Manish vs State Of Rajasthan
2022 Latest Caselaw 2975 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2045/2019

Noji Devi Spouse/o Omaram, Aged About 25 Years, Village Sukhelaw, Police Station Pachodi, Tehsil Khivsar, Nagaur

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With S.B. Criminal Misc(Pet.) No. 2465/2019

1. Manish S/o Sh. Sona Ram, Aged About 21 Years, R/o Andolav , Pachodi , Nagaur , Raj.

2. Pawan S/o Sh. Hadmanram, Aged About 22 Years, R/o Andolav , Pachodi , Nagaur , Raj. 3 Surendra S/o Sh. Prahalad, Aged About 24 Years, R/o Andolav , Pachodi , Nagaur , Raj.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Devkaran S/o Sukhram, R/o Paliyas, Padu Kalla, Tehsil Merta, Nagaur, Presently Resides At Dadhina, Pachodi, Tehsil Khivsar Nagaur

----Respondents

For Petitioner(s) : Mr. Rajiv Bishnoi Mr. Lal Singh Rathore For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2022

Learned counsel of the petitioners has submitted that these

criminal misc. petitions have rendered infructuous.

(2 of 2) [CRLMP-2045/2019]

Accordingly, these criminal misc. petitions are dismissed as

having become infructuous.

(VIJAY BISHNOI),J 51 & 52-Arun/-

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