Rajesh Gurjar Son Of Shyojiram ... vs State Of Rajasthan
2021 Latest Caselaw 6535 Raj/2

Citation : 2021 Latest Caselaw 6535 Raj/2
Judgement Date : 15 November, 2021

Rajasthan High Court

Rajesh Gurjar Son Of Shyojiram ... vs State Of Rajasthan on 15 November, 2021

Bench: Pankaj Bhandari

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                         S.B. Criminal Miscellaneous (Petition) No. 4250/2021

                                    Rajesh Gurjar Son Of Shyojiram Gurjar, Aged About 30 Years,
                                    Resident Of Hadi Khurd, Tehsil Piplu, District Tonk (Raj.).
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      State     Of    Rajasthan,         Through         The     Learned   Public
                                            Prosecutor.
                                    2.      Sho, Police Station Piplu, District Tonk
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Vijendra Yadav For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

Counsel for the petitioner states that this matter has become

infructuous.

Accordingly, this Criminal Misc. Petition is dismissed as

having become infructuous.

Stay application stands disposed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /185