Pawan Vaishnav vs State Of Rajasthan
2021 Latest Caselaw 16835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3765/2019

1. Pawan Vaishnav S/o Sh. Ghyanchand, Aged About 28 Years, B/c Vaishnav, R/o Subhash Colony, Ward No. 9 Pipar City, Jodhpur.(Raj.)

2. Ghyanchand S/o Sh. Sohan Lal, Aged About 48 Years, B/c Vaishnav, R/o Subhash Colony, Ward No. 9 Pipar City, Jodhpur.(Raj.)

3. Urmila W/o Ghyanchand, Aged About 46 Years, B/c Vaishnav, R/o Subhash Colony, Ward No. 9 Pipar City, Jodhpur.(Raj.)

4. Pankaj Vaishnav S/o Sh. Ghyanchand, Aged About 30 Years, B/c Vaishnav, R/o Subhash Colony, Ward No. 9 Pipar City, Jodhpur.(Raj.)

5. Vivek S/o Sh. Ghyanchand, Aged About 26 Years, B/c Vaishnav, R/o Subhash Colony, Ward No. 9 Pipar City, Jodhpur.(Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Sushila Vaishnav W/o Sh. Pawan Vaishnav D/o Shri Muna Lal, Aged About 28 Years, R/o 19, Behind Mirdha Park, Didwana, Distt. Nagaur.(Raj.)

----Respondents

For Petitioner(s) : Ms. Laxmi Ramawat For Respondent(s) : Mr. M.K. Trivedi, PP Mr. Jai Kishan

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

11/11/2021

Learned counsel for the petitioner submits that the present

misc. petition has become infructuous.

Accordingly, the present criminal misc. petition is dismissed

as rendered infructuous.

(VINIT KUMAR MATHUR),J 169-Shahenshah/-

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