. petition as well as the stay application are

dismissed as not pressed.

(SANDEEP MEHTA),J 12-Sudhir Asopa/-

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