Manoj Sharma vs State
2021 Latest Caselaw 6428 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 272/2020

Manoj Sharma S/o M.p. Sharma, Aged About 49 Years, B/c Brahman, R/o Gate Satellite Hospital Ke Samne, Naya Saher, Bikaner

----Petitioner Versus

1. State, Through PP

2. Pradeep Goyal S/o Gopi Ram, B/c Aggarwal R/o A.i.s.

Shivalik Malviya Nagar, New Delhi.

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

Learned counsel Shri Gupta submits that the petitioner may

be allowed to raise all his objections before the trial court at an

appropriate stage. With this liberty, he seeks to withdraw the

instant misc. petition.

Accordingly, the instant misc. petition as well as the stay

application are dismissed as withdrawn with the liberty prayed for.

(SANDEEP MEHTA),J

19-/Devesh Thanvi/-

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