Rahul vs State Of Rajasthan (2025:Rj-Jd:19569)
2025 Latest Caselaw 12148 Raj

Rajasthan High Court - Jodhpur

Rahul vs State Of Rajasthan (2025:Rj-Jd:19569) on 23 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:19569]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 441/2025

                                   Rahul S/o Ishar Ram, Aged About 15 Years, Resident Of Rampur
                                   Ps    Chhapar        District       Churu,     Rajasthan         Through    Guardian
                                   ( Maternal Grandfather ) Banshiram Son Of Tejaram, Resident Of
                                   Shimla Tehsil Ladnun District Nagaur ( Rajasthan) (Observation
                                   Home Churu)
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Shri Kailash Saran S/o Gordhanram Jat, Aged About 26
                                            Years, Resident Of Rampur, Sujangarh,. Chhapar, Churu,
                                            Rajasthan.
                                                                                                        ----Respondents


                                   For Petitioner(s)               :    Mr. Hinglaj Dan Charan
                                   For Respondent(s)               :    Mr. Deepak Choudhary, GA cum AAG
                                                                        with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

23/04/2025

Learned counsel for the petitioner does not want to press the

present criminal revision petition, however, seeks liberty to file

afresh after the filing of challan.

Hence, the present criminal revision petition stands

dismissed as not pressed at this stage with liberty aforesaid.

(MANOJ KUMAR GARG),J 52-mSingh/-

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