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Jitendra Rao vs State Of Rajasthan
2022 Latest Caselaw 676 Raj

Citation : 2022 Latest Caselaw 676 Raj
Judgement Date : 12 January, 2022

Rajasthan High Court - Jodhpur
Jitendra Rao vs State Of Rajasthan on 12 January, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6583/2021

Jitendra Rao S/o Sh. Champa Lal Rao, Aged About 40 Years, Chandana Bhakar, Vaishnav Colony, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Shaktikant Pathak S/o U.k. Pathak, 4-G-29 Madhuban Housing Board, Jodhpur.

----Respondents

For Petitioner(s) : Mr. H.S. Rajpurohit (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2022

Learned counsel for the petitioner has submitted that he

does not want to press this criminal misc. petition, however, seeks

liberty for the petitioner to file a fresh petition, if occasion so

arises.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

100-Arun/-

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