Rakesh Kumar vs Tulsiram
2021 Latest Caselaw 17768 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3719/2019

1. Rakesh Kumar S/o Himmat Lal Tated, Aged About 38 Years, R/o Fateh Nagar, Tehsil Mavli, District Udaipur.

2. Rajni Ranka W/o Manish Ranka, Aged About 40 Years, R/o Chittorgarh, District Chittorgarh.

----Petitioners Versus

1. Tulsiram S/o Narsa Suthar, R/o Charli, P.S. Ahore, Dist.

Jalore. At Present R/o New Girirat Co. Op. H.S.G. Society, Room No. 17, Shivaji Chowk, Agra Road, Kalyan West, Maharashtra.

2. State Of Rajasthan, Through PP

----Respondents

For Petitioner(s) : Mr. Sudhir Saruparia For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

25/11/2021

Learned counsel for the petitioner submits that he does not

want to press this petition at this stage, however seeks liberty to

raise all the grounds at the time of framing the charges before the

trial court.

Accordingly, the misc. petition is dismissed as not pressed

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J

186-Shahenshah/-

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