Devendra @ Chetan vs State Of Rajasthan
2022 Latest Caselaw 2788 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 546/2022 Devendra @ Chetan S/o Aadu Ram, Aged About 21 Years, B/c Mali, R/o Maharaja Nagar, 85 Mali Mangra, Village Jhal, Teh. Bilara, Dist. Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Veena D/o Prem Das, Aged About 19 Years, B/c Vaishnav, R/o Jahk, Teh. Bilara, Dist. Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Prateek Charan For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Anirudh Singh Shekhawat for Complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 18/02/2022

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withdrawn with the liberty sought for.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 14-mohit/-

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