Rajasthan High Court - Jodhpur
Vijay Bhadu. vs . State Of Rajasthan & Anr. on 3 December, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
1
S.B. CRL. MISC. PETITION NO.2804/2015
Vijay Bhadu. Vs. State of Rajasthan & Anr.
Date of order : 3.12.2015
HON'BLE MR. JUSTICE SANDEEP MEHTA
Mr.Sanjay Nahar, for the petitioner.
Mr.VS Rajpurohit, PP.
Mr.Bhoop Singh, for the respondent no.2.
......
Learned P.P. states that the F.S.L. report has already been received in relation to the objectionable obscene photographs and on the basis thereof, the petitioner's involvement has been found established in the crime.
In the above background, learned counsel for the petitioner submits that the instant misc. petition may be allowed to be withdrawn giving liberty to the petitioner to raise all his defences before the trial Court at the appropriate stage.
Accordingly, the instant misc. petition and the stay petition are dismissed as withdrawn with liberty as prayed for.
(SANDEEP MEHTA), J.
/S.Phophaliya/