Hansraj vs State Of Rajasthan
2022 Latest Caselaw 3025 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2296/2019

Hansraj S/o Amararam, Aged About 30 Years, B/c Prajapat , Near R/o Dadiba Bus Stand , Ward No 15, Dadiba , Bidaser Tehsil Bidaser Distt. Churu (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Firm Kadel Fainance Company Bidaser, Through Proprietor Shanker Lal Soni , R/o Chordiya Road, Bidaser Tehsil Bidaser Distt. Churu

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

Learned counsel for the petitioner, without arguing the

matters on merits, has submitted that he 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 2-Arun/-

Powered by TCPDF (www.tcpdf.org)