Ravi vs State Of Rajasthan (2026:Rj-Jd:12353)
2026 Latest Caselaw 3994 Raj

Rajasthan High Court - Jodhpur

Ravi vs State Of Rajasthan (2026:Rj-Jd:12353) on 16 March, 2026

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

                                   [2026:RJ-JD:12353]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Appeal (Sb) No. 390/2026

                                   1.       Ravi S/o Shri Mangal Singh, Aged About 23 Years,
                                            Resident Of Chak 03 Gd, Police Station Nai Mandi
                                            Gharsana, District Sri Ganganagar (Lodged In Dist. Jail,
                                            Sriganganagar)
                                   2.       Jagsir Singh Alias Jagga S/o Shri Sarjeet Singh, Aged
                                            About 25 Years, Resident Of Chak 02 Pgm, Police Station
                                            Anupgarh, District Sri Ganganagar (Lodged In Dist. Jail,
                                            Sriganganagar)
                                                                                                      ----Appellants
                                                                       Versus
                                   1.       State Of Rajasthan, Through Public Procecutor
                                   2.       Sultan, Resident Of Anupgarh, District Sri Ganganagar
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. KV Vyas
                                   For Respondent(s)         :     Mr. HS Jodha, PP
                                                                   Mr. Punaram



                                        HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

16/03/2026

Learned counsel for the appellants does not want to press

this appeal; however, he seeks liberty to file a fresh appeal after

recording of the statement of the injured Sultan, Papli and Maya

before the trial Court.

Accordingly, the criminal appeal is dismissed as not pressed

with liberty as prayed for.

(YOGENDRA KUMAR PUROHIT),J 69-sombeer/-

(Uploaded on 16/03/2026 at 03:28:03 PM)

Powered by TCPDF (www.tcpdf.org)