Rajesh Bagadi vs State Of Rajasthan
2021 Latest Caselaw 17968 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6317/2021

Rajesh Bagadi S/o Lalchand Bagdi, Aged About 32 Years, B/c Maheshwari, R/o 1-Jassusar Gate Ke Bahar, Bikaner Ganga Shahar (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Hemlata D/o Satyanaraya, W/o Rajesh Bagadi, B/c Maheshwari, R/o Peepli Gali, Kotwali, Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. Harish Kumar Purohit For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

29/11/2021

Learned counsel for the petitioner after having attempted to

argue the matter for some time, felt advised not to press this

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

defense before the trial court at the appropriate stage.

Accordingly, the misc. petition is dismissed as not pressed

with liberty as aforesaid.

(VINIT KUMAR MATHUR),J

208-Shahenshah/-

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