Vijay Seth And Anr vs State Of Rajasthan And Anr
2022 Latest Caselaw 1245 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous Petition No. 6084/2015

                                    1. Vijay Seth S/o Shri Mulakraj Seth, aged about 61 years, R/o
                                    D-98A, Aacharya Kriplani Marg, Adarsh Nagar, Jaipur (Raj.)
                                    2. Kesri Agro (a unit of Kesri Vanaspati Products Ltd.) F-158,
                                    Panchsheel Marg, C-Scheme, Near Bagdiya Bhawan, Jaipur (Raj.)
                                                                                                      ----Petitioners
                                                                       Versus
                                    1. State Of Rajasthan through Public Prosecutor.
                                    2. Kailash Chand S/o Shri Rameshwar Lal, R/o New Dhan Mandi
                                    Bundi (Raj.)
                                                                                                    ----Respondents

For Petitioner(s) : Mr. V.R. Bajwa, Advocate through VC For Respondent(s) : Mr. F.R. Meena, PP for the State Mr. Abhi Goyal, Advocate through VC for the complainant

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

03/02/2022

Learned counsel for the petitioners submits that the parties

have resolved their dispute through an amicable settlement and

the same has been submitted before the Trial Court and the trial

has been culminated in accordance with compromise arrived at

between the parties.

In this view of the matter, the petition has become

infructuous.

Accordingly, this petition is dismissed as having been

infructuous.

(FARJAND ALI),J

Mohita /213

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