Jai Pal Singh vs State Of Rajasthan
2021 Latest Caselaw 163 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3968/2020

Jai Pal Singh S/o Ram Singh, Aged About 28 Years, B/c Rawat, R/o Bhau Goda Ki Guwar, Bheem, Tehsil Bheem, Dist. Rajsamand.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Amjad Kathat S/o Bhanwar Kathat, B/c Mehrat, R/o Jetpura, Tehsil. Bheem, Dist. Rajsamand, Presently Junior Assistant, Sub Divisional Office, Bheem, Dist. Rajsamand.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal, through video-

call.

For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/01/2021

Learned Public Prosecutor submitted a report dated

04.01.2021 received from the SHO, Police Station Bheem, District

Rajsamand (Raj.), to the effect that after thorough investigation,

Police is going to file final report before the competent Court. The

said report is hereby taken on record.

In view of above, the present misc. petition has become

infructuous and dismissed as such.

Stay petition is also dismissed.

(MANOJ KUMAR GARG),J 67-Prashant/-

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