Pawan Kumar vs State Of Rajasthan
2022 Latest Caselaw 2518 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 688/2022

Pawan Kumar S/o Sh. Palaram Chhimpa, Aged About 40 Years, Village Badbirana, Teh. Nohar, Dist. Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Sh. Gopiram S/o Sh. Ramjilal, Sub-Inspector, P.s. Nohar, Dist. Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr. Ratna Ram For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/02/2022

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. petition, 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withdrawn with the liberty sought for.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 86-mohit/-

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