Satya Narain, Son Of Shri Gordhan ... vs State Of Rajasthan ...
2023 Latest Caselaw 6529 Raj/2

                                   [2023:RJ-JP:34627]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1280/2021

                                    1.      Satya Narain, Son Of Shri Gordhan Lal, Aged About 62
                                            Years
                                    2.      Harish, Son Of Shri Satya Narain, Aged About 30 Years
                                    3.      Jai Prakash Alias Sunil, Son Of Shri Satya Narain, Aged
                                            About 28 Years
                                            All Resident of Devpura, Bundi Police Station Kotwali
                                            Bundi, District Bundi (Rajasthan).
                                                                                            ----Accused Petitioners
                                                                        Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor.
                                    2.      Ishak Mohammed, Son Of Shri Rasul Mohammed,
                                            Resident Of Mordi Pada, Bundi Police Station Kotwali
                                            Bundi.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ashwani Kumar Chobisa with Mr. Himanshu Chetani For Respondent(s) : Mr. Sanjeev Kumar Mahala, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 16/11/2023

Learned Public Prosecutor has submitted the factual report

dated 18.04.2021 for perusal of this Court.

The factual report is taken on record.

Referring to the aforesaid factual report, learned Public

Prosecutor submits that the final report has already submitted

before the learned Chief Judicial Magistrate, Bundi treating it to be

a matter of civil nature.

In view thereof, learned counsel for the petitioner does not

press this criminal miscellaneous application.

The criminal miscellaneous application is dismissed

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/967

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