Brijmohan @ Chand Sen Son Of Bhairu ... vs State Of Rajasthan ...
2023 Latest Caselaw 4914 Raj/2

                                   [2023:RJ-JP:22714]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               2682/2023

                                   Brijmohan @ Chand Sen Son Of Bhairu Lal Sen,
                                   Aged About 50 Years, Resident Of Village Chindola
                                   Ka Mohalla Village Phagi Tehsil Phagi, District Jaipur.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     Anil Kumar Goyal Son Of Jainarayan Goyal,
                                          Aged About 57 Years, Resident Of 11 Mahesh
                                          Nagar Ajmer Road, Madanganj Kishangarh,
                                          District Ajmer.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Jatin Agarwal, Adv. For : Mr. Mahendra Meena, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

14/09/2023

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 /650

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