Ritika Jain vs State Of Rajasthan
2022 Latest Caselaw 2804 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 467/2022

1. Ritika Jain W/o Shri Sandeep Sethia, Aged About 39

Years, R/o Mukta Prasad Nagar, P.s. Naya Shahar, Bikaner

(Raj.)

2. Sandeep Sethia S/o Ratanlal Sethia, Aged About 41

Years, R/o Mukta Prasad Nagar, P.s. Naya Shahar, Bikaner

(Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Pawan Kumar S/o Maniram, R/o Kisan Hotel, Rani Bazar,

District Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Mr. D.D. Chitlangi For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. R.S. Choudhary

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 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withdrawn with the liberty sought for.

(2 of 2) [CRLMP-467/2022]

If any such representation is filed by the petitioners, 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 10-Arun/-

Powered by TCPDF (www.tcpdf.org)