Rajasthan High Court - Jaipur
Gopal Ansal vs State Of Rajasthan And Anr on 27 July, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R S.B. Criminal Misc. Petition No. 1537/2013 Gopal Ansal vs. State of Rajasthan & Anr. Date of Order:- 27th July, 2016 HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Mr. V.R. Bajwa, for the petitioner. Mr. Aladeen Khan, Public Prosecutor for the State.
Mr. D.K. Garg, for the respondnet.
An application (11041/2016) for early listing has been filed by the learned counsel for the petitioner. Mr. D.K. Garg, the learned counsel for the respondent has submitted that no ground for early listing is made out as impugned order is revisable. Mr. V.R. Bajwa, the learned counsel for the petitioner has submitted that the co-accused of the petitioner has assailed the impugned order by filing revision and said revision petition has been accepted. In view of submission made above, the application for early listing is allowed. The petition is taken on board. Since, the co-accused has approached the revisional court, the present petition is disposed of with liberty to the petitioner to avail the remedy of revision. It is further ordered that in case revision is filed before the revisional court below, within one week, revisional court will not raise any objection qua limitation, as the petitioner had earlier approached wrong forum.
(KANWALJIT SINGH AHLUWALIA)J. Mak/107