Citation : 2021 Latest Caselaw 2227 Raj
Judgement Date : 27 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Application No. 6/2020
1. Kuldeep Singh S/o Shri Bheek Singh, Aged About 44 Years, R/o Magra Punjala, Mandor, Jodhpur, Presently Residing At 2-J-35, First Puliya, Chopasni Housing Board, Jodhpur.
2. Smt. Sayri Devi W/o Shri Bheek Singh, Aged About 70 Years, R/o Magra Pnjala, Mandor, Jodhpur.
3. Bheek Singh S/o Shri Mangilal, Aged About 75 Years, R/o Magra Punjala, Mandor, Jodhpur.
4. Pradeep Singh S/o Shri Bheek Singh, Aged About 47 Years, R/o Magra Punjala, Mandor, Jodhpur, Presently Residing At Housing Board, Banswara, Rajasthan.
----Petitioners Versus
1. The State of Rajasthan through the Public Prosecutor, State of Rajasthan.
2. Smt. Shilpa D/o Shri Raghuveer Singh, R/o 186, Ratanada, Jodhpur, Presently R/o 17-E-54, Chopasni Housing Board, Jodhpur.
----Respondents
For Petitioner(s) : Mr. D.S. Sodha For Respondent(s) : Mr. Mahipal Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
27/01/2021
Learned counsel for the petitioners submits that this criminal
misc. application has become infructuous.
In view of the above submission, this criminal misc.
application is dismissed as having become infructuous.
(VIJAY BISHNOI),J
Abhishek Kumar S.No.84
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