Rajasthan High Court - Jaipur
Moolchand vs State Of Rajasthan And Ors on 7 May, 2012
S. B. Criminal Misc. Petition No. 1136 of 2012
Mool Chand vs. State of Raj. and ors.
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7.5.2012
HONBLE MR. JUSTICE MAHESH CHANDRA SHARMA
Mr. Sandeep Bhagwati, for the petitioner
Mr. Peeyush Kumar, PP for the State
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This criminal misc. petition has been filed under section 482 Cr.P.C. against the order dated 27.9.2011 of the Addl. Sessions Judge Neem Ka Thana rejecting the revision petition against the order dated 9.2.2007 of the Addl. Chief Judicial Magisgtrate refusing to entertain the complaint in Case No. 51/ 05 in FIR No. 11/05 wherein charge sheet has been filed only against the accused Ramkaran and the police has not submitted charge sheet against the other accused persons.
Mr. Sandeep Bhagwati wants to withdraw this criminal misc. petition with liberty to file application under section 319 Cr.P.C. before the trial court at the appropriate stage. The criminal petition stands dismissed with the aforesaid liberty. The petitioner shall also be at liberty to file a fresh criminal misc. petition before this court after decision on the application under section 319 Cr.P.C. before the trial court.
(Mahesh Chandra Sharma) J.
Pareek/-
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