Gopal vs State Of Rajasthan (2025:Rj-Jd:9061)
2025 Latest Caselaw 7345 Raj

Rajasthan High Court - Jodhpur

Gopal vs State Of Rajasthan (2025:Rj-Jd:9061) on 14 February, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:9061]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 5342/2024

                                   Gopal S/o Heera Lal Chandel Banjara, Aged About 40 Years, R/o
                                   Rajnagar Morvan, Police Station Javad, Dist. Neemach (Mp)
                                                                                                        ----Petitioner
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                      ----Respondent


                                   For Petitioner(s)         :     Mr. BR Bishnoi
                                   For Respondent(s)         :     Mr. Vikram Rajpurohit, Dy.G.A.



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

14/02/2025

1. Since after investigation charge-sheet has been filed, learned

counsel for the petitioner feels it appropriate to raise the issue

before learned trail court at appropriate stage.

2. Accordingly, the instant petition is disposed of.

3. Needles to say, in the event such grounds are raised before

learned trial court, the same shall be considered in letter and spirit

of preposition of law stated by Hon'ble the Supreme Court in

various judgments.

4. Stay petition is also disposed of.

(FARJAND ALI),J 6-chhavi/-

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