Girdhari Lal Son Of Shri Kanaram vs State Of Rajasthan (2024:Rj-Jp:9827)
2024 Latest Caselaw 1334 Raj/2

Rajasthan High Court

Girdhari Lal Son Of Shri Kanaram vs State Of Rajasthan (2024:Rj-Jp:9827) on 26 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:9827]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6406/2021

                                   Girdhari Lal Son Of Shri Kanaram, R/o Dhani Hingota Wali Gram
                                   Daulatpura, Jamwaramgarh, Distric Jaipur.
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.       State Of Rajasthan, Through P.P.
                                   2.       Hanuman Sahay Son Of Shri Lalaram Meena, R/o Village
                                            Daulatpura, Tehsil Jamwaramgarh, District Jaipur.
                                                                                                   ----Respondents

                                   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 Additional

District and Sessions Judge, Bassi, Jaipur Metro First, vide

judgment dated 18.03.2020 passed in criminal appeal No.10/2021

(Girdhari Lal versus State of Rajasthan), the appeal has been

disposed of. The letter is taken on record.

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

petition challenging the order dated 22.09.2021 passed by

Learned Additional Sessions Judge, Bassi, Jaipur Metro First,

whereby the application under Section 45 of the Evidence Act has

been dismissed, does not survive anymore. Accordingly, this

petition as well as the stay application is stand dismissed.

(ANIL KUMAR UPMAN), J

DEEPA RANI -213

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