Juvenile X vs State Of Rajasthan (2025:Rj-Jd:460)
2025 Latest Caselaw 3771 Raj

Rajasthan High Court - Jodhpur

Juvenile X vs State Of Rajasthan (2025:Rj-Jd:460) on 6 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:460]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 1501/2024

                                   Juvenile X S/o Shri Himmat Lal, Aged About 15 Years, Aged
                                   About 15 Years 03 Months, R/o Barjadiya, Police Station
                                   Anandpuri, District Banswara, (Rajasthan) Through Natural
                                   Guardian Magan Lal S/o Shri Rangji, Aged About 41 Years R/o
                                   Barjadiya,         Police       Station       Anandpuri,           District     Banswara,
                                   (Rajasthan) (Presently Lodged At Juvenile Justice Observation
                                   Home, Banswara)
                                                                                                                 ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Jay Kishna Patel Bhil S/o Javahar Lal, R/o Anand Puri,
                                            District Banswara.
                                                                                                           ----Respondents


                                   For Petitioner(s)                :     Mr. Vijay Kumar Gaur
                                   For Respondent(s)                :     Mr. Narendra Gehlot, PP with
                                                                          Mr. Om Prakash Choudhary



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

06/01/2025

Learned counsel for the petitioner wants to withdraw the

present criminal revision petition.

Hence, the present criminal revision petition stands

dismissed as withdrawn.

(MANOJ KUMAR GARG),J 36-mSingh/-

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