Arjun Ram vs State Of Rajasthan
2022 Latest Caselaw 2458 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1611/2020

Arjun Ram S/o Sh. Swaroop Ram, Aged About 45 Years, B/c Jat, R/o Village Deshwal, Gram Panchayat Oladan, Tehsil Merta, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Yogesh Kumar S/o Sh. Dayanand, B/c Jat, R/o Panji Ka Bas, Mandawa, District Jhunjhunu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Manish Patel For Respondent(s) : Mr. Mahipal Bishnoi, PP Ms. Kamla Goswami, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

10/02/2022

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 supportive 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withdrawn with the liberty sought for.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 6-mohit/-

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