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Mangilal vs State
2022 Latest Caselaw 2913 Raj

Citation : 2022 Latest Caselaw 2913 Raj
Judgement Date : 22 February, 2022

Rajasthan High Court - Jodhpur
Mangilal vs State on 22 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2927/2021

Mangilal S/o Sahiram, Aged About 38 Years, Dhadar Walo Ki Dhani, Pokaran, Tehsil Pokaran, Dist. Jaisalmer Through Power Of Attorney Holder Nathusingh S/o Kesar Singh, R/o Rajputo Ka Bas, Mahesho Ki Dhani, Pokaran, Tehsil Pokaran, Dist. Jaisalmer.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. B.R. Godara For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/02/2022

Learned counsel for the petitioner, without arguing on merits,

has submitted that he does not want to press this criminal misc.

petition, however, seeks liberty for the petitioner to file a fresh

application before the trial court.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J 72-Arun/-

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