Shankar Lal Nayak vs State Of Rajasthan
2022 Latest Caselaw 2951 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 764/2022

1. Shankar Lal Nayak S/o Sukhram, Aged About 27 Years, R/o W.no. 05, 4 Dbm, Pugal, Bikaner.

2. Omprakash Jat S/o Purbaram Jat, Aged About 26 Years, 11, Chak-1 Dbm, Pahalwan Ka Bera, Bikaner.

3. Ramesh @ Ramniwash S/o Malaram Jat, Aged About 29 Years, 1 Dbm, Pugal, Pahalwan Ka Bera, Bikaner.

4. Prahlad Ram S/o Sukhram Nayak, Aged About 32 Years, R/o Ward No. 05, 4 Dbm, Pugal, Bikaner.

5. Indraj Nayak S/o Sukhram, Aged About 28 Years, W.no.

05, 4 Dbm, Pugal, Bikaner.

6. Sharwan Kumar S/o Malaram, Aged About 29 Years, Village 2, Dbm, Pahalwan Ka Bera, Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Subash Bishnoi S/o Omprakash Bishnoi, Aged About 23 Years, Dbm, Pugal, Dist. Bikaner (Raj.).

----Respondents

For Petitioner(s) : Mr. Anil Bidan Halu For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2022

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.

(2 of 2) [CRLMP-764/2022]

Accordingly, this criminal misc. petition is dismissed as

withdrawn with the liberty sought for.

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 44-Arun/-

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