Jakir Hussein @ Jakar S/O Late Shri ... vs State Of Rajasthan (2023:Rj-Jp:35795)
2023 Latest Caselaw 6584 Raj/2

Rajasthan High Court

Jakir Hussein @ Jakar S/O Late Shri ... vs State Of Rajasthan (2023:Rj-Jp:35795) on 23 November, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:35795]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 9669/2022

                                    Jakir Hussein @ Jakar S/o Late Shri Sultan Khan, R/o Village
                                    Bhajeet, Police Station Udyog Nagar, Alwar.
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through P.P.
                                    2.      State Through Police In Charge Police Station Udyog
                                            Nagar, Alwar.
                                    3.      Roda S/o Shri Kabir, R/o Village Bhajeet, Police Station
                                            Udyog Nagar, Alwar.
                                    4.      Jagdish Kumar S/o Kundan Lal, R/o Village Bhajeet, Police
                                            Station Udyog Nagar, House No. 8770, Gali No. 616, Basti
                                            Jodyal Ludhiana Punjab.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Mohit Gupta For Respondent(s) : Mr. Atul Sharma, P.P. Mr. Rahul Tiwari

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

23/11/2023

This criminal miscellaneous petition is being disposed of in

following terms as agreed and requested by the learned counsels

for the respective parties:-

1. The Court of Sub-Divisional Magistrate, Alwar is directed to decide the application No.19/2004 dated 23.12.2015: State versus Roda Khan and Anr. within a period of six months from the date of communication of this order.

The Registrar (Judl.) is directed to intimate the Court

concerned immediately.

(MAHENDAR KUMAR GOYAL),J

Manish/197

Powered by TCPDF (www.tcpdf.org)