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Mukesh vs State Of Rajasthan
2022 Latest Caselaw 2911 Raj

Citation : 2022 Latest Caselaw 2911 Raj
Judgement Date : 22 February, 2022

Rajasthan High Court - Jodhpur
Mukesh vs State Of Rajasthan on 22 February, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal (Sb) No. 1035/2021 Mukesh S/o Sh. Lal Chand, Aged About 23 Years, R/o Prohitsar, Dist. Jaisalmer. At Present Residing At Bhakhariya Sadavata, P.S. Phalodi, Dist. Jodhpur (Raj.). (Presently Lodged In Sub Jail, Jodhpur).

----Appellant Versus State Of Rajasthan, Through PP

----Respondent

For Appellant(s) : Mr. Murli Sen for Mr. Rajesh Panwar, Sr. Advocate. For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MS. JUSTICE REKHA BORANA

Order

22/02/2022

Mr. Murli Sen appears on behalf of Mr. Rajesh Panwar, Sr.

Advocate and seeks permission to withdraw the present appeal as

another Criminal Appeal No. 822/2021 has also been filed against

the same judgment.

In view of the submission made, permission is granted.

The present appeal is dismissed as withdrawn.

(REKHA BORANA),J 7-Sachin/-

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