Madan Lal vs State Of Rajasthan (2025:Rj-Jd:18213)
2025 Latest Caselaw 11323 Raj

Rajasthan High Court - Jodhpur

Madan Lal vs State Of Rajasthan (2025:Rj-Jd:18213) on 9 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:18213]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Criminal Misc. Appli No. 30/2025

                                   Madan Lal, Aged About 69 Years, R/o Near Old Post Office, Merta
                                   City, Dist. Nagaur.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Abdul Latif @ Latif S/o Basrudeen, R/o Near Hafiz Sahab's
                                            Dargah, Ps Merta City, Dist. Nagaur.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Narpat Ram
                                   For Respondent(s)           :     Mr. Deepak Choudhary, GA cum AAG
                                                                     with Mr. Kuldeep Singh Kumpawat
                                                                     Mr. Bhawani Singh Ransi for
                                                                     Mr. Ravindra Kumar Acharya



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

09/04/2025 The present application has been filed by the petitioner for

recalling the order dated 06.12.2024 passed by this Court and

restoration of the S.B. Criminal Revision Petition No.805/2016 in

its original number.

For the reasons and grounds mentioned in the application,

the application is allowed. The order dated 06.12.2024 passed by

this Court is hereby recalled and the S.B. Criminal Revision

Petition No.805/2016 is hereby restored in its original number.

Office to proceed.

(MANOJ KUMAR GARG),J 50-mSingh/-

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