Anchal W/O Sh. Anil Kumar D/O Sh. ... vs State Of Rajasthan ...
2023 Latest Caselaw 5866 Raj/2

[2023:RJ-JP:28638]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            6665/2019

1.     Anchal W/o Sh. Anil Kumar D/o Sh. Ranveer
       Singh, Aged About 18 Years, Resident Of
       Village Naya Bas, Post Sankhan Tal, Sankhan
       Tal, Churu, Rajasthan At Present Residing
       Village Ram Bas, Kajla Ka Bas, Jhunjhunu.
2.     Anil Kumar S/o Sh. Subbe Singh, Aged About
       26 Years, Resident Of Village Ram Bas, Kajla
       Ka Bas, Jhunjhunu.
                                                         ----Petitioners
                                Versus
1.     State     Of     Rajasthan,         Through         The   Home
       Secretary, Govt. Of Rajasthan, Government
       Secretariat, Jaipur (Raj.)
2.     The Superintendent Of Police, Jhunjhunu, Raj.
3.     The Station House Officer, Police Station
       Buhana, Raj.
4.     Ranveer Singh S/o Sh. Pratap Singh, R/o
       Village Naya Bas, Post Sankhan Tal, Sankhan
       Tal, Distt. Churu.
5.     Ratan Singh S/o Sh. Pratap Singh, R/o Village
       Naya Bas, Post Sankhan Tal, Sankhan Tal,
       Distt. Churu.
6.     Mukesh Thakan S/o Jaisingh Thakan, R/o
       Village       Ardawata,         Tehsil      Chirawa,       Distt.
       Jhunjhunu.
                                                   ----Respondents

For Petitioner(s) : Mr. Tapeshwar Pal Singh Parmar, Adv., with Mr. Ankit Kumar, Adv.

For : Mr. Sher Singh Mahala, P.P. Respondent(s)

[2023:RJ-JP:28638] (2 of 2) [CRLMP-6665/2019]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

11/10/2023

Learned counsel for petitioners 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 /278

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