Citation : 2025 Latest Caselaw 8020 Raj
Judgement Date : 27 February, 2025
[2025:RJ-JD:11319]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 263/2025
Pema S/o Asu Ram, Aged About 57 Years, R/o Dhandhedi, Tehsil
Sojat, Dist. Pali.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Madan Lal S/o Ram Lal, R/o Dhandhedi, Police Station
Sojat City, Dist. Pali
----Respondents
For Petitioner(s) : Mr. Sikander Khan
For Respondent(s) : Mr. Deepak Choudhary, GA cum AAG
with Mr. Kuldeep Singh Kumpawat
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment
27/02/2025 Learned counsel for the petitioner wants to withdraw the
instant criminal revision petition but seeks liberty to raise all the
objections at the appropriate stage of the trial.
In these circumstances, the instant criminal revision petition
filed by the petitioner is hereby dismissed as withdrawn with
liberty aforesaid.
Stay application also stands decided.
(MANOJ KUMAR GARG),J 20-mSingh/-
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