Hari Ram vs State Of Rajasthan
2022 Latest Caselaw 11385 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1239/2022

Hari Ram S/o Ganpatram, Aged About 38 Years, B/c Jat R/o Gugadwar P.S. Chitawa Dist. Nagaur Raj.

(In Judicial Custody At Dist. Jail Merta)

----Appellant Versus

1. State Of Rajasthan

2. Nanu Ram S/o Mohan Lal, B/c Raigar R/o Village Kukanwali Ps Chitawa Tehsil Kuchaman City Dist. Nagaur

----Respondents

For Appellant(s) : Mr.J.S.Choudhary, Sr. Advocate assited by Mr.Pradeep Choudhary, Adv.

For Respondent(s) : Mr.Salim Khan Mehar, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/09/2022

Learned counsel for the appellant does not want to press the

present criminal appeal. However, he seeks liberty to file a fresh

criminal appeal after recording the statement of the injured-

Jitendra Kumar.

Accordingly, the criminal appeal preferred by the appellant

under Section 14(2)(A) of SC/ST Act is dismissed as not pressed

with liberty as prayed for. The trial court is directed to record the

statement of the injured-Jitendra Kumar as early as possible.

(MANOJ KUMAR GARG),J 133-NK/-

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