Bhanwari Devi vs State And Anr
2021 Latest Caselaw 6432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 675/2014

Bhanwari Devi W/o Shri Mohbaat Ram by caste Meghwal, R/o Village Berathal Kallan, PS Khimsar, District Nagaur

----Petitioner Versus

1. State of Rajasthan

2. SHO PS Khimsar, District Nagaur

----Respondent

For Petitioner(s) : Mr. Mukesh Mehriya For Respondent(s) : Mr. Gaurav Singh, PP Mr. Pritam Solanki

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

03/03/2021

Learned counsel Shri Mehriya submits that he may be

allowed to withdraw the instant misc. petition giving liberty to the

petitioner to participate in the trial of the Original Criminal Case

No.980/2013 (State vs Kesaram & Anr), pending in the Court of

Judicial Magistrate, Nagaur.

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

are dismissed as withdrawn with the liberty prayed for. The

original record shall be returned to the trial court forthwith.

(SANDEEP MEHTA),J 47-Sudhir Asopa/-

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