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Yakub vs State
2021 Latest Caselaw 6158 Raj

Citation : 2021 Latest Caselaw 6158 Raj
Judgement Date : 1 March, 2021

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

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6499/2019

Yakub S/o Yunus Ali, Aged About 42 Years, By Caste Kumhar, R/o Ward No. 27, Nohar, District Hanumangarh (Raj.).

----Petitioner Versus

1. State, Through PP

2. Mastan S/o Raju Khan, B/c Musalman, R/o Ward No. 2, Nohar, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Jogendra Singh For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

Learned Public Prosecutor submits that the charge-sheet has

been filed in the matter.

Learned counsel Shri Jogendra Singh submits that parties

have entered into a compromise and thus, the petitioner may be

permitted to act accordingly before the trial court. He thus, craves

liberty to withdraw the instant misc petition. Accordingly, the misc.

petition is dismissed as withdrawn with the liberty prayed for.

(SANDEEP MEHTA),J 5-Sudhir Asopa/-

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