Kesa Ram vs State Of Rajasthan
2022 Latest Caselaw 3591 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 624/2022

Kesa Ram S/o Sh. Raji Ram, Aged About 40 Years, Village Harani-Amarpura, Teh. Reodar, Dist. Sirohi (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Kalu Ram S/o Sh. Maga Ji Purohit, B/c Bheel, R/o Village Harani Amarpura, Teh. Reodar, Dist. Sirohi (Raj.).

----Respondents

For Petitioner(s) : Mr. S.S. Rathore For Respondent(s) : Mr. Mohd. Javed Gauri,PP

JUSTICE DINESH MEHTA

Judgment / Order

08/03/2022

After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the present petition,

however, with liberty to take all grounds and legal submissions at

appropriate stage before the trial Court.

With the liberty as prayed, the present petition stands

dismissed as withdrawn.

The stay petition also stands disposed of.

(DINESH MEHTA),J 35-akansha/-

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