Rajasthan High Court - Jaipur
Shankar Lal Balai vs State Of Rajasthan And Anr on 10 January, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH OF JUDICATURE FOR RAJATHAN AT JAIPUR BENCH, JAPUR S.B. Criminal Misc. Petition No.3182/2012 (Shankar Lal Balai Vs. State of Rajasthan & Anr.) Date of Order : 10th January, 2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mrs.Neety Bhansali, for the petitioner/s. Mr.Laxman Meena, Public Prosecutor. By the Court:
Learned counsel submits that petitioner does not want to press this criminal miscellaneous petition at this stage.
In view of prayer made, this criminal miscellaneous petition is dismissed as not pressed so as the stay application. However, the petitioner would be at liberty to pursue the case, if contingency so arises. (M.N. BHANDARI), J.
S/No.57 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.