Radheyshyam vs State Of Rajasthan ...
2023 Latest Caselaw 10653 Raj

Rajasthan High Court - Jodhpur

Radheyshyam vs State Of Rajasthan ... on 13 December, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

                                   [2023:RJ-JD:43514-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      D.B. Criminal Appeal (Db) No. 204/2023
                                   Radheyshyam S/o Badri Lal, Aged About 29 Years, B/c Nagrasy,
                                   R/o Devgarh, P.s. Devgarh. Dist. Rajsamand
                                                                                                              ----Appellant
                                                                          Versus
                                   1.         State Of Rajasthan, Through Pp
                                   2.         Mahesh Verma S/o Chaturbhuj Verma, R/o House No. 35,
                                              Scetor No. 35, Sector No 7, Keshavpura Kota, P.s.
                                              Mahaveer Nagar, Dist. Kota
                                   3.         Kuldeep @ Pintu S/o Ramesh Chandra, R/o Sarola, Kalan,
                                              Dist. Jhalawar (Raj.)
                                   4.         Sri Ram @ Siya Ram S/o Bheema @ Bheemraj, B/c
                                              Gurjar,  R/o   Kakadda, P.s. Sarola Kalan, Dist.
                                              Jhalawar(Raj.)
                                                                                                         ----Respondents


                                   For Appellant(s)             :     Mr. S.K. Ojha
                                   For Respondent(s)            :     Mr. B.R. Bishnoi, PP


                                                   HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN Order 13/12/2023

Learned Public Prosecutor has informed that against the

impugned judgment dated 13.08.2019, the appellant has already

preferred D.B. Criminal Appeal No.158/2023 and the same is

pending consideration.

At this stage, learned counsel for the appellant has

submitted that he wants to withdraw the instant criminal appeal.

Accordingly, the present criminal appeal is dismissed as

withdrawn.

All pending applications stand disposed of.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J 108-AnilKC/-

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