Dilip Singh Son Of Shri Nen Singh vs State Of Rajasthan
2022 Latest Caselaw 2401 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Criminal Appeal No. 315/2022

                                   Dilip Singh Son Of Shri Nen Singh, R/o Kumbhkot, Police Station
                                   Suket, District Kota (At Present Central Jail Kota)
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       State Of Rajasthan, Through P.p
                                   2.       Victim wife of Madan Lal, R/o Kumbhkot colony, Suket,
                                            District Kota
                                                                                                     ----Respondents

For Appellant(s) : Mr. Sameer Sharma For Respondent(s) : Mr. S.K. Mahala, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

16/03/2022

Counsel for the appellant wants to withdraw the instant

Criminal Appeal with liberty to file a fresh after recording of the

statement of prosecutrix.

Accordingly, the present instant Criminal Appeal is dismissed

as withdrawn with the aforesaid liberty as prayed for

The trial Court is directed to record the statement of

prosecutrix as a first witness. Sincere efforts shall be made for

summoning the prosecutrix and recording her statement as

expeditiously as possible.

(FARJAND ALI),J

ARTI SHARMA /85

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