Surjeet Singh vs State
2021 Latest Caselaw 6641 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 329/2020

Surjeet Singh S/o Sardar Singh, Aged About 48 Years, R/o Bajrang Vihar, Gali No. 01, Before Karm Niwas, Indian Liquor Shop Street, Sri Ganganagar.

----Petitioner Versus

1. State, Through P.p.

2. Raghuveer Singh S/o Sher Singh, R/o Ward No. 44, Bapu Nagar, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Kuldeep Sharma, Adv. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2021

A letter dated 12.10.2020 has been received from learned

Special Judicial Magistrate (NI Act Cases) No.2, Sri Ganganagar

informing that accused petitioner Surjeet Singh S/o Sardan Singh

has completed his sentence and he has been released from

Central Jail, Sri Ganganagar on 27.08.2020. A copy of warrant of

sentence has also been annexed with the said letter.

In view of the fact that the petitioner has been released from

Jail on completion of his sentence, therefore the present revision

petition does not survive and dismissed as such.

(MANOJ KUMAR GARG),J 135-MS/-

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