Govind Singh @ Raju And Ors vs State Of Raj And Anr
2023 Latest Caselaw 3654 Raj/2

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                                4675/2017
                                   1.     Govind Singh @ Raju S/o Shri Lakhpat Singh,
                                          R/o      Village       Jharoli,       Ps     Sewar,       District
                                          Bharatpur, Raj.
                                   2.     Hardev Singh S/o Shir Ram, R/o Village
                                          Jharoli, Ps Sewar, District Bharatpur, Raj.
                                   3.     Permender          S/o      Shri     Hardev,        R/o   Village
                                          Jharoli, Ps Sewar, District Bharatpur, Raj.
                                   4.     Ashu Yadav S/o Shri Hardev, R/o Village
                                          Jharoli, Ps Sewar, District Bharatpur, Raj.
                                                                                             ----Petitioners
                                                                    Versus
                                   1.     State Of Rajasthan Through Pp.
                                   2.     Ekraj Singh S/o Shri Niranjan Singh, R/o
                                          Kasba Sewar, Ps Sewar, District Bharatpur,
                                          Raj.                                        ----Respondents

For Petitioner(s) : Mr. Jagmohan Bhardwaj, Adv. For : Mr. Prashant Sharma, P.P. & Respondent(s) Mr. Ganesh Chaturvedi, Adv., for complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

17/08/2023

Learned counsel for petitioners submits that

this criminal misc. petition has become infructuous.

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J DANISH USMANI /907

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