Bablu Son Of Shri Dharampal Yadav vs State Of Rajasthan ...
2023 Latest Caselaw 4917 Raj/2

                                   [2023:RJ-JP:22713]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               4069/2022

                                   Bablu Son Of Shri Dharampal Yadav, Aged About 35
                                   Years, Resident Of Village Meerpur, Police Station
                                   Kotkasim, District Alwar (Raj).
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through P.p.
                                   2.     Surendra Singh Son Of Shri Gopi Chand,
                                          Resident Of House No. 99, Gali No. 2, South
                                          City, Gadi Bolani Road, Rewari, Tehsil And
                                          District      Rewari,         Police       Station      Rewari
                                          (Haryana).
                                                                                      ----Respondents

For Petitioner(s) : Mr. Devendra Singh Raghava, 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 /563

Powered by TCPDF (www.tcpdf.org)