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Jasraj @ Chenaram vs State Of Rajasthan
2022 Latest Caselaw 2452 Raj

Citation : 2022 Latest Caselaw 2452 Raj
Judgement Date : 10 February, 2022

Rajasthan High Court - Jodhpur
Jasraj @ Chenaram vs State Of Rajasthan on 10 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 78/2022

1. Jasraj @ Chenaram S/o Hajarilal, Aged About 35 Years, B/c Raigar, R/o Sameliya, Tehsil Bhim, District Rajsamand.

2. Mukesh S/o Mohanlal, Aged About 20 Years, B/c Raigar, R/o Sameliya, Tehsil Bhim, District Rajsamand.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Superintendent Of Police, Rajsamand, District Rajsamand.

3. Sho, Police Station Bhim, District Rajsamand.

4. Smt. Mamta W/o Ramlal Meena, Aged About 25 Years, B/c Meena, R/o Mundar Karanva District Pali At Present India Ki Talai, Darmeshpuri Bhim, Tehsil Bhim, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Nirupam Gupta For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/02/2022

Learned counsel for the petitioner has submitted that this

criminal misc. petition has rendered infructuous.

Hence, the same is dismissed as having become infructuous.

(VIJAY BISHNOI),J SURABHII/48-

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