Tej Singh Naruka S/O Shri Nathu Singh ... vs State Of Rajasthan (2023:Rj-Jp:39989)
2023 Latest Caselaw 6794 Raj/2

Rajasthan High Court

Tej Singh Naruka S/O Shri Nathu Singh ... vs State Of Rajasthan (2023:Rj-Jp:39989) on 15 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:39989]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 7585/2022

                                    Tej Singh Naruka S/o Shri Nathu Singh Naruka, Resident Of
                                    Lawa, Tehsil Malpura, District Tonk (Rajasthan).
                                                                                            ----Accused/Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor

Respondent

2. Ramdayal Meena S/o Shri Devilal Meena, Resident Of 410, Pearl Apartment, Ramnagriya Jagatpura, Jaipur (Rajasthan). At Present Posted Executive Engineer, Pwd Office, Malpura, Tonk (Raj).

----Respondent Complainant

For Petitioner(s) : Mr. Kapil Gupta For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/12/2023

Learned counsel for the petitioner submits that this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/398

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