Jakin Khan S/O Shri Kamruddin vs State Of Rajasthan
2022 Latest Caselaw 7045 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 8450/2022

                                   Jakin Khan S/o Shri Kamruddin, R/o Islampura, Police Station
                                   Bonli, Tehsil Bonli, District Sawai Madhopur. (Raj)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       S.h.o., Police Station Sapotara, District Karauli (Raj.)
                                                                                                    ----Respondents

3. Sana Bano Wife of Shri Jakin Khan, D/o Shri Akol Khan, aged about 20 years, resident of Ghasi ki Dhani, Lalwari, P.S. Dattawas, District Tonk, At present Islampur Ki Dhani, Bargoli, Sawai Madhopur (Raj.).

.....Victim/ Respondent

For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/11/2022

It is informed by learned Public Prosecutor that the Police

has proposed the final report in the present case.

In view of the above, the present Criminal Misc. Petition has

become infructuous.

Accordingly, present Criminal Misc. Petition is dismissed as

having become infructuous.

(PANKAJ BHANDARI),J

ARTI SHARMA /6

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