Chandra Prakash S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 3917 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                             S.B. Criminal Revision Petition No. 760/2021

                                   Chandra Prakash S/o Shri Devprakash, Aged About 54 Years, R/o
                                   Village    Laxmipura,     Police      Station       Taleda,      District   Bundi,
                                   Rajasthan
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.        State Of Rajasthan, Through Public Prosecutor
                                   2.        Jitendra S/o Shri Ramprasad, Aged About 25 Years, R/o
                                             Village Shambhupuriya Police Station Taleda District Bundi
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Swadeep Singh Hora For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/08/2021

Office has pointed out the defect that present Criminal

Revision Petition is not maintainable.

Accordingly, present Criminal Revision Petition is dismissed

as not maintainable.

Office is directed to return the certified copy of the revision

petition to the counsel for the petitioner after retaining the photo

copy of the same.

(PANKAJ BHANDARI),J

ARTI SHARMA /146

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