Ram Kumar vs State Of Rajasthan
2021 Latest Caselaw 7751 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1244/2019

Ram Kumar S/o Gugan Ram, Aged About 25 Years, By Caste Khatik, Resident Of Purana Shahar Mata Chowk, Ward No. 13, Luharu Police Station Luharu District Bhiwani (Hariyana). (At Present Lodged In Sub Jail, Rajgarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia, Adv. For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/03/2021

A letter dated 10.12.2020 has been received from learned

Civil Jude & Judicial Magistrate, Taranagar, District Churu

informing that the accused-petitioner Ram Kumar has already

served the total sentence and he has been released from the Jail.

Since the petitioner has already served the sentence and has

been released from the Jail, therefore the present revision petition

does not survive and dismissed as such.

(MANOJ KUMAR GARG),J 164-MS/-

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