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Manoj Sharma vs State
2022 Latest Caselaw 391 Raj

Citation : 2022 Latest Caselaw 391 Raj
Judgement Date : 6 January, 2022

Rajasthan High Court - Jodhpur
Manoj Sharma vs State on 6 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4067/2019

Manoj Sharma S/o Mahaveer Prasad, Aged About 49 Years, By Caste Sharma, R/o Front Of Satellite Hospital, Bikaner.

----Petitioner Versus

1. State, Through Pp

2. Satyaprakash Soni, Additional Civil Judge And Judicial Magistrate No. 3, Bikaner Presently Resident Of Ganga Colony, Kansoor Road, Kotputli, Dist. Jaipur.

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Gupta (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2022

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 raise all his defence before the trial

court at appropriate stage.

Accordingly, this criminal misc. petition is dismissed as

withdrawn with liberty sought for.

(VIJAY BISHNOI),J

3-mohit/-

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