Manish Giri S/O Shri Chotelal vs State Of Rajasthan ...
2023 Latest Caselaw 5213 Raj/2

[2023:RJ-JP:24489]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            3778/2022
Manish Giri S/o Shri Chotelal, Aged About 19 Years,
R/o Village Rajmalpur @ Nawapura Narsingh, Tehsil
And Police Station Rasra, District Baliya (U.p.). At
Present Behind Of Skit Ramnagriya, Jagatpura,
Thana Pratap Nagar, Jaipur (Raj.)
                                                         ----Petitioner
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Jayant Sogarwal S/o Shri Amarjeet Singh,
       Aged About 21 Years, R/o 50 Prabhu Pradhan
       City, Jagatpura, District Jaipur (Raj.)
3.     Arpit Sharma S/o Shri Haribabu Sharma, R/o
       67, Sitaram Colony, Pratap Nagar, Jaipur
       (Raj).
4.     Vishal Singh S/o Shri Mohan Singh, R/o 67,
       Usha Kunj Rachi, Township Refinery, Mathura
       (U.p.)
5.     Naman Mudgal S/o Shri Ramkumar Sharma,
       R/o Ramkunj Colony, Sapau Road Dholpur At
       Present         Aanand           Hostel,          Ramnagriya,
       Jagatpura, Jaipur.
                                                   ----Respondents

For Petitioner(s) : Mr. Neeraj Sharma, Adv. For : Mr. M.K. Sheoran, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

21/09/2023

[2023:RJ-JP:24489] (2 of 2) [CRLMP-3778/2022]

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 /529

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