Rajasthan High Court - Jodhpur
Chail Singh vs State on 1 March, 2017
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Criminal Appeal No. 286 / 2017
Chail Singh S/o Shri Ishwar Dan,, Aged About 44 Years, By Caste
Charan, Resident of Village Rendri, Tehsil Sojat, District Pali.
----Appellant
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Appellant(s) : Mr. Suresh Kumbhat
For Respondent(s) : Mr. L.R. Upadhyay - PP
_____________________________________________________
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 01/03/2017 Learned counsel for the appellant does not want to press this criminal appeal.
Accordingly, this criminal appeal is dismissed as not pressed. Stay petition also stands dismissed.
(VIJAY BISHNOI)J. Abhishek Kumar S.No.35