Rajasthan High Court - Jodhpur
Anurag Agrawal vs . State Of Rajasthan & Anr. on 27 April, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
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S.B. CRIMINAL MISC. PETITION NO.3196/2014
Anurag Agrawal Vs. State of Rajasthan & Anr.
Date of order : 27.04.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Rakesh Arora) Mr. Manish Tak ) for the petitioner. Mr. Vikram Rajpurohit, Public Prosecutor.
This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner being aggrieved with the order dated 18.6.2014 passed by the Additional Sessions Judge (Women Atrocity Cases), Udaipur in Revision Petition NO.45/2013, whereby the revision petition filed by the petitioner has been dismissed. The petitioner has also challenged the order dated 4.10.2010 passed by the Judicial Magistrate, First Class No.2 (South), Udaipur whereby cognizance has been taken against the petitioner for the offences punishable under Sections 420, 406, 120-B I.P.C. in FR No.84/2008 arising out of 262/2006 of Police Station Bhoopalpura.
After arguing the matter for quite some time, learned counsel for the petitioner has prayed for withdrawing the criminal misc. petition with liberty for the petitioner to raise all his defence before the trial court at the time of framing of charges.
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Learned Public Prosecutor has no objection, if such liberty is granted to the petitioner.
The criminal misc. petition is, therefore, dismissed as withdrawn with the liberty as prayed for. The stay petition is also dismissed.
[VIJAY BISHNOI],J.
Babulal/ 21