Arbaz vs State Of Rajasthan (2025:Rj-Jd:22985)
2025 Latest Caselaw 1176 Raj

Rajasthan High Court - Jodhpur

Arbaz vs State Of Rajasthan (2025:Rj-Jd:22985) on 13 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:22985]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 1654/2023
                                   Arbaz S/o Shri Rosham, Aged About                                 22    Years,   B/c
                                   Mohammedan, R/o Akhepur, Dist. Pratapgarh
                                                                                                          ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Rahul S/o Shri Bhagirath Kumawat, Aged About 26 Years,
                                            R/o Sohanpura, P.s. Pratapgarh
                                                                                                     ----Respondents


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


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

13/05/2025

The present criminal revision petition has been filed by the

petitioner challenging the order dated 06.11.2023 passed by the

learned District & Session Judge, District Pratapgarh whereby the

learned trial court framed charges against the petitioner for

offence under Sections 148, 149, 307, 323 & 324 of IPC.

A progress report was called for from the trial court and the

same has been received, in which it has been mentioned that the

Sessions Case No.158/2022 has already been decided by the trial

court vide its judgment dated 18.11.2024.

In these circumstances, nothing survives in the present

criminal revision petition and the same is dismissed accordingly.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 3-mSingh/-

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