Dinesh Kumar vs Jagdish Prasad And Anr. ...
2023 Latest Caselaw 2353 Raj

[2023/RJJD/006942]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1630/2015

Dinesh Kumar S/o Mohan Lal, by caste Meena, R/o Kishan Petroleum, Hurda, Tehsil Hurda, Tehsil Hurda, District Bhilwara.

----Petitioner Versus

1. Jagdish Prasad S/o Sukhdevdas Veshnav, R/o Ameta Mohalla, Hurda, District Bhilwara.

2. State of Rajasthan

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr.Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

20/03/2023

Lawyers are abstaining from work.

Learned Public Prosecutor has submitted that the original

case has already been decided by the trial court on 24.01.2017.

He has placed on record the copy of the said judgment.

The judgment so submitted by the learned Public Prosecutor

is taken on record.

In the aforesaid circumstances, the criminal misc. petition is

dismissed as having become infructuous. Stay petition is also

dismissed.

(MANOJ KUMAR GARG),J

226-NK/-

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