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Har Chand Singh vs State
2021 Latest Caselaw 7318 Raj

Citation : 2021 Latest Caselaw 7318 Raj
Judgement Date : 15 March, 2021

Rajasthan High Court - Jodhpur
Har Chand Singh vs State on 15 March, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 928/2018

Har Chand Singh S/o Sh. Shankar, Aged About 52 Years, B/c Rajpurohit, R/o Arthandi, P.s. Samdari, District Barmer.

----Petitioner Versus

1. State, Through Pp

2. Praveen S/o Lachhi Ram, B/c Suthar, R/o Bhanvrani, Teh.

Ahore, District Jalore.

----Respondents

For Petitioner(s) : Mr. Uttam Singh on behalf of Mr. CS Rajpurohit, Adv.

For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

Counsel for the petitioner seeks permission to withdraw the

revision petition.

Permission is granted.

The revision petition is dismissed as withdrawn. Stay

application is also dismissed.

(MANOJ KUMAR GARG),J 148-MS/-

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