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Pushkar Dutt Sharma vs State Of Rajasthan
2022 Latest Caselaw 3021 Raj

Citation : 2022 Latest Caselaw 3021 Raj
Judgement Date : 24 February, 2022

Rajasthan High Court - Jodhpur
Pushkar Dutt Sharma vs State Of Rajasthan on 24 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6911/2021

Pushkar Dutt Sharma S/o Bhagirath Sharma, Aged About 56 Years, R/o Dhundharia, Police Station - Neemrana, District Alwar (Rajasthan), At Present Working As Conductor In Rsrtc (Rajasthan State Road Transport Corporation) Depot Pratapgarh (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Narendra Tak S/o Om Prakash Tak, R/o 18, Nakoda Nagar 1St Dabok, Dist. Udaipur (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Rajendra Singh Rathore For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

Learned counsel for the petitioner does not want to

press this criminal misc. petition, however, seeks liberty

for the petitioner to raise all his defence before the trial

court at the appropriate stage.

Accordingly, this criminal misc. petition is dismissed

as not pressed with the liberty sought for.

(VIJAY BISHNOI),J

27-msrathore/-

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