Imran Hussain vs State Of Rajasthan ...
2025 Latest Caselaw 10748 Raj

Rajasthan High Court - Jodhpur

Imran Hussain vs State Of Rajasthan ... on 30 June, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   [2025:RJ-JD:28027-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  D.B. Criminal Appeal (Db) No. 184/2025

                                   Imran Hussain S/o Mohammed Yusuf, Aged About 38 Years,
                                   Resident     Of    Anjuman          Chowk,         Kunjarwdi,       Police   Station
                                   Dhanmandi, District Udaipur. (Raj.) (At Present Lodged In
                                   Central Jail, Udaipur)
                                                                                                         ----Appellant
                                                                          Versus
                                   State Of Rajasthan, Pp
                                                                                                       ----Respondent


                                   For Appellant(s)             :     None present.
                                   For Respondent(s)            :     Mr. Deepak Choudhary, GA-cum-AAG
                                                                      with Mr. Rajesh Bhati, PP.



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

30/06/2025

No one has put in appearance on behalf of the accused- appellant.

Learned Public Prosecutor representing the respondent-State submits that the appeal may be dismissed with liberty to the accused-appellant to pursue another appeal bearing D.B. Criminal Appeal No.128/2025 filed by him, as in both appeals the challenge to the impugned judgment and conviction dated 04.03.2025 is the same.

Upon this submission, duly verified from the record, the present criminal appeal is dismissed with liberty to the accused- appellant to continue to pursue his case in D.B. Criminal Appeal No.128/2025: Imran Hussain Vs. State of Rajasthan.

(SUNIL BENIWAL),J (DR.PUSHPENDRA SINGH BHATI),J

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