Girdharilal Saini Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 4395 Raj/2

                                   [2023:RJ-JP:19901]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous (Petition) No. 314/2023

                                   Girdharilal Saini Son Of Shri Kailash Chand, R/o
                                   Nayla, Police Station Kanota, District Jaipur.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.      State Of Rajasthan, Through P.p.
                                   2.      D.c.p, Jaipur City North.
                                   3.      S.h.o. P.s. Jaisinghpura, Jaipur North.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Niwas Saini, Adv., with Ms. Nirmala Kushwah, Adv.

For : Mr. Yashwant Kankhediya, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 29/08/2023

Learned Public Prosecutor has submitted the

factual report of the investigation wherein, it has

been mentioned that after concluding the

investigation, charge sheet has been filed against the

accused-petitioner. In view of above, the present

criminal misc. petition has become infructuous.

Accordingly, this criminal miscellaneous petition

is dismissed as having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /689

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