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Mohisin Mansuri vs State
2021 Latest Caselaw 6270 Raj

Citation : 2021 Latest Caselaw 6270 Raj
Judgement Date : 2 March, 2021

Rajasthan High Court - Jodhpur
Mohisin Mansuri vs State on 2 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3239/2020

Mohisin Mansuri S/o Shri Mohd. Usman Mansuri, Aged About 35 Years, B/c Mansuri , R/o House No 5, First Road, Near Nama Noor Mahal School , Kamdhaj Nagar , Chittorgarh

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. V.K. Bhadu For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

02/03/2021

Learned counsel Shri Bhadu craves liberty to withdraw the

instant criminal misc. petition. Accordingly, the misc. petition as

well as the stay application are dismissed as withdrawn. Needless

to say that the petitioner shall be at liberty to raise all his

objections before the concerned court at the appropriate stage.

(SANDEEP MEHTA),J 45-Sudhir Asopa/-

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