Ramraj @ Raju vs State Of Rajasthan
2022 Latest Caselaw 1732 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7074/2021

Ramraj @ Raju S/o Sh. Mangi Nath, Aged About 28 Years, Khema Ka Jhopra, Uncha, P.s. Hanuman Nagar, Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Dept. Of Home, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Bhilwara.

3. The Station House Officer, P.s. Hanuman Nagar, Bhilwara.

----Respondents

For Petitioner(s) : Mr. M.A. Siddiqui (through VC) For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted he

does not want press this criminal misc. petition, however, seeks

liberty for the petitioner to move an appropriate representation

before the Investigating Officer along with the supporting

evidence.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J 41-mohit/-

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