Gopal vs State Of Rajasthan
2022 Latest Caselaw 3020 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 690/2022

1. Gopal S/o Sh. Lallu Lal Sanadhya, Aged About 64 Years, Sukhadiya Nagar, Nathdwara, Dist. Rajsamand, Rajasthan

2. Gaurav S/o Sh. Gopal Sanadhya, Aged About 25 Years, Sukhadiya Nagar, Nathdwara, Dist. Rajsamand, Rajasthan

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Chandra Shekhar S/o Sh. Rajendra Prasad, Sukhadiya Nagar, Nathdwara, Dist. Rajsamand, Rajasthan

----Respondents

For Petitioner(s) : Mr. Vishal Raj Mehta for Mr. Chaitanya Gehlot For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

Learned counsel for the petitioners has submitted that since

compromise has been arrived at between the parties, this criminal

misc. petition has rendered infructuous.

Accordingly, this criminal misc. petition is dismissed as

having become infructuous.

(VIJAY BISHNOI),J 116-Arun/-

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