Citation : 2025 Latest Caselaw 17277 Raj
Judgement Date : 18 December, 2025
[2025:RJ-JD:54994-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Appeal (Db) No. 426/2025
Dharmpal S/o Brijlal, Aged About 32 Years, Rajpura Bala Ka Bas,
Tehsil, Laxmangarh, Police Station Balara ,district Sikar,
Rajasthan (Lodged In Jail Bikaner)
----Appellant
Versus
1. State Of Rajasthan, Thorugh Public Prosecutor
2. Madhu W/o Dharmpal, Laxmangarh, Sikar, Rajasthan
----Respondents
For Appellant(s) : Mr. Harshil Vyas
For Respondent(s) : Mr. C.S. Ojha, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
18/12/2025
Learned counsel for the appellant seeks to withdraw the
present appeal with liberty to pursue the earlier appeal, which has
already been filed on behalf of the appellant against the same
impugned judgment that is challenged in the present appeal.
Consequently, the present appeal is dismissed as withdrawn,
with liberty to pursue the earlier appeal, which is pending
consideration before this Court.
(SANJEET PUROHIT),J (DR.PUSHPENDRA SINGH BHATI),J
306-Sudheer/-
(Uploaded on 19/12/2025 at 04:36:04 PM)
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