Pintu Sahu vs State Of Rajasthan (2025:Rj-Jd:11622)
2025 Latest Caselaw 8102 Raj

Rajasthan High Court - Jodhpur

Pintu Sahu vs State Of Rajasthan (2025:Rj-Jd:11622) on 3 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:11622]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 641/2024

                                   Pintu Sahu S/o Shri Shanti Lal, Aged About 26 Years, R/o
                                   Mandphiya, P.s. Mandphiya Dist. Chittorgarh, Raj.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Madan Lal S/o Shri Nathu Lal Regar, Aged About 49 Years,
                                            R/o Mandphiya, P.s. Mandphiya Dist. Chittorgarh,raj.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Dilip Singh Udawat
                                                                    Mr. Chandan Singh Jodha
                                   For Respondent(s)          :     Mr. Deepak Choudhary, GA cum AAG
                                                                    with Mr. Kuldeep Singh Kumpawat
                                                                    Mr. Ashok Kumar



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

03/03/2025 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filed by the petitioner is hereby dismissed as withdrawn with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 8-mSingh/-

Powered by TCPDF (www.tcpdf.org)