Narpat Ram vs State Of Rajasthan (2025:Rj-Jd:15170)
2025 Latest Caselaw 9252 Raj

Rajasthan High Court - Jodhpur

Narpat Ram vs State Of Rajasthan (2025:Rj-Jd:15170) on 21 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:15170]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 967/2024

                                   Narpat Ram S/o Lalu Ram, Aged About 28 Years, R/o Gram
                                   Khush Lawa, Tehsil Lohawat, Dist. Phalodi,raj.
                                                                                                          ----Petitioner
                                                                            Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Maya Devi W/o Narpat Ram, Aged About 25 Years, R/o
                                            Gram Khush Lawa Tehsil Lohawat, Dist. Phalodi, Raj.
                                            Other Add. House Of Ramesh, Shobha Wato Ki Dhani,
                                            Jodhpur,raj.
                                                                                                       ----Respondents


                                   For Petitioner(s)              :    Mr. Pawan Kumar Patel for
                                                                       Mr. Pankaj Kumar Bohra
                                   For Respondent(s)              :    Mr. Deepak Choudhary, GA cum AAG
                                                                       with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

21/03/2025

Learned counsel for the petitioner submits that a

compromise has been arrived at between the parties, therefore,

he wants to withdraw the present criminal revision petition.

Hence, the present criminal revision petition stands

dismissed as withdrawn.

(MANOJ KUMAR GARG),J 30-mSingh/-

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