Vikram Godara vs State Of Rajasthan
2021 Latest Caselaw 291 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4326/2020

1. Vikram Godara S/o Sh. Subhash Chander, Aged About 32 Years, B/c Bishnoi, R/o H.no. 30, Guru Nagar, W.no. 06M, Ganganagar Distt. Sri Ganganagar (Raj.).

2. Sunil Kumar S/o Sh. Goverdhan, Aged About 36 Years, B/c Meghwal, R/o 2Y, Gram Panchayat 3Y, Teh. And Dist. Sri Ganganagar.

3. Anuj Kumar S/o Sh. Sunil Kumar, Aged About 39 Years, B/c Bishnoi, R/o H.no. 10-11, Ganpati Nagar, Teh. And Dist. Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Prem Kumar Juneja S/o Punnu Ram, Aged About 68 Years, B/c Arora, R/o Gali No. 10, Police Colony, Sri Ganganagar, Dist. Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. S.R. Godara, through video-call. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

08/01/2021

Learned Public Prosecutor submitted a report dated 07.01.2021

received from the SHO, Police Station Kotwali, District

Sriganganagar, to the effect that after thorough investigation, Police

submitted the final report in this case before the competent Court.

The said report is hereby taken on record.

In view of above, the present Criminal Misc. Petition has

become infructuous and dismissed as such.

Stay petition is also dismissed.

(MANOJ KUMAR GARG),J 60-Prashant/-

Powered by TCPDF (www.tcpdf.org)