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Vagta Ram vs State Of Rajasthan (2026:Rj-Jd:15958)
2026 Latest Caselaw 5315 Raj

Citation : 2026 Latest Caselaw 5315 Raj
Judgement Date : 7 April, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Vagta Ram vs State Of Rajasthan (2026:Rj-Jd:15958) on 7 April, 2026

Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
                                   [2026:RJ-JD:15958]                    (1 of 1)                     [CRLAS-1289/2025]


                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Appeal (Sb) No. 1289/2025

                                   Vagta Ram S/o Bhima Ram, Aged About 43 Years, R/o Kalyanpur
                                   District Balotra Rajasthan.
                                   (at present lodged in Sub Jail, Balotra)
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Babu Ram S/o Kana Ram, Kalyanpur Police Station
                                            Kalyanpur Dist Barmer
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Teja Ram
                                   For Respondent(s)          :     Mr. Prem Singh Panwar, PP
                                                                    Mr. Bala Ram



                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

07/04/2026

Learned counsel for the appellant does not want to press this

Criminal Appeal at this stage; however, he prays that the trial

Court may be directed to dispose of the case expeditiously.

Accordingly, the Criminal Appeal is dismissed as not

pressed. Learned trial Court is directed to dispose of the case as

soon as possible.

(YOGENDRA KUMAR PUROHIT),J 80-sombeer/-

(Uploaded on 07/04/2026 at 04:16:54 PM)

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