Ashok Kumar vs State Of Rajasthan
2021 Latest Caselaw 16830 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5454/2021

Ashok Kumar S/o Shri Tejaram, Aged About 23 Years, B/c Dewasi, R/o Ramdev Colony, Gram Rama, Tehsil Ahore, Dist. Jalore (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through PP.

2. Smt. Lalita Devi Soni W/o Shri Dashrath Kumar, Aged About 26 Years, B/c Soni, R/o Rama, Bhadrajun, Jalore (Raj.)

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 4887/2021 Shivraj Singh S/o Sh. Bhagwat Singh Ji, Aged About 29 Years, B/c Rajput, Permanent Address- Rajputo Ka Bas, Village Rama, Tehsil Ahore, Dist. Jalore (Raj.). Presently R/o Ratanada, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Smt. Lalita Devi Soni W/o Sh. Dashrath Kumar, Aged About 26 Years, B/c Soni, R/o Rama, Bhadrajun, Jalore (Raj.).

----Respondents

For Petitioner(s) : Mr. Praveen Dayal Dave For Respondent(s) : Mr. M.K. Trivedi, PP Mr. Mukesh Rajpurohit, ASG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

11/11/2021

Learned counsel for the petitioner after having attempted to

argue the matter for some time does not want to press this

(2 of 2) [CRLMP-5454/2021]

petition at this stage, however, seeks liberty to take the

appropriate proceedings before the trial court.

Accordingly, the present misc. petitions are dismissed with

liberty as aforesaid.

(VINIT KUMAR MATHUR),J 195-196Shahenshah/-

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