Mohar Singh Son Of Late Shri Ganpat Ram vs State Of Rajasthan (2023:Rj-Jp:40981)
2023 Latest Caselaw 6869 Raj/2

Rajasthan High Court

Mohar Singh Son Of Late Shri Ganpat Ram vs State Of Rajasthan (2023:Rj-Jp:40981) on 21 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:40981]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 9386/2022

                                    Mohar Singh Son Of Late Shri Ganpat Ram, Aged About 80
                                    Years, Resident Of Village- Post Ismilepur Pichanwa, Tehsil,
                                    Chidawa, District Jhunjhunu (Raj).
                                                                                            ----Accused-Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through P.P.
                                                                                                      Respondent

2. Umang Savalka Son Of Shri Suresh Kumar Savalka, Aged About 35 Years, Resident Of H. No. 16 Govind Marg, Rajapark Jaipur, Adarsh Nagar, Jaipur (Raj). (M/s Shivgyan Buildcon Pvt. Ltd ).

----Complainant-Respondents

For Petitioner(s) : Mr. Avtar Singh Rathore for Mr. Rajveer Singh For Respondent(s) : Mr. Mangal Singh Saini, P.P. Mr. Akshat Sharma for Mr. Sandeep Pathak

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

21/12/2023

Learned Public Prosecutor has submitted the status report

dated 21.08.2023 furnished by the Station House Officer, Police

Station Shipra Path, Jaipur (South).

As per the status report, the accused petitioner-Mohar Singh

has expired on 05.04.2023.

Learned counsel for the petitioner submits that in view of

death of the petitioner, this criminal miscellaneous petition is

rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

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