Bhura Ram vs State Of Rajasthan
2022 Latest Caselaw 2529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1605/2021

Bhura Ram S/o Sh. Dhanna Ram, Aged About 66 Years, B/c Jat, R/o Modi Kalan, Tehsil Degana, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Sh. Banshi Lal S/o Sh. Narayan Ram, Aged About 71 Years, R/o Modi Kalan, Tehsil Degana, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Ms. Deepika Vyas For Respondent(s) : Ms. Kamla Goswami, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/02/2022

This Court vide order dated 24.11.2021 has summoned the

record of the case from the court of District and Sessions Judge,

Merta, however, as none was present on behalf of the petitioner,

the same was sent back by this Court on 27.01.2022.

Learned counsel for the petitioner has submitted that the

petitioner has not given any consent for withdrawal of the revision

petition filed by him in the court of Additional Sessions Judge,

Merta. It is further submitted that the petitioner is ready to file

affidavit of this effect, therefore, some time may be granted. Time

prayed for is granted.

List after two weeks.

(VIJAY BISHNOI),J SURABHII/6-

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