Atul Singh vs State Of Rajasthan (2025:Rj-Jd:13285)
2025 Latest Caselaw 8640 Raj

Rajasthan High Court - Jodhpur

Atul Singh vs State Of Rajasthan (2025:Rj-Jd:13285) on 10 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:13285]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                        S.B. Second Suspension Of Sentence(Revision) No. 84/2025

                                   Atul Singh S/o Ram Sevak, Aged About 35 Years, R/o B-39
                                   Arvind Nagar, Air Force Area, Jodhpur Firm Address Atul
                                   Provision Store, Shikargarh Chouraha Opp, Army Gate No.1,
                                   Shikargarh, Jodhpur.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through Public Prosecutor
                                   2.       Kalu Ram S/o Bhanwar Lal, R/o 33 B Mata Ka Than,
                                            Magra Punjla Jodhpur
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Ratan Ankiya
                                   For Respondent(s)           :     Mr. Deepak Choudhary, GA cum AAG
                                                                     with Mr. Kuldeep Singh Kumpawat
                                                                     Mr. Hitesh Kumar Garg for
                                                                     complainant
                                                                     Mr. Brijesh Bhintal



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

10/03/2025

Learned counsel for the petitioner submits that since the S.B.

Criminal Revision Petition No.189/2025 has already been decided,

therefore, he wants to withdraw the present second suspension of

sentence application.

Hence, the present second suspension of sentence

application stands dismissed as withdrawn.

(MANOJ KUMAR GARG),J 160-mSingh/-

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