Bheem Singh vs State Of Rajasthan (2025:Rj-Jd:23231)
2025 Latest Caselaw 1261 Raj

Rajasthan High Court - Jodhpur

Bheem Singh vs State Of Rajasthan (2025:Rj-Jd:23231) on 14 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:23231]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 654/2023
                                   Bheem Singh S/o Sh. Kanhiram, Aged About 54 Years, B/c
                                   Meghwal, R/o Jhansal Ps Bhirani Dist. Hanumangarh.
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through PP
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Moti Singh
                                   For Respondent(s)           :     Mr. Vikram Singh Rajpurohit, PP


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

14/05/2025

The present criminal revision petition has been filed under

Section 14-A of SC/ST Act by the petitioner against the order

dated 22.03.2018 passed by the learned Special Judge, SC/ST

(Prevention of Atrocities) Act, District Hanumangarh in Session

Case No.53/2014, whereby the trial court while allowing the

application under Section 319 Cr.P.C. took cognizance against the

present petitioner for the offence under Sections 302, 307, 341,

120-B 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

accused-petitioner has already been acquitted by extending him

the benefit of doubt by the trial court.

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 47-mSingh/-

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