Pradeep Kabra vs State
2022 Latest Caselaw 3016 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4079/2019

Pradeep Kabra S/o Sh. Shivdayal Kabra, Aged About 45 Years, B/c Kabra, R/o Kumbhanagar, Police Station Sadar Chittorgarh, Dist. Chittorgarh.

----Petitioner Versus

1. State, Through Sho, P.s. Sadar Chittorgarh, Dist.

Chittorgarh.

2. Payal Sharma D/o Sh. Hari Singh, R/o Malunga, Tehsil Tinwari, Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh, Sr. Adv assisted by Mr. Jagdish Singh For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 24/02/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he wants to withdraw this criminal misc. petition, however, seeks

liberty for the petitioner 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withdrawn with the liberty sought for.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 petitioner, it is

expected that the Investigating Officer shall consider the same

objectively and thereafter proceed in accordance with law.

(VIJAY BISHNOI),J

Arun-4/-

Powered by TCPDF (www.tcpdf.org)