Prabhulal vs State Of Rajasthan (2026:Rj-Jd:13541)
2026 Latest Caselaw 4342 Raj

Rajasthan High Court - Jodhpur

Prabhulal vs State Of Rajasthan (2026:Rj-Jd:13541) on 23 March, 2026

[2026:RJ-JD:13541]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 8639/2025

Rajesh Kumar S/o Amrit Lal Patel, Aged About 45 Years, R/o
Kherwada (Patelwada) Thana Kherwada District Udaipur.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Gautam Lal Patel S/o Homa Ji, R/o Khervada District
         Udaipur.
                                                                 ----Respondents
                              Connected With
                S.B. Criminal Misc(Pet.) No. 6716/2025
1.       Prabhulal S/o Vaga Ji Patel, Aged About 47 Years, R/o
         Ambasa, Tehsil Jhadol, District Udaipur, Rajasthan.
2.       Rama S/o Vaga Ji Patel, Aged About 59 Years, R/o
         Ambasa, Tehsil Jhadol, District Udaipur, Rajasthan.
3.       Kanti S/o Vagaji Patel, Aged About 60 Years, R/o Ambasa,
         Tehsil Jhadol, District Udaipur, Rajasthan.
4.       Prakash Patel S/o Nanji, Aged About 44 Years, R/o
         Ambasa, Tehsil Jhadol, District Udaipur, Rajasthan.
5.       Mukesh Patel S/o Heera Ji Patel, Aged About 42 Years, R/
         o Ambasa, Tehsil Jhadol, District Udaipur, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Shri Gautam Lal Patel S/o Homa Ji Patel, Aged About 84
         Years, R/o Kherwada, District Udaipur (Raj)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Jitendra Ojha
                                Mr. Gaurav Nagda
For Respondent(s)         :     Mr. Vikram Rajpurohit, PP
                                Mr. Ojas Shakdwipeeya



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

23/03/2026

Learned counsels for the petitioners does not want to press

the present criminal misc. petitions.

(Uploaded on 23/03/2026 at 06:24:43 PM)

[2026:RJ-JD:13541] (2 of 2) [CRLMP-8639/2025]

Accordingly, the present criminal misc. petitions are

dismissed as not pressed.

However, the petitioners would be at liberty to file a

representation, if so advised, before the Investigating Officer

raising their grievances.

(BALJINDER SINGH SANDHU),J 25-26-deep/-

(Uploaded on 23/03/2026 at 06:24:43 PM)

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