Brijmohan Thakur vs State
2022 Latest Caselaw 1847 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 4/2022

1. Brijmohan Thakur S/o Shri Salan Singh @ Satann Singh, Aged About 55 Years, R/o 3510, New Shivaji Nagar, Tehsil And District Ludhiyana, Punjab.

2. Madhubala Thakur W/o Shri Brijmohan Thakur, Aged About 52 Years, R/o 3510, New Shivaji Nagar, Tehsil And District Ludhiyana, Punjab.

----Petitioners Versus

1. State, Through Pp

2. Narendra Singh S/o Girdhari Singh, Aged About 30 Years, Nursar, Jaamsar, Bikaner At Presently 366, Kalash Puri, Bichhwal, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Hemant Sharma (through VC)

For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

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

liberty for the petitioners to move appropriate representation

before the Investigating Officer along with supporting evidence.

Accordingly, this criminal misc. petition is dismissed as

withdrawn with the liberty sought for.

(2 of 2) [CRLMP-4/2022]

If any such representation filed by the petitioners, it is

expected that the Investigating Officer shall consider the same

objectively and proceed further in accordance with law.

(VIJAY BISHNOI),J

2-mohit/-

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