Sohel Theem vs State Of Rajasthan (2025:Rj-Jd:12716)
2025 Latest Caselaw 8330 Raj

Rajasthan High Court - Jodhpur

Sohel Theem vs State Of Rajasthan (2025:Rj-Jd:12716) on 6 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:12716]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Revision Petition No. 277/2024

                                   1.       Sohel Theem S/o Mehbub Theem, Aged About 23 Years,
                                            R/o Ward No. 25, Vyapariyo Ka Mohalla, Tehsil And Dist.
                                            Churu.
                                   2.       Sikandar Theem S/o Mehbub Theem, Aged About 26
                                            Years, R/o Ward No. 25, Vyapariyo Ka Mohalla, Tehsil And
                                            Dist. Churu.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Bilal S/o Ibrahim Qureshi, R/o Nai Sadak, Ward No. 27,
                                            Kotwali Churu.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Vikram Singh Jaitawat
                                   For Respondent(s)            :     Ms. Sonu Manawat, PP
                                                                      Mr. Kuldeep Sharma



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

06/03/2025 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filed by the petitioner is hereby dismissed as withdrawn with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 121-mSingh/-

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