Sandeep Sharma vs State Of Rajasthan
2022 Latest Caselaw 421 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5921/2021

Sukhdev Singh S/o Sh. Jagar Singh, Aged About 63 Years, Ward No. 1, Nearby Gurudwara Sahib, Village Bhagsar, P.o. Chak Maharajka, Dist. Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Faily Ram Meena S/o Sh. Raghunath Ram Meena, B/c Meena, R/o Nizampura, Teh. Ramgarh Panchwara, Dist. Dausa, The Then/presently Posted As Chief Manager Of State Bank Of India, Nai Dhan Mandi, Sadulshahar, District Sri Ganganagar.

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 4282/2021 Sandeep Sharma S/o Satish Sharma, Aged About 39 Years, Adarsh Nagar, Teh. And Dist. Sriganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Faily Ram Meena S/o Raghunath Meena, Nizampura, Tehsil Ramgarh, Panchvara, Dist. Dausa, At Present Chief Manager, Sbi Bank, Sadulshahar New Dhan Mandi Branch, Sadulshahar, Dist. Sriganganagar.

----Respondents

For Petitioner(s) : Mr. T. C. Sharma (through VC) Mr. Rajesh Sharan (through VC) For Respondent(s) : Mr. Mukesh Trivedi, PP For Complainant(s) : Mr. Jagdish Chand Vyas (through VC) Present in Person(s) : Mr. Satveer Meena, SI, SHO, P.S. Sadhul Shahar, Distt.Sri Ganganagar.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/01/2022

(2 of 2) [CRLMP-5921/2021]

Learned counsel for the petitioners, without arguing the

matter on merits, have submitted that they do not want to press

these criminal misc. petitions, however, seeks liberty for the

petitioners to move appropriate representation before the

Investigating Officer.

Accordingly, these criminal misc. petitions are dismissed as

not pressed with the liberty sought for.

The factual report submitted by the learned Public Prosecutor

is taken on record.

(VIJAY BISHNOI),J

25-26-Arun/-

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