Hariram Bishnoi vs State Of Rajasthan ...
2023 Latest Caselaw 2942 Raj

[2023/RJJD/009733]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 375/2023

Hariram Bishnoi S/o Rajuram Bishnoi, Aged About 56 Years, B/c Bishnoi, R/o Hirani Dhaniya, Post Khirav, Teh. Degana, Dist. Nagaur, At Present Degignated As Forester (Vanpal), Posted At Vankhand Range Mandore, Dist. Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Vikram Singh Bhati S/o Umrao Singh Bhati, D-10, Rajvilas Apartments, First Meera Marg, Bani Park Jaipur

3. Chief Office Manager, Forest Conservation (Van Bal Pramukh), Arnaya Bhawan Jaipur

4. Chief Of Acb, Jodhpur Range Through PP

----Respondents

For Petitioner(s) : Mr. Gajendra Panwar For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

12/04/2023

Learned counsel for the petitioner seeks withdrawal of the

instant revision petition.

Accordingly, the instant revision petition is dismissed as

withdrawn. However, the further proceedings shall be guided by

the judgment passed by this Court in S.B. Crimainal Misc.

Petition No. 4474/2021 (Omkar Sapre vs. State of

Rajashan).

Stay petition also stands disposed of.

(FARJAND ALI),J 27-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)