Ramkesh Meena S/O Kishan Lal Meena vs State Of Rajasthan (2024:Rj-Jp:9824)
2024 Latest Caselaw 1297 Raj/2

Rajasthan High Court

Ramkesh Meena S/O Kishan Lal Meena vs State Of Rajasthan (2024:Rj-Jp:9824) on 26 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:9824]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6817/2021

                                   Ramkesh Meena S/o Kishan Lal Meena, Aged About 32 Years,
                                   R/o Jaisinghpura, P.s. Sadar, Dausa, At Present R/o 2/121,
                                   Housing Board Khana Bhankari Road, Dausa, Tehsil Dausa,
                                   District Dausa .
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Sanjeev Mahala, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

26/02/2024

As per the letter dated 26.02.2024 sent by learned Judge

Special Court, POCSO Act cases Dausa, vide judgment dated

06.01.2023 passed in Sessions Case No.48/2021, arising out of

FIR No.163/2020 registered at Police Station Mahila Thana,

District Dausa for the offences under Sections 354A, 506 IPC and

Section 7/8 of POCSO Act, the accused-petitioner has been

acquitted. The letter is taken on record.

In view of the above factual position, the prayer made in this

petition does not survive anymore. Hence, the instant criminal

miscellaneous petition as well as the stay application are

dismissed as having rendered infructuous.

(ANIL KUMAR UPMAN), J

DEEPA RANI -228

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