Bhaguta Gurjar Son Of Bhanwar Lal vs State Of Rajasthan
2021 Latest Caselaw 6541 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4043/2021

                                    Bhaguta Gurjar Son Of Bhanwar Lal, Aged About 27 Years,
                                    Resident Of Jodhpuriya, Tehsil Niwai, District Tonk (Raj). Power
                                    Of Attorney Holder Of Registered Ownner Devlal Son Of
                                    Bhanwarlal, Resident Of Khediyo Ki Dhani, Jodhpuriya, District
                                    Tonk (Raj).
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      State     Of    Rajasthan,         Through         The     Learned   Public
                                            Porsecutor.
                                    2.      Sho, Police Station Baroni, District Tonk.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Vijendra Yadav For State : 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 /146

Powered by TCPDF (www.tcpdf.org)