Manish Singh vs State Of Rajasthan (2026:Rj-Jd:3010)
2026 Latest Caselaw 802 Raj

Rajasthan High Court - Jodhpur

Manish Singh vs State Of Rajasthan (2026:Rj-Jd:3010) on 19 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

                                   [2026:RJ-JD:3010]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                               S.B. Criminal Revision Petition No. 1372/2025

                                   Manish Singh S/o Narpat Singh, Aged About 28 Years, R/0
                                   Bhairav Colony, Nimbada Via Somesar, Police Station Somesar,
                                   District Pali (Raj.)
                                                                                                          ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                        ----Respondent


                                   For Petitioner(s)           :     Mr. Chandan Singh
                                   For Respondent(s)           :     Mr. NS Chandawat, Dy.G.A.


                                                    HON'BLE MR. JUSTICE FARJAND ALI

Order

19/01/2026

1. Learned counsel for the petitioner wants to withdraw the

instant revision petition.

2. Accordingly, the instant revision petition is dismissed as

withdrawn. Pending application(s), if any, shall stand dismissed.

3. The learned trial Court shall record the statement of the

witness who effected the seizure of the mobile phone on a

preferential basis, whereupon the petitioner shall be at liberty to

move a fresh application for release of the seized article before the

trial Court.

4. Needless to say, the petitioner's prayer shall be considered in

light of the judgment passed by the Hon'ble Supreme Court in

Sunderbhai Ambalal Desai v. State of Gujarat, reported in AIR

2003 SC 638.

(FARJAND ALI),J 9-Samvedana/-

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