Rahul Bhadhu vs State Of Rajasthan
2023 Latest Caselaw 5773 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1010/2023

1. Rahul Bhadhu S/o Nandlal Bhadhu, Aged About 32 Years, R/o Ward No. 8 Jambheshwar Colony Pilibanga Dist. Hanumangarh

2. Nandlal S/o Aatma Ram, Aged About 54 Years, R/o Ward No. 8 Jambheshwar Colony Pilibanga Dist. Hanumangarh

3. Suman W/o Nand Lal, Aged About 52 Years, R/o Ward No. 8 Jambheshwar Colony Pilibanga Dist. Hanumangarh

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Rishita W/o Rahul S/o Late Krishan Lal, R/o Sadbhawana Nagar Sri Ganganagar

----Respondents

For Petitioner(s) : Mr. Koshlendra Vallabh Vyas For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/08/2023

1. Learned counsel for the petitioner submits that in view of the

provision contained under Section 33 sub clause 4 of Gram

Nyayalay Adhiniyam, against the judgment of the appellate

Court, he wants to file a writ petition and therefore, seeks

withdrawal of the instant revision petition. The prayer seems

to be genuine.

2. The petitioner is given liberty to prefer a writ petition

challenging the orders which have been assailed herein this

petition. The revision petition is disposed of in above terms.

However, in the peculiar facts and circumstances of the case,

(2 of 2) [CRLR-1010/2023]

it is deemed appropriate to direct that the certified copy of

the judgment of the trial Court as well as the appellate Court

be given back to learned counsel Shri K.V. Vyas upon

supplying a legible xerox copy of the same which shall be

taken on record.

(FARJAND ALI),J 1(S)-Ashutosh/-

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