Niranjan vs State Of Rajasthan
2021 Latest Caselaw 7232 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 579/2019

1. Niranjan S/o Radheyshyam, Aged About 19 Years, By Caste Brahmin, Resident Of Ward No.9, Tehsil Sardarshahar, District Churu

2. Bhanu Prakash S/o Babu Lal, Aged About 18 Years, By Caste Regar, Resident Of Ward No.36, Tehsil Sardarshahar, District Churu

3. Vishal S/o Sita Ram, Aged About 18 Years, B/c Nai, R/o Ward No.29, Tehsil Sardarshahar, District Churu

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Shreekant Verma, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

Counsel for the petitioners seeks permission to withdraw the

revision petition with liberty to raise all the objections before the

trial court at the appropriate stage of trial.

Permission is granted.

The revision petition is dismissed as withdrawn with liberty

as prayed for. Stay application is also dismissed.

(MANOJ KUMAR GARG),J 150-MS/-

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