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Sanjeev Kumar Gupta And Ors vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 1133 Raj/2

Citation : 2024 Latest Caselaw 1133 Raj/2
Judgement Date : 14 February, 2024

Rajasthan High Court

Sanjeev Kumar Gupta And Ors vs State Of Rajasthan And Anr ... on 14 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

[2024:RJ-JP:7762]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 2362/2015

1.       Sanjeev Kumar Gupta S/o Shri Ram Niwas, R/o 10/50,
         Ghee Ayi Mandi, Taj Ganj, Agra, Up.
2.       Ram Niwas S/o Shri Ram Charan Gupta, R/o 10/50, Ghee
         Ayi Mandi, Taj Ganj, Agra, Up.
3.       Savitri Devi W/o Shri Ram Niwas, R/o 10/50, Ghee Ayi
         Mandi, Taj Ganj, Agra, Up.
                                                                  ----Petitioners
                                   Versus
1.       State Of Rajasthan Through P.p.
2.       Smt. Usha Gupta W/o Shri Sanjeev Kumar Gupta, D/o
         Shri Chiranji Lal, R/o 23, Veer Sawarkar Nagar, Alwar,
         Raj.
                                                                ----Respondents
For Petitioner(s)        :     None Present
For Respondent(s)        :     Mr. Sanjeev Mahala, PP



HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

14/02/2024

As per the letter dated 14.02.2024, sent by learned

Additional Civil Judge and Judicial Magistrate No.4 Alwar, vide

judgment dated 28.03.2018, the criminal case No.122/2010 titled

as 'State of Rajasthan vs Sanjeev Kumar Gupta & Ors.' has been

decided and the accused-petitioners - Sanjeev Kumar Gupta,

Ramniwas Gupta and Savitri Devi have been acquitted for the

offences under Sections 323 and 406 IPC on the ground of

compromise entered into between the parties. The letter is taken

on record.

[2024:RJ-JP:7762] (2 of 2) [CRLMP-2362/2015]

In view of above, the prayer made in this misc. Petition for

quashment of the aforesaid criminal case does not survive

anymore. Thus, considering the aforesaid factual position, this

criminal misc. petition is dismissed as having rendered

infructuous.

(ANIL KUMAR UPMAN),J

GAUTAM JAIN /64

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