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Raju @ Dhala Ram vs State Of Rajasthan
2022 Latest Caselaw 2140 Raj

Citation : 2022 Latest Caselaw 2140 Raj
Judgement Date : 7 February, 2022

Rajasthan High Court - Jodhpur
Raju @ Dhala Ram vs State Of Rajasthan on 7 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5118/2021

Raju @ Dhala Ram S/o Shri Pappa Ram, Aged About 38 Years, B/c Mirasi, R/o Salawas Tehsil Luni, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Anu W/o Raju @ Dhala Ram, D/o Basir, B/c Mirasi, R/o Behind Nagar Palika, Mundwa District Nagaur.

----Respondents

For Petitioner(s) : Mr. CS Rajpurohit (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP Present in person : Mr. Richpal Singh, SI, SHO, PS Mundwa, District Nagaur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/02/2022

Learned Public Prosecutor has submitted the factual report

which is taken on record.

At this stage, learned counsel for the petitioner, without

arguing the matter on merits, has submitted that he does not

want to press this criminal misc. petition.

Accordingly, this criminal misc. petition is dismissed as not

pressed.

(VIJAY BISHNOI),J Surabhii/9-

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