Trilok Chand Bairwa S/O Shri Madan ... vs State Of Rajasthan ...
2023 Latest Caselaw 6559 Raj/2

                                   [2023:RJ-JP:34838]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 496/2020

                                    Trilok Chand Bairwa S/o Shri Madan Lal Bairwa, R/o Hanutiya,
                                    Police Station Pachewar, District Tonk, Raj.
                                                                                                    Accused-Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through PP.
                                                                                                          Respondent

2. Smt. Panta @ Pavitra Bairwa W/o Shri Trilok Chand Bairwa, D/o Shri Kanaram Bairwa, R/o Village Aavda, Police Station Pachewar, District Tonk, Raj.

----Complainant/Respondent

For Petitioner(s) : Mr. Anil Agarwal for Mr. Vikram Singh Chauhan For Respondent(s) : Ms. Alka Bhatnagar, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/11/2023

In view of submission of negative final report by the

investigating agency, learned counsel for petitioner submits that

this criminal miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/665

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