Suresh Kumar Soni vs State
2021 Latest Caselaw 5964 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1106/2020

Suresh Kumar Soni S/o Shanti Lal Soni, Aged About 47 Years, By Caste Soni, R/o Goyali, P.s. Kotwali Sirohi, District Sirohi (Rajasthan), At Present New Mani Nagar, Near Baroda Express High Way, P.s. Ramol, Ahemdabad (Gujarat).

----Petitioner Versus

1. State, Through P.P

2. Chunni Lal S/o Vaga Ram Ji, By Caste Sirvi, R.o Pichawa, Takathgarh, Pali (Rajasthan).

----Respondents

For Petitioner(s) : Mr. R.S. Rathore Mr. S.R. Paliwal For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

The order impugned is purely revisable. Thus, counsel for the

petitioner is given liberty to file revision thereagainst. Needless to

say that the petitioner shall be at liberty to file application for

condonation of delay, in light of the fact that the misc. petition has

been pending before this Court since 07.03.2020.

With the above liberty, the misc. petition as well as the stay

application are dismissed as withdrawn.

(SANDEEP MEHTA),J 20-Sudhir Asopa, Devesh/-

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