Dr T K Garg vs Central Bureau Of Investigation
2021 Latest Caselaw 6844 Raj/2

Citation : 2021 Latest Caselaw 6844 Raj/2
Judgement Date : 23 November, 2021

Rajasthan High Court

Dr T K Garg vs Central Bureau Of Investigation on 23 November, 2021

Bench: Uma Shanker Vyas

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 781/2016

Dr. TK Garg S/o Sh. Madan Gopal Garg, R/o 640, Sec-5,
Kurukshetra, Haryana.
                                                        ----Accused/Petitioner
                                   Versus
Central Bureau of Investigation, Jaipur, through Special Public
Prosecutor.
                                                                  ----Respondent

Connected With S.B. Criminal Revision Petition No. 807/2016

1. Bishwambhar Prasad Singh S/o Shri Raj Narain Singh, aged about 76 years, R/o C-354, Prodhyogiki Apartment, Sector 3, Dwarika, New Delhi-110078

2. Data Ram Bhaskar S/o Late Shri Udal Singh Bhaskar, aged about 64 years, R/o 25-D, Pocket-C, S.F.S. D.D.A. Flats, Mayur Vihar, Phase-III, Delhi-110096

----Accused-Petitioners VersusCentral Bureau of Investigation, Jaipur, through Special Public Prosecutor.

The Central Bureau of Investigation through its Special Public Prosecutor.

----Non-Petitioner S.B. Criminal Revision Petition No. 808/2016

1. Ramkaran Bhakhar S/o Shri Ramchandra Singh Bhakhar, aged about 50 years, R/o Gram Papli Tehsil Didwana, District Nagaur, Rajasthan.

2. Radhani Education Welfare Society 22, Satya Vihar, Lal Kothi Scheme, Jaipur through Ramkaran Bhakhar, President.

----Accused-Petitioners Versus State (CBI) through Public Prosecutor Rajasthan High Court, Jaipur.

                                                                  ----Respondent


For Petitioner(s)        :     Mr. Manish Parmar,



                                                                               (2 of 2)                [CRLR-781/2016]


                                                                     Mr. V.R. Bajwa,
                                                                     Mr. Vivek Goyal
                                   For Respondent(s)           :     Mr. Ashvini Kumar Sharma, through
                                                                     VC, Spl. P.P., CBI

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

23/11/2021

Learned counsel for the respondents submits that trial has

been concluded in trial Court and judgment of conviction has been

passed on 23.09.2021. Hence, these revision petitions have

become infructuous.

In view of above, these revision petitions are dismissed as

having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /21-23