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Gaindi Lal Saini S/O Shri Kishan ... vs State Of Rajasthan
2022 Latest Caselaw 1286 Raj/2

Citation : 2022 Latest Caselaw 1286 Raj/2
Judgement Date : 4 February, 2022

Rajasthan High Court
Gaindi Lal Saini S/O Shri Kishan ... vs State Of Rajasthan on 4 February, 2022
Bench: Farjand Ali
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 5517/2020

                                    1.      Gaindi Lal Saini S/o Shri Kishan Lal Saini, R/o Village
                                            Maharkala Tehsil Chomu, Distt. Jaipur Rural Raj.
                                    2.      Om Prakash Saini S/o Shri Bhagwan Sahai Saini, R/o
                                            Near Panchayat Bhawan, Samod Distt. Jaipur Raj.
                                                                                                       ----Petitioners
                                                                        Versus
                                    1.      State Of Rajasthan, Through P.P.
                                    2.      Dinesh Kumar Saini S/o Late Shri Kalu Ram Saini, R/o
                                            Panchya Ki Dhani Town Chomu, Distt. Jaipur Raj.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka Advocate through Video Conferencing.

For Respondent(s) : Mr. Arvind Kumar, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

04/02/2022

Learned counsel for the petitioners submits that in view of

the subsequent development, the instant miscellaneous petition

has become infructuous.

Accordingly, the miscellaneous petition is dismissed as

having become infructuous.

Stay application is also dismissed.

(FARJAND ALI),J

Sanjay Kumawat -202

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