Ikbal Khan vs State Of Rajasthan ...
2023 Latest Caselaw 3253 Raj

[2023/RJJD/010824]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 722/2022

1. Ikbal Khan S/o Sh. Dine Khan, Aged About 48 Years, B/c Musalman, R/o Anand Nagar, Industrial Area, Dist. Pali.

2. Talib S/o Sh. Husain Khan, Aged About 26 Years, B/c Musalman, R/o 144, Anand Nagar, Industrial Area, Dist. Pali.

3. Soyab Rajak S/o Sh. Rajak Khan, Aged About 26 Years, B/c Musalman, R/o 208, Anand Nagar, Industrial Area, Dist. Pali.

4. Sameer S/o Sh. Sajad Khan, Aged About 26 Years, 139, Anand Nagar, Industrial Area, Dist. Pali.

5. Kishna S/o Sh. Laxman Ram, Aged About 27 Years, 347, Subhash Nagar, Industrial Area, Pali.

6. Salman S/o Sh. Barkhat Khan, Aged About 21 Years, Maharana Pratap Chouraha, Gurunagar, Pali.

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. S.D. Purohit Mr. R.S. Mali Ms. Shivani Mutha For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/04/2023

At the outset, learned counsel for the petitioner seeks

withdrawal of the instant revision petition.

The prayer sought for is allowed.

Accordingly, the instant revision petition is disposed of as

withdrawn. However, looking to the facts and circumstances of the

[2023/RJJD/010824] (2 of 2) [CRLR-722/2022]

case, the petitioners would be at liberty to raise all their

objections/grounds which are raised herein this petition before the

trial court at the appropriate stage. At the culmination of the trial,

learned trial court shall take into consideration the fact that

whether the death was the direct result of the act of the accused

or it was developed subsequent to the incident and then the

judgment shall be passed in accordance with the legal provisions.

Stay petition also stands disposed of.

(FARJAND ALI),J 8-AnilKC/-

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