Rahul Chandeliya vs State Of Rajasthan Through Pp
2021 Latest Caselaw 3913 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Revision Petition No. 1099/2016

                                   Rahul Chandeliya S/o Shri Moti Lal @ Sundar, R/o Nuwa, Police
                                   Station Mandawa, At present R/o E-417 First C Khetri Nagar
                                   (Raj.)
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan Through Pp
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Vijay Punia For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/08/2021

It is contended by counsel for the petitioner that present

revision petition has become infructuous.

Accordingly, Present Criminal Revision Petition is dismissed

as having become infructuous.

Stay application also stands dispsed.

(PANKAJ BHANDARI),J

ARTI SHARMA /15

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