Devilal vs State And Ors (2025:Rj-Jd:12417)
2025 Latest Caselaw 8264 Raj

Rajasthan High Court - Jodhpur

Devilal vs State And Ors (2025:Rj-Jd:12417) on 5 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:12417]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 682/2002

                                   Devilal S/o Kishan Lal Aheer R/o Bhindar, District Udaipur.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1. State of Rajasthan.
                                   2. Udailal S/o Onkar R/o Sutharion ka Khera, P.S. Bhindar,
                                   District Udaipur.
                                   3. Smt. Jhamku W/o Udailal R/o Sutharion ka Khera, P.S.
                                   Bhindar, District Udaipur.
                                   4. Panna Lal S/o Udai Lal R/o Sutharion ka Khera, P.S. Bhindar,
                                   District Udaipur.
                                   5. Mangilal S/o Udai Lal R/o Sutharion ka Khera, P.S. Bhindar,
                                   District Udaipur.
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Manish Pitaliya
                                   For Respondent(s)             :     Mr. Narendra Gehlot, PP assisted by
                                                                       Mr. OP Choudhary
                                                                       Mr. Pritam Solanki for respondents
                                                                       No.2 to 5


                                                HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

05/03/2025

Learned Public Prosecutor submits that the petitioner

(complainant) Devilal passed away two years ago.

The occurrence relates to 2000 and the order of acquittal

was passed way back on 15.05.2002.

In view of the aforementioned facts, the present revision

petition is hereby dismissed.

Pending application, if any, also stands decided.

Record of the courts below be sent back forthwith.

(MANOJ KUMAR GARG),J 3-Rashi/-

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