Manjur Ali vs State
2021 Latest Caselaw 7466 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 715/2020

Manjur Ali S/o Shri Bashir Khan, Aged About 39 Years, 70 G.B., Tehsil Anupgarh, District Sri Ganganagar.

----Appellant Versus

1. State, Through P.P.

2. Hansraj S/o Sh. Jagdish, By Caste Nayak, R/o Ward No. 6, Premnagar, Anupgarh, District Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. D.S. Thind For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the appellant has submitted that

he does not want to press this criminal appeal, however, seeks

liberty for the appellant to surrender before the trial court.

Accordingly, this criminal appeal preferred by the appellant

under Section 14A of the Scheduled Caste and Scheduled Tribes

(Prevention of Atrocities) Act is dismissed as not pressed with the

liberty as prayed for.

(VIJAY BISHNOI),J

150-akash/-

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