Mukesh vs State Of Rajasthan ...
2023 Latest Caselaw 8212 Raj

[2023:RJ-JD:33450-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Appeal (Db) No. 185/2023

Mukesh S/o Harji, Aged About 35 Years, R/o Dhankawada Saimari Ps Dist. Udaipur Lodged In Dist. Jail Jalore

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

----Respondent

For Appellant(s) : Mr. S.S. Shaktawat. For Respondent(s) : Mr. B.R. Bishnoi, PP

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

07/10/2023

1. Learned counsel for the appellant submits that on account of

some miscommunication, the present appeal on behalf of the

appellant has been presented through legal aid, whereas qua the

same impugned judgment dated 30.05.2023, already an appeal

being D.B. Cr. Appeal No.160/2023 filed on behalf of the appellant

is pending consideration before this Court and therefore, the

appeal may be dismissed as withdrawn.

2. In view of the submissions made, the present appeal is

dismissed as withdrawn with liberty to pursue D.B. Cr. Appeal

No.160/2023.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J 10-Rmathur/-

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