Sanjay Gurnani vs State Of Rajasthan
2022 Latest Caselaw 137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2549/2021

Sanjay Gurnani S/o Shri Babu Lal Gurnani, Aged About 42 Years, R/o Uit Colony, Pratapnagar, Distt. Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Public Prosecutor

2. Smt. Pushpa Salvi W/o Late Shri Tulsi Ram Salvi, R/o 176, U.i.t. Colony, Pratapnagar, Udaipur.

----Respondents

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Shiv Kumar Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/01/2022

Learned counsel for the petitioner has submitted that since

during the pendency of this misc. petition, charge-sheet has been

filed, he does not want to press this criminal misc. petition,

however, seeks liberty for the petitioner to raise all his grievances

before the trial court at the time of framing of charge.

According, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

21-mohit/-

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