Mangi Lal Jain vs State Of Rajasthan
2022 Latest Caselaw 1577 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 436/2022

Mangi Lal Jain S/o Sh. Chaturbhuj Jain, Aged About 68 Years, New Jain Mohalla, Jateeyo Ka Vas, Gali No. 04, Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Mohan Lal S/o Sh. Tahalram Sabnani, Opp. Jhulelal Temple, Sidhu Nagar, Bhilwara, At Present Resident Of Near Pratap Talkies, Bhimganj, Dist. Bhilwara (Raj.).

----Respondents

For Petitioner(s) : Mr. Trilok Joshi (through VC) For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he wants to withdraw this criminal misc. petitioner, however, seeks

liberty for the petitioner to move appropriate representation along

with supporting evidence before the Investigating Officer.

Accordingly, this criminal misc. petition is dismissed as

withdrawn with the liberty sought for.

If any such representation is filed by the petitioner, it is

expected that the Investigating Officer shall consider the same

and take appropriate action in the matter in accordance with law.

(VIJAY BISHNOI),J 33-mohit/-

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