Devendra Singh vs State
2021 Latest Caselaw 15820 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 188/2021

Devendra Singh S/o Shri Roopa Ram Yadav, Aged About 50 Years, R/o Nagariya Mod Etah, Uttar Pradesh.

----Petitioner Versus

1. State, Through Pp.

2. Gurucharan Singh Sikh (Authorized Representative Of Modi Dairy) S/o Shri Gurmukh Singh, Aged About 55 Years, R/o Jai Narain Vyas Colony Bikaner (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Amit Vyas. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/10/2021 The instant misc. application under Section 482 Cr.P.C. has been filed by the petitioner for revival/recalling the order dated 15.03.2021 passed by this court in SB Cr. Misc. Petition No.329/2021.

Learned Public Prosecutor has submitted a report dated 20.10.2021 received from the concerned Police Station wherein it has been mentioned that after thorough investigation Police has already submitted the charge-sheet against the petitioner for offence under Sections 420, 406 IPC before the competent court. The said report is hereby taken on record.

In view of the aforesaid facts and circumstances, the present misc. application has become infructuous and dismissed accordingly.

(MANOJ KUMAR GARG),J

108-MS/-

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