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Nitin S/O Bajrang Lal vs State Of Rajasthan ...
2023 Latest Caselaw 5574 Raj/2

Citation : 2023 Latest Caselaw 5574 Raj/2
Judgement Date : 5 October, 2023

Rajasthan High Court
Nitin S/O Bajrang Lal vs State Of Rajasthan ... on 5 October, 2023
Bench: Uma Shanker Vyas
                                   [2023:RJ-JP:26722]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               10323/2022
                                   Nitin S/o Bajrang Lal, Aged About 17 Years,
                                   Resident Of Dhani Tan Kumawas, P/s Nawalgarh,
                                   District Jhunjhunu, Rajasthan. (Minor Through His
                                   Natural Guardian Father) Bajrang Lal S/o Shri
                                   Mahala Ram, Resident Of Dhani Tan Kumawas, P/s
                                   Nawalgarh, District Jhunjhunu, Rajasthan.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     Director General Of Police, Rajasthan, Police
                                          Head Quarter, Lal Kothi, Tonk Road, Jaipur.
                                   3.     Superintendent Of Police, District Jhunjhunu,
                                          Rajasthan.
                                   4.     S.h.o      Police      Station       Nawalgarh,         District
                                          Jhunjhunu, Rajasthan.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Arvind Kumar Berwal, Adv.

For : Mr. Ganesh Saini, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 05/10/2023

Learned counsel for the petitioner submits that

this criminal misc. petition has become infructuous.

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J DANISH USMANI /542

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