Deepak vs State Of Rajasthan (2026:Rj-Jd:2575)
2026 Latest Caselaw 572 Raj

Rajasthan High Court - Jodhpur

Deepak vs State Of Rajasthan (2026:Rj-Jd:2575) on 15 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

                                   [2026:RJ-JD:2575]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                              S.B. Criminal Appeal (Sb) No. 2876/2025

                                   Deepak S/o Manoharlal Lakhhara, Aged About 32 Years, Kacchi
                                   Basti Nimbahera Police Station Kotwali Nimbahera District
                                   Chittorgarh Rajasthan
                                                                                   ----Appellant
                                                                 Versus
                                   1.     State Of Rajasthan, Through Pp
                                   2.     Harday Singh S/o Sambhu Singh, Rud Tehsil Rashmi
                                          District Chittorgarh Rajasthan
                                                                               ----Respondents


                                   For Appellant(s)           :     Mr. Pranjal Babel
                                   For Respondent(s)          :     Mr. Surendra Bishnoi, AGA


                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

15/01/2026

1. Learned counsel for the appellant wants to withdraw the

instant criminal appeal.

2. Accordingly, the instant criminal appeal is dismissed as

withdrawn. The application for suspension of sentence also stands

dismissed.

3. However, the appellant is at liberty, if he so desires, to

challenge the judgment passed by the Court of first instance and

the appellate forum by filing a criminal revision petition.

4. The Registry is directed to hand over the certified copy of the

criminal appeal to the learned counsel for the appellant after

taking on record a xerox copy thereof.

(FARJAND ALI),J 89-Samvedana/-

(Uploaded on 16/01/2026 at 02:30:46 PM)

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