Rajesh Grewal vs State Of Rajasthan
2022 Latest Caselaw 2594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 738/2022

1. Rajesh Grewal S/o Shri Hardat Grewal, Aged About 40 Years, R/o 4 E Chhoti, Sri Ganganagar, District Sri Ganganagar (Raj.)

2. Hardat Grewal S/o Shri Inder Singh, Aged About 75 Years, R/o 4 E Chhoti, Sri Ganganagar, District Sri Ganganagar (Raj.)

3. Raju Grewal S/o Shri Hardat Grewal, Aged About 46 Years, R/o 4 E Chhoti, Sri Ganganagar, District Sri Ganganagar (Raj.)

4. Madan Lal S/o Shri Leelu Ram, Aged About 38 Years, R/o 4 E Chhoti, Sri Ganganagar, District Sri Ganganagar (Raj.)

5. Anand S/o Shri Mehar Singh, Aged About 48 Years, R/o Rohini New Delhi.

6. Santosh W/o Shri Madan Lal, Aged About 36 Years, R/o 4 E Chhoti, Sri Ganganagar, District Sri Ganganagar (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Mahendar Kumar S/o Shri Brijlal, R/o 01, 02, Chahal Chok, Sri Ganganagar, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. JS Bhaleria For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/02/2022

The factual report submitted by the learned Public Prosecutor

is taken on record.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

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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withdrawn with the liberty sought for.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 44-mohit/-

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