Dharu Singh S/O Late Shri Phool ... vs State Of Rajasthan Through Pp ...
2023 Latest Caselaw 4597 Raj/2

[2023:RJ-JP:21027]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Criminal Appeal (Sb) No. 74/2019

1.       Dharu Singh S/o Late Shri Phool Singh, Aged About 75
         Years, R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
2.       Babu Singh S/o Shri Dharu Singh, Aged About 53 Years,
         R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
3.       Giraj Singh S/o Shri Dharu, Aged About 45 Years, R/o
         Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
4.       Narendra Singh S/o Shri Dharu Singh, Aged About 40
         Years, R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
5.       Bhanwar Singh S/o Late Shri Keshar Singh, Aged About
         55 Years, R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
6.       Ramveer Singh S/o Late Shri Keshar Singh, Aged About
         42 Years, R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
7.       Rajpal Singh S/o Late Shri Gulab Singh, Aged About 38
         Years, R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
8.       Gurudayal Singh S/o Late Shri Gulab Singh, Aged About
         35 Years, R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
9.       Mahipal Singh S/o Late Shri Gulab, Aged About 32 Years,
         R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
10.      Lakhan Singh S/o Shri Babu Singh, Aged About 33 Years,
         R/o Badiyal Khurd Ps Bandikui Dist. Dausa Raj.
                                                                    ----Appellants
                                     Versus
1.       State Of Rajasthan Through Pp, Raj.
2.       Puranmal S/o Laxman, Aged About 35 Years, R/o Badiyal
         Khurd Gyarsya Ki Dhani Ps Bandikui Dist. Dausa
                                                                  ----Respondents

For Appellant(s) : Mr. Pankaj Gupta with Mr. Naman Yadav & Mr. Hemang Singh For Respondent(s) : Mr. Suresh Kumar Mr. Krishna Verma

HON'BLE MR. JUSTICE ASHOK KUMAR JAIN

Judgment / Order

[2023:RJ-JP:21027] (2 of 2) [CRLAS-74/2019]

05/09/2023

During the course of arguments, learned counsel for

respondent/complainant submits that on 29.03.2019 charges were

framed against appellants and the case was fixed for prosecution

evidence, therefore, the petition has rendered infructuous.

Learned counsel for appellants submits that the proceedings

in this case was stayed by the court and since then no proceedings

were conducted so far.

Heard and considered the aforesaid and particularly the

order dated 29.03.2019 submitted for perusal by learned counsel

for respondent/complainant.

The charges against appellants were framed on 29.03.2019

and stay on proceedings was granted on 11.04.2019.

In view of aforesaid, learned counsel for appellants seeks

liberty to file an application under Section 216 of Cr.P.C and also to

raise objections before the learned trial court at appropriate stage.

Learned counsel for appellants withdraws this petition at this

stage.

Having considered the aforesaid, the order dated 29.03.2019

is taken on record and liberty, as prayed for is granted.

Petition is disposed of in aforesaid terms.

(ASHOK KUMAR JAIN),J

CHETNA BEHRANI /51

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