Rajasthan High Court - Jaipur
D.B. Criminal Revision Petition ... vs State Of Rajasthan & Ors. on 16 May, 2014
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR D.B. CRIMINAL REVISION PETITION No.1073/2009 Om Prakash v/s State of Rajasthan & Ors. Date of Order ::: 16.5.2014 HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE HON'BLE MR. JUSTICE V. K. MATHUR Shri Manish Gupta, for complainant/petitioner. Shri N.S. Shekhawat, Public Prosecutor.
This criminal revision petition has been filed by the complainant. Later on, State of Rajasthan has also preferred an appeal against the same impugned judgment passed by the court below on 25.5.2009. Therefore, we deem it proper to dispose of the criminal revision petition filed by the complainant with the permission to assist the court in the appeal filed by the State of Rajastahan. Name of the counsel for the complainant be shown in the appeal filed by the State of Rajasthan along with the learned Public Prosecutor.
(V.K. MATHUR),J. (RAGHUVENDRA S. RATHORE),J.
Chauhan/166 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed Chauhan, Sr.P.A.