Bhanwara Ram vs State Of Rajasthan (2025:Rj-Jd:15171)
2025 Latest Caselaw 9256 Raj

Rajasthan High Court - Jodhpur

Bhanwara Ram vs State Of Rajasthan (2025:Rj-Jd:15171) on 21 March, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:15171]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 123/2024
Gordhan Ram S/o Shri Bhanwara Ram, Aged About 26 Years, R/o
Jhajado Ki Dhani, P.s. Makrana, Dist. Nagaur (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Kunwna Ram S/o Shri Sukharam, Aged About 46 Years,
         R/o Jhajado Ki Dhani, P.s. Makrana, Dist. Nagaur. (Raj.)
                                                                 ----Respondents
                               Connected With
             S.B. Criminal Revision Petition No. 122/2024
Bhanwara Ram S/o Shri Bhura Ram, Aged About 56 Years, R/o
Jhajado Ki Dhani, P.s. Makrana, Dist. Nagaur (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Kunwna Ram S/o Shri Sukharam, Aged About 46 Years,
         R/o Jhajado Ki Dhani, P.s Makrana, Dist. Nagaur. (Raj.).
                                                                 ----Respondents
             S.B. Criminal Revision Petition No. 124/2024
1.       Bhanwari Devi W/o Shri Bhanwara Ram, Aged About 56
         Years, R/o Jhajado Kidhani, P.s. Makrana, Dist. Nagaur
         (Raj.)
2.       Rajendra Alias Raju S/o Shri Bhanwara Ram, Aged About
         33 Years, R/o Jhajado Ki Dhani, P.s. Makrana, Dist.
         Nagaur. (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Kunwna Ram S/o Shri Sukharam, Aged About 46 Years,
         R/o Jhajado Ki Dhani, P.s. Makrana, Dist. Nagaur (Raj.).
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Mahender Kumar Dudy
For Respondent(s)          :    Mr. Deepak Choudhary, GA cum AAG
                                with Mr. Kuldeep Singh Kumpawat




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                                    [2025:RJ-JD:15171]                      (2 of 2)                       [CRLR-123/2024]


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

21/03/2025

Learned counsel for the petitioners wants to withdraw these

criminal revision petitions.

Hence, the present criminal revision petitions stand

dismissed as withdrawn.

Stay application(s) also stand decided.

(MANOJ KUMAR GARG),J 27-29-mSingh/-

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