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Akhilesh Saxena S/O Sh. (Late) ... vs State Of Rajasthan
2021 Latest Caselaw 6225 Raj/2

Citation : 2021 Latest Caselaw 6225 Raj/2
Judgement Date : 8 November, 2021

Rajasthan High Court
Akhilesh Saxena S/O Sh. (Late) ... vs State Of Rajasthan on 8 November, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                              S.B. Criminal Miscellaneous (Petition) No. 3116/2021
                                    Akhilesh Saxena S/o Sh. (Late) Ambrish Saxena, R/o 626-A, R.k.
                                    Puram, Kota (Raj.) (Retired Accounts Officer, Kota Zila Dugdh Utpadak
                                    Sangh Ltd,.kota).
                                                                                                            ----Petitioner
                                                                             Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor
                                    2.      Satyanarayan S/o Ram Swaroop Sharma, R/o 68-A Shivpura,
                                            Kota (Raj.)
                                                                                                         ----Respondents

S.B. Criminal Miscellaneous (Petition) No. 3649/2021 Shyam Babu Verma S/o Sh. Bhanwar Lal Verma, Aged About 57 Years, R/o 433-B, R.k. Puram Kota (Raj) (Presently Deputy Manager, Kota Zila Dugdh Utpadak Sangh Ltd. Kota)

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor

2. Satya Narayan S/o Ram Swaroop Sharma, R/o 68-A, Shivpura, Kota (Raj)

----Respondents

For Petitioner(s) : Mr. Harsha Sharma for Mr. Anurag Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

08/11/2021

Counsel for the petitioners does not want to press these

Criminal Misc. Petitions, seeks liberty to file fresh misc. petition,

challenging the charge-sheet and subsequent proceedings in

pursuant to the impugned FIR.

Accordingly, these Criminal Misc. Petitions are dismissed as

withdrawn, with liberty as prayed for.

Stay applications stand disposed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /48-49

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