Nikhil vs State Of Rajasthan
2022 Latest Caselaw 1071 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6912/2021

1. Nikhil S/o Rajendra, Aged About 33 Years, B/c Jain, R/o

Ao-1, Colony 2, Atul, Valsad - Gujrat.

2. Bindu W/o Shri Nikhil, Aged About 31 Years, R/o Ao-1,

Colony 2, Atul, Valsad - Gujrat.

----Petitioners

Versus

1. State Of Rajasthan, Through Pp

2. Looma Bhansali D/o Kanhaiyalal, R/o Opp. Ramdev

Temple, Ward No. 6, Chhapar, Sujangarh, District Churu

(Raj.)

----Respondents

Connected With

S.B. Criminal Misc(Pet.) No. 6914/2021

1. Rajendra Jain S/o Shri Ratan Lal, Aged About 58 Years,

B/c Jain, R/o Near Fort Gate, Ward No. 18, Hanumangarh

Town.

2. Smt. Sarla Jain W/o Rajendra Jain, Aged About 56 Years,

B/c Jain, R/o Near Fort Gate, Ward No. 18, Hanumangarh

Town.

----Petitioners

Versus

1. State Of Rajasthan, Through Pp

2. Looma Bhansali D/o Kanhaiyalal, R/o Opp. Ramdev

Temple, Ward No. 06, Chhapar, Sujangarh, District Churu

(Raj.)

----Respondents

(2 of 2) [CRLMP-6912/2021]

For Petitioner(s) : Mr. Hemant Jain (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/01/2022

Learned counsel of the petitioners has submitted that these

criminal misc. petitions have rendered infructuous.

Accordingly, these criminal misc. petitions are dismissed as

having become infructuous.

(VIJAY BISHNOI),J 45-Arun/-

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