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Suresh Goswami @ Nemichand ... vs State Of Rajasthan
2021 Latest Caselaw 6331 Raj/2

Citation : 2021 Latest Caselaw 6331 Raj/2
Judgement Date : 10 November, 2021

Rajasthan High Court
Suresh Goswami @ Nemichand ... vs State Of Rajasthan on 10 November, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1991/2020

                                    Suresh Goswami @ Nemichand Goswami S/o Shri Shyam Puri
                                                                                                           ----Petitioner
                                                                            Versus
                                    State Of Rajasthan
                                                                                                         ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 3923/2020 Bharat Sharma S/o Shri M.l. Sharma

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Vandana Sharma for Mr. Kamal Kant Sharma Mr. Himmat Singh Bikarwar For State : Mr. Rajendra Yadav, GA-Cum-AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

10/11/2021

It is contended by counsel for the petitioner that compromise

has been arrived at between the parties. Victim-prosecutrix has

submitted an application to the Investigating Officer that she does

not want to proceed further with the case.

Time is sought on behalf of the petitioner.

List these matters on 23.11.2021.

Till then, interim order, if any, shall continue.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /25-26

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