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Dilip Chauhan vs State Of Rajasthan
2021 Latest Caselaw 210 Raj

Citation : 2021 Latest Caselaw 210 Raj
Judgement Date : 6 January, 2021

Rajasthan High Court - Jodhpur
Dilip Chauhan vs State Of Rajasthan on 6 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3805/2020

Dilip Chauhan S/o Shri Om Prakash, Aged About 24 Years, resident of Harijano Ka Bas, Bilara, Tehsil Bilara, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Smt. Anita D/o Ashok Kumar, By Caste Harijan, R/o Sojati Gate, Harijan Basti, Bilara, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Zafar Khan, 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

05.01.2021 received from the SHO, Police Station Bilara, District

Jodhpur, 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 65-Prashant/-

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