Kantilal vs State Of Rajasthan
2021 Latest Caselaw 17167 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 616/2021

Kantilal S/o Rupa Garasiya, Aged About 32 Years, R/o Khardiwada, Udaipur, Rajasthan.

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

----Respondent

For Petitioner(s) : Mr. Naman Mohnot For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

16/11/2021

Learned Public Prosecutor submits that the charge-sheet in

the case has been filed.

The factual report produced by learned Public Prosecutor is

taken on record.

In view of the factual report received, learned counsel for the

petitioner does not want to press this petition and he seeks liberty

to approach the trial court.

Accordingly, the misc. petition is dismissed as withdrawn

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J 9-Shahenshah/-

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