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Ghanshyam vs State
2021 Latest Caselaw 8370 Raj

Citation : 2021 Latest Caselaw 8370 Raj
Judgement Date : 25 March, 2021

Rajasthan High Court - Jodhpur
Ghanshyam vs State on 25 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 548/2018

Ghanshyam S/o Shri Shrawanlal Napit, Mahavirji, Tehsil Hindon City, District Swaimadhopur, District Rajasthan.

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

25/03/2021

Learned counsel Shri Ramesh Purohit submits that the

accused-petitioner has been acquitted by the trial court and thus,

the instant misc. petition has become infructuous. Accordingly, the

misc. petition as well as the stay application are dismissed as

having rendered infructuous.

(SANDEEP MEHTA),J 64-Sudhir Asopa/-

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