Ramnarayan Gurjar Son Of Shri Mitthulal ... vs State Of Rajasthan (2023:Rj-Jp:39972)
2023 Latest Caselaw 6791 Raj/2

Rajasthan High Court

Ramnarayan Gurjar Son Of Shri Mitthulal ... vs State Of Rajasthan (2023:Rj-Jp:39972) on 15 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:39972]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3160/2022

                                    Ramnarayan Gurjar Son Of Shri Mitthulal Gurjar, Resident Of
                                    Ghata Pada, Ward No. 32, Lalsot, District Dausa (Raj).
                                                                                            ----AccusedpPetitioner
                                                                       Versus
                                    1.      State of Rajasthan, through P.P.
                                    2.      Ashok Kumar Meena Son Of Shri Ramkaran Meena,
                                            Resident Of Ramgarh Pachwara Police Station Ramgarh
                                            Pachwara, District Dausa, Rajasthan 303510
                                                                                 ----Complainant-Respondents

For Petitioner(s) : Mr. Kuldeep Bhatia for Mr. K.N. Sharma For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/12/2023

In view of submission of charge-sheet by the investigating

agency on 19.10.2022, learned counsel for the petitioner submits

that this criminal miscellaneous petition is rendered infructuous.

This criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/344

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