Suresh Jat Son Of Shri Chand Singh vs State Of Rajasthan ...
2023 Latest Caselaw 6320 Raj/2

                                   [2023:RJ-JP:31693]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               1866/2021

                                   Suresh Jat Son Of Shri Chand Singh, Resident Of
                                   Barhana Tehsil Bairy Police Station Bairy District
                                   Jhajjar, Haryana. ( At Present Confined In District
                                   Jail Dausa).
                                                                                            ----Petitioner
                                                                   Versus
                                   State Of Rajasthan, Through P.p.
                                                                                        ----Respondent

For Petitioner(s) : Mr. Avtar Singh Rathore, Adv. For : Mr. Ghan Shyam Singh Respondent(s) Rathore, GA-cum-AAG, assisted by Mr. Bhawani Shankar Sharma, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

30/10/2023

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 /876

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