Anil Jindal vs Tushar Dave And Arn
2021 Latest Caselaw 8943 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 602/2016

Anil Jindal S/o Late Shri Panna Lal Ji Bhandari, R/o House No.9, "Dev Kripa" Verma Colony, Sector No.9, Savina, Udaipur (Raj.).

----Petitioner Versus

1. Tushar Dave S/o Tribhuwan Nath Ji Dave, R/o House No.900, Puja Nagar, Hiranmagri, Sector No.4, Udaipur (Raj.)

2. State of Rajasthan.

----Respondents

For Petitioner(s) : Ms. Urmila Chouhan on behalf of Mr. PS Chundawat For Respondent(s) : Mr. Sudhir Tak, PP Mr. Dron Kaushik, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021

Counsel for the petitioner submits that the petitioner has

served the total sentence awarded by the Lower court and he has

been released from Jail.

In view of submission made, nothing survive in the present

revision petition and the same is dismissed. Record of the trial

court be sent back immediately.

(MANOJ KUMAR GARG),J 206-MS/-

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