Ila Patel W/O Shanti Bhai Patel vs State Of Rajasthan
2021 Latest Caselaw 5853 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 3593/2021

Ila Patel W/o Shanti Bhai Patel, R/o 2467, Nahargarh Road,
Ramchandra      Jilewar       Ki    Gali,   Barah      Bhaiyo     Ka   Choraha,
Nahargarh, Jaipur City (North), Rajasthan.
                                                                   ----Petitioner
                                      Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      The Commissioner, Police Commissionerate, Govt. Hostel,
        Jln Marg, Jaipur.
3.      The Deputy Commissioner Of Police, Jaipur City (North),
        Police Commissionerate, Jaipur.
4.      The Station House Officer, Police Station Nahargarh,
        District Jaipur City (North)
                                                                ----Respondents

For Petitioner(s) : Mr. Yogesh Kumar Sharma for Mr. Bhuwnesh Sharma For Complainant(s) : Mr. Krishan Chander Sharma For State : Mr. F.R. Meena, PP Investigating Officers : Mr. Devendra Kumar, CI, S.H.O., P.S. Nahargarh, Jaipur Mr. Mahendra Singh, ASI

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/10/2021

1. It is informed by learned Public Prosecutor that police has

already arrested the accused and has come to the conclusion that

offence is made out.

2. Investigating Officer has also submitted his explanation in

pursuance of the direction of the Court.

3. The same is perused and taken on record and there is no

need to take any action further.

(2 of 2) [CRLMP-3593/2021]

4. Considering the report submitted by the learned Public

Prosecutor, present Criminal Misc. Petition has become

infructuous. The same is dismissed as having become infructuous.

(PANKAJ BHANDARI),J

ARTI SHARMA /24

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