Alimuddin S/O Hazari Khan vs State Of Rajasthan
2023 Latest Caselaw 1385 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Criminal Revision Petition No. 1513/2022

Alimuddin S/o Hazari Khan, Aged About 43 Years, R/o Gogor,
District Sawai Madhopur
                                                                 ----Petitioner
                                 Versus
State Of Rajasthan, Represented Through Public Prosecutor
                                                              ----Respondent

Connected With S.B. Criminal Revision Petition No. 151/2018 Makkhan Lal Meena S/o Shri Gopi Lal Meena, R/o Village Kaji Kundli, Tehsil Bawanwas, District Sawai Madhopur Raj.

----Petitioner Versus State Of Rajasthan Through P.P.

----Respondent S.B. Criminal Revision Petition No. 1690/2022 Kamlesh Kumar Jelia S/o Chunni Lal, R/o Mahaveer Nagar, Ranthambhor Circle, District Sawai Madhopur (Raj)

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor

2. Sh. Makkhan Lal Meena S/o Sh. Gopi Lal Meena, R/o 50, Vivekanand Puran, Ranthambor, Sawai Madhopur (Raj)

----Respondents S.B. Criminal Revision Petition No. 1797/2022 Irfan Khan Son Of Allanur, Aged About 24 Years, R/o Railway Colony Sawaimadhopur Rajasthan

----Petitioner Versus

1. State Of Rajasthan, Represented Through Public Prosecutor

2. Makhan Lal Meena Son Of Shri Gopi Lal Meena, Aged About 47 Years, R/o 50 Vivekanand Puram Ranthambhor District Sawaimadhopur

----Respondents

(2 of 2) [CRLR-1513/2022]

For Petitioner(s) : Mr. A.K. Gupta, Senior Advocate with Mr. Saurabh Pratap Singh Chauhan, Ms. Savita Nathawat, Mr. Anoop Meena, Mr. Gaurav Sharma, Mr. Kapil Bhardwaj and Mr. Dushyant Singh Naruka For Respondent(s) : Mr. Suresh Kumar, PP

HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

02/02/2023 None present on behalf of the petitioners in S.B. Criminal

Revision Petitions No.151/2018 and 1690/2022.

Arguments heard in S.B. Criminal Revision Petitions

No.1513/2022 and 1797/2022.

Judgments reserved.

Learned counsels for the petitioners submit that witnesses

have been called for 06.02.2023 to initiate the trial by trial Court,

therefore, the trial may be stayed till the order is passed in these

revision petitions.

Learned Public Prosecutor opposed the stay of the trial.

In the facts and circumstances of the case, the orders have

been reserved, it is ordered that till order is passed in these

petitions, the trial of the case no.11/2015 pending before the

learned Special Judge, A.C.D., Bharatpur be stayed qua petitioners

Alimuddin and Irfan Khan.

(ASHUTOSH KUMAR),J

MADAN/S-51-55

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