Rahul Jat Son Of Shri Jagdish vs State Of Rajasthan (2023:Rj-Jp:39974)
2023 Latest Caselaw 6780 Raj/2

Rajasthan High Court

Rahul Jat Son Of Shri Jagdish vs State Of Rajasthan (2023:Rj-Jp:39974) on 15 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:39974]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3980/2022

                                    Rahul Jat Son Of Shri Jagdish, Aged About 23 Years, Resident Of
                                    Gram Post Sonthali, Near Titanwad, Tehsil Guda Godji, District
                                    Jhunjhunu.
                                                                                             ----Accused/Petitioner
                                                                        Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor.

Respondent

2. Sunil Kumar Son Of Shri Phool Singh Jat, Resident Of Tiwari Ki Dhani, Police Thana Khandela, At Present Posted As Constable, Police Station Guda Godji, District Jhunjhunu.

----Complainant-Respondent

For Petitioner(s) : Ms. Bhawna Sharma for Mr. Prahlad Sharma For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/12/2023

Learned Public Prosecutor has submitted the factual report

dated 18.05.2022 furnished by the SHO, Udaipurwati, District

Jhunjhunu which reflects that after investigation, the petitioner

has not been found to be involved in the offence.

Learned counsel for the petitioner submits, in view thereof,

that this criminal miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/354

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