Sandeep vs State Of Rajasthan
2022 Latest Caselaw 306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6448/2021

Sandeep S/o Shri Rohitash Kumar Jat, Aged About 40 Years, R/o Solana, P.s. Chirawa, District Jhunjhunu (Raj.)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramesh Kumar (through VC) For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2022

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 avail appropriate remedy available to

him under the law.

Accordingly, this criminal misc. petition is dismissed as

withdrawn with liberty sought for.

(VIJAY BISHNOI),J

46-mohit/-

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