Hansraj vs State Of Rajasthan
2022 Latest Caselaw 715 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5887/2021

1. Hansraj S/o Devi Lal Nagda, Aged About 62 Years, Sadhuo Ka Mohalla, Dewali, Amba Mata Police Station, Udaipur, Dist. Udaipur.

2. Mohan Lal S/o Devi Lal Nagda, Aged About 63 Years, Sadhuo Ka Mohalla, Dewali, Amba Mata Police Station, Udaipur, Dist. Udaipur.

3. Dilip S/o Devi Lal Nagda, Aged About 52 Years, Sadhuo Ka Mohalla, Dewali, Amba Mata Police Station, Udaipur, Dist. Udaipur.

4. Chandra Shaker S/o Mohan Lal Nagda, Aged About 35 Years, Sadhuo Ka Mohalla, Dewali, Amba Mata Police Station, Udaipur, Dist. Udaipur.

5. Shanti Lal S/o Devi Lal Nagda, Aged About 46 Years, Sadhuo Ka Mohalla, Dewali, Amba Mata Police Station, Udaipur, Dist. Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Logar Gameti S/o Jeta Ji Gameti, B/c Bheel, R/o Radaji Baoji, Dewali, Ashapura Mataji Mandir, Infront Of Ssb Complex, Dewali, Saheli Nagar Road, Amba Mata Police Station, Udaipur, Dist. Udaipur.

----Respondents

For Petitioner(s) : Mr. JVS Deora (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/01/2022

Learned counsel for the petitioners does not want to

press this criminal misc. petition, however, seeks liberty

(2 of 2) [CRLMP-5887/2021]

for the petitioners to raise all their defence before the

trial court at the appropriate stage.

Accordingly, this criminal misc. petition is dismissed

as not pressed with the liberty sought for.

(VIJAY BISHNOI),J 11-msrathore/-

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