Heera Lal vs State Of Rajasthan ...
2023 Latest Caselaw 10485 Raj

Rajasthan High Court - Jodhpur

Heera Lal vs State Of Rajasthan ... on 6 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:42367-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     D.B. Criminal Appeal (Db) No. 132/2023

                                   Heera Lal S/o Teka Bheel, Aged About 50 Years, R/o Gupari, P.s.
                                   Dabok, Dist. Udaipur. (At Present Undergoing Sentence At
                                   Central Jail, Udaipur)
                                                                                                         ----Appellant
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                       ----Respondent


                                   For Appellant(s)             :     Mr. Abhishek Charan
                                   For Respondent(s)            :     Mr. B.R. Bishnoi, PP



                                                    HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment / Order

06/12/2023

Learned counsel for the appellant has submitted that since

against the impugned judgment, an appeal being D.B. Criminal

Appeal No.121/2023 has already been filed on behalf of appellant

- Heera Lal, which is pending consideration before this Court, he

wants to withdraw the instant appeal.

In view of the above, this appeal is dismissed as withdrawn.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J 59-DivyaTak/-

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