Palvindra Singh vs State Of Rajasthan
2021 Latest Caselaw 6157 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6872/2019

Palvindra Singh S/o Shri Harijandra Singh, Aged About 48 Years, By Caste Jat Sikh, R/o Ward No. 03, Anoopgarh, District Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Manish Kumar S/o Shri Balwant Ram, Ward No. 8, Anoopgarh, District Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Vipul Dharnia For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

Learned counsel Shri Dharnia as well as the learned Public

Prosecutor submit that charge-sheet has been filed in the matter.

Thus, Shri Dharnia craves withdrawal of the misc. petition seeking

leave that the petitioner may be allowed to raise all his objections

before the trial court at the appropriate stage. Thus, misc. petition

is dismissed as withdrawn with the liberty prayed for.

(SANDEEP MEHTA),J 7-Sudhir Asopa/-

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