Shivkumar vs State Of Rajasthan (2026:Rj-Jd:14647)
2026 Latest Caselaw 4809 Raj

Citation : 2026 Latest Caselaw 4809 Raj
Judgement Date : 28 March, 2026

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Rajasthan High Court - Jodhpur

Shivkumar vs State Of Rajasthan (2026:Rj-Jd:14647) on 28 March, 2026

[2026:RJ-JD:14647]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                  S.B. Criminal Misc. Appli No. 198/2026

                                           IN

              S.B. Criminal Misc. Petition No.1858/2026

Shivkumar S/o Ramswaroop, Aged About 43 Years, Resident Of
Bus Stand, Mandalgarh Road, Singoli, District Bhilwara Raj.
                                                                        ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through Pp
2.        The Mines And Mineral Dep. T, Through Aag
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Vishal Sharma
For Respondent(s)            :     Mr. Vikram Singh Rajpurohit, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

28/03/2026

The matter comes up on application for recalling/ rectifying

order dated 13.03.2026 passed by this Court in CRLMP

No.1858/2026.

It is stated by learned counsel for the petitioner that the

misc. petition was not withdrawn but in fact, was ordered to be

decided in the light of Chaina Ram, however, wrongly the petition

has been dismissed as withdrawn.

This Court has checked the record.

The order of withdrawal has been wrongly recorded. It

seems that due to inadvertent error, the present order came to be