Rambhajan Meena S/O Shri ... vs Dr. Ramavatar Meena S/O Shri ...
2023 Latest Caselaw 6395 Raj/2

[2023:RJ-JP:32709]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            6783/2022

Rambhajan Meena S/o Shri Moolchand, Aged About
39 Years, R/o Village Doongarpur Tehsil Rahubas
District Dausa (Rajasthan)
                                                         ----Petitioner
                                Versus
Dr. Ramavatar Meena S/o Shri Ramkishore Meena,
Aged About 38 Years, R/o Plot No. 10 Aayojan
Vedant Building Flat No. 202 Dugdha Vihar Pratap
Nagar Jaipur Police Station Pratap Nagar Jaipur
(East.)
                                                     ----Respondent

For Petitioner(s) : Mr. S.N. Meena, Adv.

For                      : Mr. Vikas Kabra, Adv.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

02/11/2023

Admittedly, the impugned order is revisable.

Learned counsel for the petitioner has prayed

that the present petition be disposed of with liberty

to the petitioner to avail remedy of revision.

As prayed, the present petition is disposed of

with liberty aforesaid.

Registry is directed to return certified copies of

the documents annexed with the present petition

upon furnishing true photostat copies thereof by the

[2023:RJ-JP:32709] (2 of 2) [CRLMP-6783/2022]

learned counsel for the petitioner to enable the

petitioner to avail remedy of revision.

It is further ordered that in case revision

petition is filed within four weeks from today, the

same shall be deemed to be within period of

limitation and the revisional Court below is directed

to decide the revision petition after hearing all

concerned by passing a detailed reasoned order.

Record be sent back.

(UMA SHANKER VYAS),J

DANISH USMANI /285

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