Dal Chand vs State
2021 Latest Caselaw 7145 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 1049/2006

                                    Dal Chand
                                                                                                        ----Petitioner
                                                                         Versus
                                    State
                                                                                                      ----Respondent

                                   For Petitioner(s)           :     None present
                                   For State                   :     Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

03/12/2021

1. The present Criminal Misc. Petition was filed in the year

2006. A search slip has been issued, but the original file is not

traceable as per office report.

2. As per Office report, neither any application for listing nor for

re-constitution of the file has been filed by either of the counsel.

3. In view of the above, present Criminal Misc. Petition might

have become infructuous.

4. Accordingly, Criminal Misc. Petition is disposed.

5. However, if any party is aggrieved, he shall be free to move

an application for recalling of this order alongwith the application

for reconstitution of the petition and relevant record.

6. Copy of the order be sent to the concerned Court with

direction to proceed with the case, if any, pending in relation to

the Criminal Misc. Petition.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /18

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