Pritam Singh Sankhla vs State Of Rajasthan (2025:Rj-Jd:20861)
2025 Latest Caselaw 77 Raj

Rajasthan High Court - Jodhpur

Pritam Singh Sankhla vs State Of Rajasthan (2025:Rj-Jd:20861) on 1 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:20861]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                   S.B. Criminal Revision Petition No. 606/2022

                                   Pritam Singh Sankhla S/o Shri Kailash Singh Sankhla, Aged
                                   About 25 Years, R/o E-82 Sushant City Ps Mandal Dist. Bhilwara
                                   Raj.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Rekha Kanwar W/o Shyam Singh, Ragspuriya Gurla Karoi
                                            Bhilwara Raj.
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Dinesh Kumar Godara
                                   For Respondent(s)             :     Mr. Pawan Kumar Bhati, PP



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

01/05/2025

Learned counsel for the petitioner wants to withdraw the

present criminal revision petition, however, seeks liberty to raise

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

Hence, the present criminal revision petition stands

dismissed as withdrawn.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 140-mSingh/-

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