Amar Singh vs Bhera Ram Choudhary ...
2025 Latest Caselaw 8643 Raj

Rajasthan High Court - Jodhpur

Amar Singh vs Bhera Ram Choudhary ... on 10 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:13407]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 146/2025

Amar Singh S/o Shri Dama Ram, Aged About 43 Years, R/o
Aadarsh Chaba, Sadar Barmer, Hall Chief Block Education Officer,
Aadel, Rageshari Gas Terminal (Rawali Nadi) Barmer,raj.
                                                                      ----Petitioner
                                      Versus
1.       Bhera Ram Choudhary S/o Shri Bhana Ram, Aged About
         41 Years, R/o Village And Post Mithaberi, Panchayat
         Samiti Aadel, Dist. Barmer Presently Working As Principal
         (Under Suspension) Govt. Senior Secondary School,
         Aadel, Panchayat Samiti Aadel, Dist. Barmer
2.       State Of Rajasthan, Through The Superintendent Of
         Police, Barmer
3.       Station House Officer, P.s. Rageshwari Gas Terminal
         (Rawali Nadi), Dist. Barmer
4.       Rana        Ram,    Assistant         Sub-Inspector         (A.s.i.)   P.s.
         Rageshwari Gas Terminal (Rawali Nadi) Dist. Barmer
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Rishabh Tayal
                                  Mr. Jitendra Choudhary
For Respondent(s)           :     Mr. N.S. Chandawat, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

10/03/2025

1. Section 362 of Cr.P.C. prohibits a criminal Court to make a

revisit to the final judgment. It is well nigh settled principle of law

that in criminal matters, after passing a final order, the Court

becomes functus officio. By way of moving the instant application,

the petitioner has sought reconsideration of the finding which is

not permissible. There is no force in the instant misc. application.

[2025:RJ-JD:13407] (2 of 2) [CRLMA-146/2025]

2. Accordingly, the instant misc. application is dismissed.

(FARJAND ALI),J 97-divya/-

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