Hanuman Ram vs State
2021 Latest Caselaw 17541 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 157/2020

Hanuman Ram S/o Bhura Ram, Aged About 35 Years, By Caste Bishnoi, R/o Village Mokhava, Gram Panchayat Mokhava, Tehsil Gudamalani, District Barmer.

----Petitioner Versus

1. State, Through The Director General Of Police, Police Department, Govt. Of Rajasthan, Jaipur.

2. Superintendent Of Police, Barmer.

3. SHO of Gudamalani Police Station, District Barmer.

----Respondents

For Petitioner(s) : Mr. Tanay Jain on behalf of Mr. Bhagirath Ray Bishnoi For Respondent(s) : Mr. M.S. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

23/11/2021

Learned Public Prosecutor submits that after investigation,

police has filed the charge sheet in the case.

The factual report produced by learned Public Prosecutor is

taken on record.

In view of filing of the charge sheet, nothing survives in this

petition.

Accordingly, the criminal misc. petition is dismissed as

having become infructuous.

(VINIT KUMAR MATHUR),J

218-Shahenshah/-

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