Govind Narain vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 6831 Raj/2

Rajasthan High Court

Govind Narain vs State Of Rajasthan And Ors ... on 19 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:40507]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6521/2015

                                   Govind Narain Adopted Son Of Late Shri Narain Lal (Jayanda Son
                                   Of Jagga), aged about 67 years, R/o Village Keshavpura Tehsil
                                   Sanganer District Jaipur.
                                                                                            ----Accused/Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through P.P.
                                                                                                      Respondent

2. Smt. Shanti Devi D/o Shri Narain Wife Of Shri Jagdish R/o Village Keshavpura Tehsil Sanganer District Jaipur At Present Village Gopalpura Tehsil Sanganer District Jaipur.

3. Smt. Nathi Devi D/o Narain Wife Of Shri Pooran Mal R/o Village Keshavpura Tehsil Sanganer District Jaipur At Present House No.6A, 414, Kachchi Basti Teela No.6, Jawahar Nagar, Jaipur.

                                                                                 ----Complainant-Respondents


                                   For Petitioner(s)         :     Mr. S.S. Ola
                                   For Respondent(s)         :     Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/12/2023

Learned counsel for the petitioner submits that in view of

submission of negative final report No.231/2015 before the

jurisdictional Magistrate Court on 20.05.2017, this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/1064

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