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Ramesh Samariya And Anr vs State Of Rajasthan And Anr
2023 Latest Caselaw 3715 Raj/2

Citation : 2023 Latest Caselaw 3715 Raj/2
Judgement Date : 17 August, 2023

Rajasthan High Court
Ramesh Samariya And Anr vs State Of Rajasthan And Anr on 17 August, 2023
Bench: Uma Shanker Vyas
                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous (Petition) No. 816/2017

                                   1.     Ramesh Samariya S/o Shri Prabhu Dayal
                                          Samariya, R/o Plot No.30, Char Darwaja,
                                          Mandi Khatikaan, Shanti Colony, Near Post
                                          Office, Ramganj Thana, Jaipur.
                                   2.     Smt.       Bhawari         Devi      W/o       Prabhu       Dayal
                                          Samariya, R/o Plot No.30, Char Darwaja,
                                          Mandi Khatikaan, Shanti Colony, Near Post
                                          Office, Ramganj Thana, Jaipur.
                                                                                             ----Petitioners
                                                                    Versus
                                   1.     State Of Rajasthan Through P.p.
                                   2.     Smt. Suman Devi W/o Ramesh Samariya, D/o
                                          Shri     Hiralal,      R/o      Pahadiya           Chowk,   Char
                                          Darwaja Bahar, Thana Ramganj, Jaipur.
                                                                                       ----Respondents

For Petitioner(s) : Mr. Rajendra Singh Rajawat, Adv.

For : Mr. Prashant Sharma, P.P. Respondent(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 /792

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