Tej Singh vs State Of Rajasthan
2022 Latest Caselaw 551 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4089/2020

Tej Singh S/o Jagdish Singh, Aged About 24 Years, By Caste Rajpurohit, R/o Village Bhatelai Purohitan, P.s. Balesar, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Pukhraj S/o Bhagwati Prasad, C/o 15, Laxman Singh Ka Makan, Sabji Mandi Ratanada, Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Bharat Devasee (through VC) For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/01/2022

The factual report submitted by the learned Public Prosecutor

is taken on record.

Learned counsel for the petitioner, without arguing the

matter on merits, has submitted that he does not want to press

this criminal misc. petition.

Accordingly, this criminal misc. petition is dismissed as not

pressed.

(VIJAY BISHNOI),J

6-Arun/-

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