Rajuram vs State Of Rajasthan
2021 Latest Caselaw 17748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1595/2020

Rajuram S/o Sh. Chetan Ram, Aged About 21 Years, R/o Village Basi, Police Station Deshnok, District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. The SHO, Police Station Deshnok, District Bikaner.

3. Ram Pratap Godara, Sub Inspector, Police Station Jai Narain Vyas Colony, Bikaner.

----Respondents

For Petitioner(s) : Mr. J.K. Haniya on behalf of Mr. Mahaveer Bishnoi For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

25/11/2021

Learned Public Prosecutor submits that as per the factual

report received, the Investigating Agency in pursuance of the

directions issued by the Additional Chief Judicial Magistrate No.2,

Bikaner has conducted the investigation and has submitted the

report before the concerned court.

The factual report produced by learned Public Prosecutor is

taken on record.

In view of the factual report, the present petition has

become infructuous.

Accordingly, the misc. petition is dismissed as rendered

infructuous.

(VINIT KUMAR MATHUR),J

184-Shahenshah/-

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