Mansingh Alias Pikada vs State Of Rajasthan
2021 Latest Caselaw 7895 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 224/2018

Mansingh Alias Pikada S/o Jaganath Rawat, Aged About 35 Years, B/c Rawat, R/o Hinta, P.s. Bhindar, Dist. Udaipur (Lodged In Central Jail, Udaipur)

----Appellant Versus State Of Rajasthan, Through PP

----Respondent

For Appellant(s) : Mr. Deepak Bishnoi For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

19/03/2021

Shri Deepak Bishnoi, Advocate states that he has filed the

instant appeal inadvertently without being aware of the fact that

appeal (225/2018) had already been filed on behalf of the accused

by Counsel Shri Manish Pitaliya. He thus, craves liberty to

withdraw the instant appeal which is dismissed as such without

prejudicing the right of the appellant to continue his challenge to

the impugned judgment in the appeal (No.225/2018).

Copy of this order shall be annexed in Appeal No.

(225/2018).

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

48-Sudhir Asopa/-

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