Radheshyam vs State Of Rajasthan (2025:Rj-Jd:11618)
2025 Latest Caselaw 8134 Raj

Rajasthan High Court - Jodhpur

Radheshyam vs State Of Rajasthan (2025:Rj-Jd:11618) on 3 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:11618]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 168/2025

                                   1.       Radheshyam S/o Devalal, Aged About 50 Years, Gega Ka
                                            Khera, P.s. Badliyas, Distt. Bhilwara (Raj.)
                                   2.       Suresh Chandra S/o Radheshyam, Aged About 26 Years,
                                            Gega Ka Khera, P.s. Badliyas, Distt. Bhilwara (Raj.)
                                   3.       Kishanlal S/o Radheshyam, Aged About 28 Years, Gega
                                            Ka Khera, P.s. Badliyas, Distt. Bhilwara (Raj.)
                                                                                                       ----Petitioners
                                                                         Versus
                                   State Of Rajasthan, Through PP
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Rishabh Shrimali
                                   For Respondent(s)           :     Mr. Deepak Choudhary, GA cum AAG
                                                                     with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

03/03/2025 Learned counsel for the petitioners 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filed by the petitioners is hereby dismissed as withdrawn with

liberty aforesaid.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 14-mSingh/-

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