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Gopilal Son Of Kishanlal vs State Of Rajasthan (2024:Rj-Jp:41916)
2024 Latest Caselaw 6020 Raj/2

Citation : 2024 Latest Caselaw 6020 Raj/2
Judgement Date : 1 October, 2024

Rajasthan High Court

Gopilal Son Of Kishanlal vs State Of Rajasthan (2024:Rj-Jp:41916) on 1 October, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:41916]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Appeal (Sb) No. 1984/2024

                                   Gopilal Son Of Kishanlal, Aged About 35 Years,
                                   Resident Of Faliakhedi, Police Station Chhipabarod,
                                   At Present Resident Of Banda Road Atru Police
                                   Station     Atru     District      Baran,(Raj).          (At    Present
                                   Confined In District Jail, Baran).
                                                                                            ----Appellant
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     Daulatram          @    Vicky      S/o     Mangilal      Meena,
                                          Resident           Of    Ladpuriya,          Police       Station
                                          Chhipabarod, District Baran (Raj).
                                                                                      ----Respondents

For Appellant(s) : Mr. Girish Khandelwal, Adv. For : Mr. Shree Ram Dhakar, P.P. Respondent(s) Mr. Bhim Singh Meena, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

01/10/2024

Learned counsel for the appellant prays for

withdrawal of this criminal appeal with liberty to file

afresh after filing of the charge sheet.

In view of above, the criminal appeal is

dismissed as withdrawn with liberty as prayed for.

(UMA SHANKER VYAS),J

DANISH USMANI /342

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