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Maharaval Brijraj Singh vs State Of Rajasthan
2021 Latest Caselaw 8562 Raj

Citation : 2021 Latest Caselaw 8562 Raj
Judgement Date : 26 March, 2021

Rajasthan High Court - Jodhpur
Maharaval Brijraj Singh vs State Of Rajasthan on 26 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2564/2019

Maharaval Brijraj Singh S/o Late Maharaval Raghunath Singh, Aged About 49 Years, By Caste Rajput, Resident Of Mandir Palace, Jaisalmer

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

----Respondent

For Petitioner(s) : Ms. Priyanka Borana For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

26/03/2021

Learned counsel Ms. Priyanka Borana states that the

petitioner has passed away.

In view of the above, the instant criminal miscellaneous

petition has become infructuous and is dismissed as such.

(SANDEEP MEHTA),J

4-/Devesh Thanvi/-

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