Rajendra Mahto vs State Of Rajasthan
2022 Latest Caselaw 2752 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 295/2022

Rajendra Mahto S/o Sh. Ramdhan Mahto, Aged About 44 Years, Ramdih Mod, Kumar Chowk, Post Sector 9, P.s. Harla, Dist. Bokaro, Jharkhand.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Sh. Balvendar Singh S/o Sh. Ram Dhan Regar, C28, Esic Hospital, Sodala, Jaipur Gramin.

----Respondents

For Petitioner(s) : Mr. Love Jain For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/02/2022

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withdrawn with the liberty sought for.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

while drawing final opinion at the time of filing of charge-sheet.

(VIJAY BISHNOI),J 5-Arun/-

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