Ummed Singh vs State Of Rajasthan And Anr ...
2023 Latest Caselaw 5353 Raj/2

                                   [2023:RJ-JP:25079]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               1992/2016

                                   Ummed Singh S/o Shri Gokul, Aged about 40 Years,
                                   Resident of Khutala, Police Station Kolwa, District
                                   Dausa (Rajasthan)
                                                                              ----Petitioner/Accused
                                                                   Versus
                                   1. State of Rajasthan through P.P.
                                   2. Gokul S/o Shri Ram Sahai, Resident of Khutala,
                                   Police Station Kolwa, District Dausa (Rajasthan).
                                                                                        ----Respondent

For Petitioner(s) : Mr. Umesh Vyas, Adv.

                                   For                      : Mr. Bhawani Shanker Sharma,
                                   Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

26/09/2023

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 /801

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