Rajasthan High Court - Jaipur
Devendra Yadav S/O Shri Ashok Yadav vs State Of Rajasthan on 19 July, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3955/2018
Devendra Yadav S/o Shri Ashok Yadav
----Petitioner
Versus
State Of Rajasthan & Anr.
----Respondents
For Petitioner(s) : Mr. Chain Singh Rathore
For Respondent(s) : Mr. Prakash Thakuriya, PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Order
19/07/2018
Counsel for the petitioner has contended that because
of Section 256(2) Cr.P.C. dismissal of the complaint in default
amount to acquittal, liberty be granted to the petitioner to
approach this court by filing application under Section 378(4)
Cr.P.C.
As prayed, the present petition is dismissed as
withdrawn with liberty, aforesaid.
Registry is directed to return the Vakalatnama, certified
copies of the documents, judgment and order passed by the court
below upon furnishing true photostat copies thereof by counsel for
the petitioner.
(KANWALJIT SINGH AHLUWALIA),J Heena/124 Powered by TCPDF (www.tcpdf.org)