Jainsons India Industries vs State
2021 Latest Caselaw 6429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1384/2017

Jainsons India Industries, Through Partner Prashant Bohra S/o Shri Sohan Lal Jain, Resident Of F-5-47, M.i.a. Basni, Second Phase, Jodhpur.

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Firoz Khan For Respondent(s) : Mr. Gaurav Singh, PP Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

Learned counsel Shri Firoz Khan craves liberty to withdraw

the instant criminal misc. petition seeking leave that the petitioner

may be allowed to raise all its objections before the trial court at

the appropriate stage.

Thus, the misc. petition is dismissed as withdrawn, with the

liberty prayed for. The investigating agency shall expedite the

investigation of the FIR No.159/2012, Police Station Basni,

Jodhpur.

(SANDEEP MEHTA),J 41-Sudhir Asopa/-

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