Mohammed Khan vs State Of Rajasthan
2021 Latest Caselaw 16943 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4334/2019

Mohammed Khan S/o Sh. Manjana Khan, Aged About 25 Years, B/c Mohammedan, R/o Teersigdi, P.S. Rural Barmer, Teh. And Distt. Barmer (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Smt. Ramu Devi W/o Shri Deda Ram, By Caste Bheel, R/o Teersigdi, P.S. Rural Barmer, Tehsil And Distt. Barmer.

----Respondents

For Petitioner(s) : Mr. Naresh Khatri For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

12/11/2021

The factual report produced by the learned Public Prosecutor

is taken on record.

In view of the factual report received, the petitioner does not

want to press this petition, however, seeks liberty to file the

appropriate proceedings before the trial court.

Accordingly, the misc. petition is dismissed with liberty as

aforesaid.

(VINIT KUMAR MATHUR),J 6-Shahenshah/Vivek-

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