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Roopdas vs State Of Rajasthan
2021 Latest Caselaw 7757 Raj

Citation : 2021 Latest Caselaw 7757 Raj
Judgement Date : 18 March, 2021

Rajasthan High Court - Jodhpur
Roopdas vs State Of Rajasthan on 18 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6879/2019

Roopdas S/o Isardas, Aged About 40 Years, By Caste Kamad, @ Amritdas, R/o Village Dhadariya, Banirotan, Tehsil And District Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Pawandas S/o Mangilal, By Caste Charan, R/o Village Dhadariya, Banirotan, Tehsil And District Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Pallav Sharma For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

18/03/2021

Learned counsel Shri Pallav Sharma submits that the trial is

at the final stage and thus, he may be allowed to withdraw the

instant misc. petition. Accordingly, the same is dismissed as

withdrawn.

(SANDEEP MEHTA),J 14-Sudhir Asopa/-

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