Rajasthan High Court - Jaipur
Col Brij Mohan Sehgal vs Union Of India And Ans on 12 May, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Criminal Misc. Petition No.502/2003 Col. Brij Mohan Sehgal Versus Union of India & Anr. DATE OF ORDER : 12/05/2011 HON'BLE MR.JUSTICE S.S.KOTHARI Mr. Sajeev Prakash Sharma, for petitioner
Mr. Tej Prakash Sharma, for respondent No.1-UOI Mrs. Anuradha Upadhyay, for respondent No.2 *** Learned Counsel for petitioner wants to withdraw the present misc. petition with liberty to raise all the submissions at the time of arguments for framing of charges before learned trial court. In view of the above, this criminal misc. petition stands dismissed as withdrawn with liberty to the petitioner to raise all the submissions at the time of arguments for framing of charges before learned trial court.
[S.S.KOTHARI], J.
FRBOHRA502CMP2003 12-05.do