[2023:RJ-JP:23001]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 502/2020
Rajesh Kumar S/o Sh. Prabhudayal, R/o
Kishangarhbas, District Alwar.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp.
2. Mustak Ali S/o Sh. Jahul Ali, R/o Daulat
Nagar, Majra, Tehsil Kotkasim, District Alwar.
----Respondents
For Petitioner(s) : Mr. Gurvindra Singh, Adv.
For : Mr. Suresh Kumar, P.P. Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 14/09/2023 Admittedly, the impugned order is revisable. Learned counsel for the petitioner has prayed that the present petition be disposed of with liberty to the petitioner to avail remedy of revision.
As prayed, the present petition is disposed of with liberty aforesaid.
Registry is directed to return certified copies of the documents annexed with the present petition upon furnishing true photostat copies thereof by the learned counsel for the petitioner to enable the petitioner to avail remedy of revision. (Downloaded on 11/11/2023 at 08:02:20 PM)
[2023:RJ-JP:23001] (2 of 2) [CRLMP-502/2020] It is further ordered that in case revision petition is filed within two weeks from today, the same shall be deemed to be within period of limitation and the revisional Court below is directed to decide the revision petition after hearing all concerned by passing a detailed reasoned order.
(UMA SHANKER VYAS),J DANISH USMANI /480 (Downloaded on 11/11/2023 at 08:02:20 PM) Powered by TCPDF (www.tcpdf.org)