Jagdish Kumar Son Of Shri Manak ... vs State Of Rajasthan ...
2023 Latest Caselaw 6526 Raj/2

                                   [2023:RJ-JP:34732]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4597/2021

                                   Jagdish Kumar Son Of Shri Manak Chand, Aged About 33 Years,
                                   Resident Of Chhavni Link Road, Near Tank School, Beawar, Police
                                   Station Beawar, District Ajmer (Raj). At Present R/o F-20, J.k
                                   Laxmi Cement Limited, Basantgarh, Police Station Pindwada,
                                   District Sirohi (Raj).
                                                                                               ----Accused/Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through P.P.
                                                                                                           Respondent

2. Smt. Chanchal Wife Of Shri Jagdish Kumar, D/o Shri Devraj Bhati, Resident Of Rata Bada, Police Station Sadar Bundi, District Bundi (Raj).

----Complainant/Respondent

For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) : Mr. Sanjeev Kumar Mahala, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/11/2023

Learned Public Prosecutor submits that this criminal

miscellaneous petition is rendered infructuous as the charge-sheet

has been filed way back on 25.03.2021.

Learned counsel for the petitioner prays for dismissal of this

criminal miscellaneous petition in the aforesaid terms.

Ordered accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/1015

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