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Aayush Kumar Shrivastav S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 6527 Raj/2

Citation : 2023 Latest Caselaw 6527 Raj/2
Judgement Date : 16 November, 2023

Rajasthan High Court
Aayush Kumar Shrivastav S/O Shri ... vs State Of Rajasthan ... on 16 November, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:34632]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2393/2021

                                    Aayush Kumar Shrivastav S/o Shri Vijay Kumar, Aged About 24
                                    Years, R/o H.no. 1 Surya Mension Mangla Colony Malviya Road
                                    Police Station Purani Basti Utter Pradesh At Present Plot No. 89 A
                                    Aanand Vihar Railway Colony Jagatpura Pratapnagar Jaipur
                                                                                                       ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan, Through PP
                                                                                                      Non-Petitioner
                                    2.      Mukesh Kumar, Sub Inspector Police Station Pratapnagar
                                            Jaipur City
                                                                                 ----Complainant-Non-Petitioner


                                   For Petitioner(s)           :     Mr. Rakesh Trivedi for
                                                                     Mr. Vinay Pal Yadav
                                   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 after investigation,

charge-sheet has been filed against the accused-petitioner on

30.04.2021.

In view thereof, learned counsel for the petitioner does not

press this criminal miscellaneous petition.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/985

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