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M/S D.B. Construction vs Kamalchand Jat S/O Shri Sitaram ...
2023 Latest Caselaw 6550 Raj/2

Citation : 2023 Latest Caselaw 6550 Raj/2
Judgement Date : 17 November, 2023

Rajasthan High Court
M/S D.B. Construction vs Kamalchand Jat S/O Shri Sitaram ... on 17 November, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:34982]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Criminal Miscellaneous (Petition) No. 79/2020

                                    M/s D.B. Construction, Proprietor / Authorized Signatory Deepak
                                    Bhatnagar S/o Shri Rajendra Swaroop Bhatnagar, Aged About 69
                                    Years, R/o Plot No. 52, Lane No. 2, Gopalbadi, Ajmer Road,
                                    Jaipur, Rajasthan
                                                                                               ----Petitioner/Accused
                                                                          Versus
                                    Kamalchand Jat S/o Shri Sitaram Jat, Aged About 42 Years, R/o
                                    Village      Naradpura,      Tehsil      Jamwaramgarh,             District   Jaipur,
                                    Rajasthan, Presently R/o P.no. 28-B, Ayodhya Nagar, Triveni
                                    Nagar, Gopalpura, Bypass, Jaipur.
                                                                                      ----Non-Petitioner/Applicant


                                   For Petitioner(s)            :     None present
                                   For Respondent(s)            :     Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/11/2023

This criminal miscellaneous petition has been filed against

the order dated 05.12.2019 passed by the learned Special

Metropolitan Magistrate (N.I. Act Cases) No.5, Jaipur Metropolitan

whereby, an application filed by the accused-petitioner under

Section 315 CrPC has been dismissed.

None for the petitioner even in the second round.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/650

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