Chhoturam Meena Son Of Shri Phool ... vs State Of Rajasthan ...
2023 Latest Caselaw 4920 Raj/2

[2023:RJ-JP:22926]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                             2981/2021

Chhoturam Meena Son Of Shri Phool Chand Meena,
Aged About 36 Years, Resident Of Village Devitala,
Post Raisar, Tehsil Jamwaramgarh, District Jaipur
(Raj).
                                                          ----Petitioner
                                 Versus
1.     State Of Rajasthan, Through P.p.
2.     Kunal Khanna Son Of Shri B.s. Khanna, Aged
       About 38 Years, Resident Of 77, Model Town,
       Mansarovar, Jaipur (Raj).
3.     Through          Manager,         Gensis           System   And
       Solutions, Resident Of 37/19, Kiran Path,
       Mansarovar, Jaipur (Raj).
4.     Through Manager, Excelor Security India Llp
       Office No. 508, Manglam Electronic Market,
       Near Riddhi Siddhi Cirlce, Gopalpura, Jaipur,
       Raj.
                                                    ----Respondents

For Petitioner(s) : Mr. Bheem Singh Dabla, Adv. For : Mr. M.K. Sheoran, 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.

[2023:RJ-JP:22926] (2 of 2) [CRLMP-2981/2021]

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /537

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