Babu @ Udailal vs State Of Rajasthan (2025:Rj-Jd:1661)
2025 Latest Caselaw 4110 Raj

Rajasthan High Court - Jodhpur

Babu @ Udailal vs State Of Rajasthan (2025:Rj-Jd:1661) on 10 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:1661]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 45/2025

                                   1.       Babu @ Udailal S/o Bhagwan Lal, Aged About 38 Years,
                                            R/o Manwakhera, P.s. Hiran Magri, Dist. Udaipur,raj.
                                   2.       Khemshankar @ Khema S/o Ratanlal, Aged About 29
                                            Years, R/o 16, Santosh Nagar, P.s. Hiran Magri, Dist.
                                            Udaipur,raj.
                                   3.       Arun S/o Jagdish, Aged About 23 Years, R/o Avri Mata
                                            Kacchi Basti, P.s. Hiran Magri, Dist. Udaipur,raj.
                                                                                                        ----Petitioners
                                                                          Versus
                                   State Of Rajasthan, Through PP
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Jagatveer Singh Deora
                                   For Respondent(s)            :     Mr. Narendra Gehlot, PP with
                                                                      Mr. Om Prakash Choudhary



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

10/01/2025

Learned counsel for the petitioner does not want to press 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 not pressed at this

stage with liberty aforesaid.

Stay application also stands decided.

(MANOJ KUMAR GARG),J

13-mSingh/-

Powered by TCPDF (www.tcpdf.org)