Vishnu vs State Of Rajasthan
2022 Latest Caselaw 11594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal No. 81/2022

Vishnu S/o Shri Dharma, Aged About 21 Years, B/c Meena, R/o Banediya, Pratapgarh Police Station, Pratapgarh, District Pratapgarh. (Lodged In District Jail, Pratapgarh)

----Appellant Versus State Of Rajasthan, Through Pp

----Respondent

For Appellant(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE FARJAND ALI

Order

16/09/2022

Learned counsel Shri Deora submits that he was not aware

regarding an earlier appeal (No.52/2022) already having been

filed on behalf of the appellant and that he filed this appeal

inadvertently.

In view of the above statement, the instant appeal is

disposed of as withdrawn without prejudice to the right of the

appellant to pursue his challenge to the impugned judgment of

conviction in Appeal (No.52/2022).

(FARJAND ALI),J (SANDEEP MEHTA),J

3-Sudhir Asopa/-

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