Dinesh S/O Badrilal vs State Of Rajasthan
2021 Latest Caselaw 2517 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Criminal Appeal No. 932/2021
1.     Dinesh S/o Badrilal, Aged About 19 Years, Resident Of

       Mahmood Ganj, Police Station Ghad, District Tonk (Raj)
2.     Kalu @ Mahendar S/o Badrilal, Aged About 21 Years,

       Resident Of Mahmood Ganj Police Station Ghad, District

       Tonk (Raj)
                                                                  ----Appellants
                                   Versus
1.     State Of Rajasthan, Through P.p
2.     Harful S/o Ram Narayan, Resident Of Baseki P.s. Uniyara

       District Tonk (Raj) At Present Head Constable No. 169

       Saroli Mode Ps Ghad District Tonk
                                                                ----Respondents

Connected With S.B. Criminal Appeal (Sb) No. 933/2021 Lakshdeep S/o Pralad, Aged About 19 Years, Resident Of

Mahmood Ganj, Police Station Ghad, District Tonk (Raj)

----Appellant Versus

1. State Of Rajasthan, Through P.p

2. Harful S/o Ram Narayan, Resident Of Baseki, P.s. Uniyara,

District Tonk (Raj) At Present Head Constable No. 169

Saroli Mode Ps Ghad District Tonk

----Respondents

For Appellant(s) : Mr. Gopal Sharma for Mr. Praveen Kumar Jain, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

29/06/2021

(2 of 2) [CRLAS-932/2021]

Counsel for the appellants has contended that these appeals

have become infructuous as the appellants have already been

arrested.

Accordingly, these appeals are dismissed as having become

infructuous.

A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /57-58

Powered by TCPDF (www.tcpdf.org)