Bhawani Singh vs State Of Rajasthan (2025:Rj-Jd:22983)
2025 Latest Caselaw 1209 Raj

Rajasthan High Court - Jodhpur

Bhawani Singh vs State Of Rajasthan (2025:Rj-Jd:22983) on 13 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:22983]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Revision Petition No. 29/2024
1.       Bhawani Singh S/o Sh. Gordhan Singh, Aged About 28
         Years, R/o Village Keeta Police Station Sadar Distt
         Jaisalmer (Raj)
2.       Kump Singh S/o Sh Jivraj Singh, Aged About 46 Years, R/
         o Village Keeta Police Station Sadar Distt Jaisalmer (Raj)
3.       Abhay Singh S/o Sh Jawahar Singh, Aged About 48 Years,
         R/o Village Keeta Police Station Sadar Distt Jaisalmer
         (Raj)
4.       Jethu Singh S/o Sh Jiveraj Singh, Aged About 51 Years,
         R/o Village Keeta Police Station Sadar Distt Jaisalmer
         (Raj)
5.       Pratab Singh S/o Sh Jivraj Singh, Aged About 36 Years,
         R/o Village Keeta Police Station Sadar Distt Jaisalmer
         (Raj)
6.       Mool Singh S/o Sh Nakhat Singh, Aged About 29 Years,
         R/o Village Keeta Police Station Sadar Distt Jaisalmer
         (Raj)
7.       Bharat Singh S/o Sh Mool Singh, Aged About 31 Years, R/
         o Village Keeta Police Station Sadar Distt Jaisalmer (Raj)
8.       Kamal Singh S/o Sh Khet Singh, Aged About 29 Years, R/
         o Village Keeta Police Station Sadar Distt Jaisalmer (Raj)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Neemab Dan S/o Shri Sakti Dan, R/o Village Keeta Police
         Station Sadar Distt Jaisalmer (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kaushal Gautam
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

Learned counsel for the petitioners wants to withdraw the

present criminal revision petition, however, seeks liberty to raise

all the appropriate objections at the appropriate stage of the trial.

[2025:RJ-JD:22983] (2 of 2) [CRLR-29/2024]

Hence, the present criminal revision petition stands

dismissed as withdrawn.

Stay application also stands decided.

Record, if received, be sent back to the trial court forthwith.

(MANOJ KUMAR GARG),J 4-mSingh/-

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