Narain Lal And Ors vs State And Anr
2021 Latest Caselaw 17751 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2069/2013

1. Narain Lal S/o Shri Veerama Ji, Aged about 45 years.

2. Talsa Ram S/o Shri Veerama Ji, Aged about 55 years.

3. Smt. Methi Devi W/o Shri Talsa Ram, Age about 48 years.

4. Veerama Ram S/o Shri Vanna Ram, Aged about 85 years,

5. Smt. Hastu Bai W/o Shri Veerama Ram, Aged about 80 years, All by caste Prajapat, All residents of Aamli Road, Pindwara, District-Sirohi (Rajasthan).

----Petitioners Versus

1. State of Rajasthan

2. Smt. Sharda Devi W/o Shri Kishore Kumar, By caste Prajapat, Resident of Pindwara (Sirohi) At present residing at village-Jhalodi, Tehsil-Pindwara, District-Sirohi (Rajasthan) s(Complainant)

----Respondents

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. S.K. Bhati, PP Mr. Bharat Shrimali

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

25/11/2021

Learned counsel for the petitioners submits that the parties

have settled the matter outside the Court and therefore, nothing

survives in this petition.

Accordingly, the misc. petition is dismissed as having become

infructuous.

(VINIT KUMAR MATHUR),J 190-Shahenshah/-

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