Shankar Lal vs State Of Rajasthan
2021 Latest Caselaw 10209 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1648/2019

Shankar Lal S/o Shri Chuni Lal Kumawat, Aged About 30 Years, Awalheda, Police Station Bassi, District Chittorgarh (Raj.). (District Jail Chittorgarh).

----Petitioner Versus

1. State Of Rajasthan, Through P.P.

2. Vikram Kumar S/o Shri Mohan Lal Menariya, Suwaniya, Tehsil Gangrar, District Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Kuldeep Sharma (through VC) For Respondent(s) : Mr. Mohd. Javed Gauri,PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/07/2021

As per the custody certificate placed on record by learned

Public Prosecutor, the petitioner served out the sentences awarded

to him by the trial court and has been released from custody.

In this background, the instant revision petition has become

infructuous and is dismissed as such.

(SANDEEP MEHTA),J

146-Sudhir Asopa/-

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