Citation : 2022 Latest Caselaw 3066 Raj
Judgement Date : 25 February, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 859/2022
1. Mukim @ Sikandar Rathore S/o Munir Khan, Aged About 47 Years, Vinayak Road Housing Board Subhash Nagar Bhilwara.
2. Ahsan Mohd. Ansari S/o Lt. Mola Buksh, Aged About 45 Years, Momin Mohalla Maszid Ke Pass Sanganer Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Kamlesh Kumar S/o Laxmi Lal, R/o 12 B Ambikapuri Kumbha Nagar Chittoregarh Teh. And Dist. Chittoregarh.
----Respondents
For Petitioner(s) : Mr. Jitendra Ojha For Respondent No.1 : Mr. Mool Singh Bhati, PP For Respondent No.2 : Mr. K.P. Raj Singh Deora
HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 25/02/2022
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.
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withdrawn with the liberty sought for.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
objectively and thereafter proceed in accordance with law.
(VIJAY BISHNOI),J 31-mohit/-
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