Om Prakash vs State And Anr
2021 Latest Caselaw 8746 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 763/2017

Om Prakash S/o Rameshwar Lal, By Caste Brahmin, Resident Of Village Panditawali, Tehsil Pilibanga, District Hanumangarh. At Present Lodged In District Jail Hanumangarh

----Petitioner Versus

1. State Of Rajasthan Through Its Public Prosecutor.

2. Shivlal S/o Talaram, By Caste Arora, Resident Of Ward No. 14, Tehsil Pilibanga, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. HS Sandhu, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/04/2021

A letter dated 12.02.2021 has been received from Learned

Civil Judge & Judicial Magistrate, Pilibanga, District Hanumangarh

informing that accused-petitioner Om Prakash has expired.

In the aforesaid facts and circumstances, the present

revision petition is dismissed as abated.

(MANOJ KUMAR GARG),J 152-MS/-

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