Rajendra Singh vs State
2023 Latest Caselaw 6003 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 603/2003

Rajendra Singh son of Achal Singh, by caste Rajput, resident of Bhagat Ki Kothi, Jodhpur.

----Petitioner Versus State of Rajasthan.

----Respondent

For Petitioner(s) : Mr. Saransh Vij. For Respondent(s) : Mr. Mohd. Javed Gouri, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

17/08/2023

The instant criminal revision has been filed by the petitioner

Rajendra Singh against the judgment and order dated 05.07.2003

passed by the Additional Sessions Judge No.3, Jodhpur and the

order dated 05.12.2001 passed by the Civil Judge (J.D.) and

Judicial Magistrate, Jodhpur District Jodhpur.

Learned Public Prosecutor has placed on record a report

dated 17.08.2023 forwarded by the office of SHO, Police Station

Luni alongwith which, the death certificate of the petitioner is

annexed. As per the death certificate, the petitioner Rajendra

Singh passed away on 21.05.2018.

In view of the above, nothing remains to be adjudicated in

this revision petition. Thus, the same abates and is dismissed as

such.

(KULDEEP MATHUR),J 29-Tikam/-

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