Rajendra Singh vs State
2022 Latest Caselaw 2952 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 845/2022

1. Rajendra Singh S/o Sawai Singh, Aged About 40 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

2. Bheru Singh S/o Sumer Singh, Aged About 38 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

3. Bhanwar Singh S/o Madan Singh, Aged About 45 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

4. Sawai Singh S/o Bhikh Singh, Aged About 48 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

5. Bhanwar Singh S/o Ranchhor Singh, Aged About 44 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

6. Ummed Singh S/o Mohan Singh, Aged About 39 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

7. Budha Ram S/o Momta Ram Bheel, Aged About 53 Years, R/o Vill. Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

8. Salim Khan S/o Raidhan Khan, Aged About 32 Years, Vill.

Jemla, P.s. Phalodi, Dist. Jodhpur (Raj.).

----Petitioners Versus

1. State, Through Pp

2. Kastura Ram S/o Naga Ram, B/c Meghwal, R/o Vill.

Bawari Kall, P.s. Phalodi, Dist. Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. H.S. Rajpurohit For Respondent(s) : Ms. Anita Gehlot, 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

(2 of 2) [CRLMP-845/2022]

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withdrawn with the liberty sought for.

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 48-Arun/-

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