Raju Singh vs State Of Rajasthan (2025:Rj-Jd:8991)
2025 Latest Caselaw 7254 Raj

Rajasthan High Court - Jodhpur

Raju Singh vs State Of Rajasthan (2025:Rj-Jd:8991) on 13 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:8991]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 220/2024

                                   Raju Singh S/o Sujan Singh, Aged About 46 Years, R/o Deora,
                                   Police Station Jhinjhinyali, Dist. Jaisalmer.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Changej Khan S/o Maru Khan, R/o Fatehgarh, Sangad
                                            Police Station, Dist. Jaisalmer.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     None Present
                                   For Respondent(s)           :     Mr. Narendra Gehlot, PP assisted by
                                                                     Mr. OP Choudhary



                                                 HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

13/02/2025

None appears on behalf of the petitioner even in the second

round.

Progress report called from the trial Court is received and the

same is hereby taken on record.

According to progress report, 45 witnesses have been

examined before the trial Court out of total 61 witnesses and the

trial of the case is at fag-end.

The order impugned does not suffer from any illegality and

perversity, hence, no interference is called for from this Court.

The criminal revision petition is hereby dismissed. Stay

application also stands dismissed.

(MANOJ KUMAR GARG),J 18-Rashi/-

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