Hemraj S/O Shri Ram Kalyan B/C ... vs State Of Rajasthan ...
2023 Latest Caselaw 5966 Raj/2

[2023:RJ-JP:29030]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                             1846/2019

Hemraj S/o Shri Ram Kalyan, R/o Khodavda, Tehsil
Pipalda, District Kota, Raj.
                                                          ----Petitioner
                                 Versus
1.     State Of Rajasthan, Through Pp.
2.     Hemraj Meena S/o Shri Bajrang Lal Meena,
       R/o Jorawarpura, Tehsil Pipalda, District Kota,
       Raj.
                                                    ----Respondents

For Petitioner(s) : Mr. Arvind Kumar Bhardwaj, Adv.

For                       : Mr. Mahendra Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 12/10/2023

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:29030] (2 of 2) [CRLMP-1846/2019]

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 two 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.

(UMA SHANKER VYAS),J

DANISH USMANI /461

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