Yogendra Singh Negi vs State Of Rajasthan (2025:Rj-Jd:20768)
2025 Latest Caselaw 131 Raj

Citation : 2025 Latest Caselaw 131 Raj
Judgement Date : 1 May, 2025

Rajasthan High Court - Jodhpur

Yogendra Singh Negi vs State Of Rajasthan (2025:Rj-Jd:20768) on 1 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:20768]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 563/2023

                                   Yogendra Singh Negi S/o Bhopal Singh, Aged About 60 Years, R/
                                   o 6-C-44-6 Jhv Colony Bikaner At Present R/o At Behind Pashu
                                   Chikitshalay Nagaur
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan, Through PP
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     None present
                                   For Respondent(s)          :     Mr. Deepak Choudhary, GA cum AAG
                                                                    with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

01/05/2025

None appears on behalf of the petitioner.

Earlier, on 27.02.2025, 05.02.2025 and 17.10.2024 also,

none appeared on behalf of the petitioner.

A progress report was called from the trial court and the

same has been received, according to which, all the 14 witnesses

have been examined and the trial of the case is at a fag-end.

In view of the above, the present criminal revision petition

stands dismissed.

Stay application also stand decided.

(MANOJ KUMAR GARG),J 6-mSingh/-