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Sayar Khan vs State
2021 Latest Caselaw 2900 Raj

Citation : 2021 Latest Caselaw 2900 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Sayar Khan vs State on 2 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1001/2020

Sayar Khan S/o Nijam Khan, Aged About 33 Years, By Caste Muslim, R/o Bagawas, Tehsil Pachpadara, District Barmer (Raj.). (Presently Lodged At Central Jail Jodhpur).

----Appellant Versus

1. The State of Rajasthan

2. Nimba Ram S/o Moti Ram, By Caste Gavarliya, R/o Gavariya Ki Dhani, Village Bagawas, Teh. Pachpadara, District Barmer (Raj.).

----Respondents

For Appellant(s) : Mr. Bhawani Singh for Mr. Kuldeep Purohit For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Learned counsel for the appellant has submitted that this

criminal appeal has become infructuous.

In view of the above submission, this criminal appeal filed

under Section 14(A) Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.96

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