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Kushala Ram vs State Of Rajasthan (2025:Rj-Jd:29386)
2025 Latest Caselaw 2001 Raj

Citation : 2025 Latest Caselaw 2001 Raj
Judgement Date : 8 July, 2025

Rajasthan High Court - Jodhpur

Kushala Ram vs State Of Rajasthan (2025:Rj-Jd:29386) on 8 July, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
                                   [2025:RJ-JD:29386]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 177/2024

                                   Kushala Ram S/o Shri Chuna Ram, Aged About 41 Years, R/o
                                   Bhawanda Police Station Bhawanda Dist Nagaur
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Dilip Sahal S/o Ramdayal Sahal, R/o Lane No 2 Nai Basti
                                            Loha Khan Ajmer Presently The Then Sub Police Insector
                                            Of Panchodi Police Station Dist Nagaur
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Bhagirath Ray Bishnoi
                                   For Respondent(s)          :     Mr. Vikram Singh Rajpurohit, PP



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

08/07/2025

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filed by the petitioner is hereby dismissed as withdrawn with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 7-mSingh/-

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