Aarif Khan vs State Of Rajasthan And Anr ...
2023 Latest Caselaw 6835 Raj/2

Rajasthan High Court

Aarif Khan vs State Of Rajasthan And Anr ... on 19 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:40499]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4718/2015

                                   Aarif Khan son of Shri Ishk Khan, aged about 41 years, resident
                                   of Plot No.32, Karni Colony, Shanti Nagar, Jaipur
                                                                                            ----Accused-Petitioner
                                                                       Versus
                                   1. State Of Rajasthan through PP
                                                                                                    Non-Petitioner
                                   2. Smt. Shamim Banoo wife of Nasir Ahmed, aged about 57
                                   years, resident of House No.C-25, Chambal Garden, Wakf Board,
                                   Kota, Rajasthan
                                                                                  ----Complainant-Respondent

For Petitioner(s) : Mr. Manish K. Saini for Dr. Mahesh Sharma 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 this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/1046

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