Citation : 2022 Latest Caselaw 2527 Raj
Judgement Date : 11 February, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6733/2021
1. Jaykumar Medatiya S/o Sh. Ashok Medatiya, Aged About 32 Years, Ojha Ji Ka Bas, Dist. Pali, Rajasthan.
2. Ashok Medatiya S/o Sh. Moti Lal, Aged About 59 Years, Ojha Ji Ka Bas, Dist. Pali, Rajasthan.
----Petitioners
Versus
1. State, Through Pp
2. Anil Bhansali S/o Sh. Gyanchand, Aged About 30 Years, Shrimaliyo Ki Gali, Dhanmandi, Dist. Pali, Rajsthan.
----Respondents
For Petitioner(s) : Mr. Kaushal Sharma For Respondent(s) : Mr. Mahipal Bishnoi, 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 petitioners has submitted that
he wants to withdraw this criminal misc. petition, however, seeks
liberty for the petitioners 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withdrawn with the liberty sought for.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 petitioners, 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 18-mohit/-
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