Leeladhar @ Rahul vs State
2021 Latest Caselaw 17642 Raj

(1 of 1) [CRLMP-3864/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3864/2018

Leeladhar @ Rahul S/o Shri Narayan Lal Chandak, Aged About 23 Years, resident of Tehsil Road, Osia, District Jodhpur Rural.

----Petitioner Versus

1. State of Rajasthan, Through PP

2. Amarchand S/o Mohan Lal, B/c Mahajan, resident of Osia, Police Station Osia, Distt Jodhpur Rural [complainant].

3. Jeetu S/o Amarchand, B/c Mahajan, resident of Osia, Police Station Osia, Distt Jodhpur Rural [injured]

----Respondents

For Petitioner(s) : Mr. Sunil Mehta For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

24/11/2021

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 111-Shahenshah/-

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