Ramniwas vs State (2025:Rj-Jd:53632)
2025 Latest Caselaw 16545 Raj

Rajasthan High Court - Jodhpur

Ramniwas vs State (2025:Rj-Jd:53632) on 10 December, 2025

[2025:RJ-JD:53632]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Criminal Revision Petition No. 1220/2015

Ramniwas S/o Shri Kalaram Bishnoi, R/o Jaleli Aicha, P.S.
Dangiyawas, District Jodhpur.
                                                                   ----Petitioner
                                    Versus
State of Rajasthan through P.P.
                                                                 ----Respondent


For Petitioner(s)         :     None present
For Respondent(s)         :     Ms. Sonu Manawat, PP



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

10/12/2025

1. The instant revision petition has been preferred on behalf of

the petitioner against the judgment dated 10.07.2015, passed by

the learned Special Judge, SC/ST (Prevention of Atrocities) Cases,

Jodhpur in Criminal Appeal No.08/2013 (1127/2014), whereby the

learned appellate Court has dismissed the appeal filed by the

petitioner and affirmed the judgment and order of sentence dated

27.07.2013, passed by the learned Metropolitan Magistrate No.4,

Jodhpur Metro, District Jodhpur in Criminal Regular Case

No.78/2012 to the extent whereby the learned trial Court has

convicted the accused-petitioner for the offence under Section 379

IPC and sentenced him to undergo 3 years rigorous imprisonment

with a fine of Rs.3000/- and in default of payment of fine to

further undergo 3 months' additional R.I.

2. The sentence of the petitioner was suspended vide order

dated 27.06.2016, passed by a Coordinate Bench of this Court.

(Uploaded on 11/12/2025 at 01:36:14 PM)

[2025:RJ-JD:53632] (2 of 2) [CRLR-1220/2015]

3. As per the office report, the petitioner has not submitted his

bail bond till date. A period of more than 9 years has lapsed since

then.

4. Today, when the matter has been called for hearing, no one

has put in appearance on behalf of the petitioner. It seems that

the petitioner has lost his interest in pursuing the present revision

petition.

5. The revision petition is, therefore, dismissed in default for

non-prosecution.

(MUKESH RAJPUROHIT),J 93-Ramesh/-

(Uploaded on 11/12/2025 at 01:36:14 PM)

Powered by TCPDF (www.tcpdf.org)