Sardar Son Of Hazari vs State Of Rajasthan
2021 Latest Caselaw 6547 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                         S.B. Criminal Miscellaneous (Petition) No. 5422/2021

                                    Sardar Son Of Hazari, Resident Of Kakraj Khurd, Tehsil Piplu,
                                    District Tonk (Raj).
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      State     Of    Rajasthan,         Through         The     Learned   Public
                                            Prosecutor.
                                    2.      Sho, Police Station Niwai Sadar, 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 /316

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