Surjeet Singh And Ors vs State Of Rajasthan Through P P ...
2024 Latest Caselaw 1361 Raj/2

Rajasthan High Court

Surjeet Singh And Ors vs State Of Rajasthan Through P P ... on 27 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

[2024:RJ-JP:10304]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 3467/2017

1.       Surjeet     Singh        S/o    Jogendra         Singh      B/c    Sikh,   R/o
         Mangalpura Jhalawar.
2.       Kewalchand S/o Nandlal Prajapat, R/o Kumhar Mohalla,
         Jhalrapatan.
3.       Shyam       @    Radhey         Shyam        S/o     Kalulal      Meena,   R/o
         Jhalawar.
4.       Siyaram S/o Ramesh Chand Agarwal, R/o Mangalpura,
         Jhalawar.
5.       Bunty @ Nitesh S/o Bhagwan Das Khandelwal, R/o
         Jhalawar.
6.       Anshu @ Aditya S/o Bhupendra Kumar Rawal, R/o
         Jhalawar.
7.       Veeru       @    Virendra        S/o      Indra       Singh       Lodha,   R/o
         Mangalpura, Jhalawar.
8.       Narendra Singh S/o Hari Singh Rajput, R/o Jhalawar.
9.       Tini @ Manish S/o Babulal Bairagi, R/o Jhalawar.
10.      Harish Shringi S/o Nandkishore Brahmin, R/o Jhalawar.
11.      Kalu @ Kalulal S/o Badrilal Kumhar, R/o Jhalarapatan.
12.      Vishal Mittal S/o Prem Chand Mittal, R/o Jhalawar.
13.      Navin @ Neetu S/o Chandrashekhar Nigam, R/o Jhalawar.
14.      Sanjay      Bhatnagar          S/o     Vishambhar           Bhatnagar,     R/o
         Jhalawar, District Jhalawar.
                                                                        ----Petitioners
                                        Versus
State Of Rajasthan Through P.P.
                                                                      ----Respondent

For Petitioner(s)             :     None present
For Respondent(s)             :     Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

27/02/2024

[2024:RJ-JP:10304] (2 of 2) [CRLMP-3467/2017]

As per the letter dated 27.02.2024 sent by learned Chief

Judicial Magistrate, Jhalawar, the Criminal Case No.651/2009

(State versus Surjeet and Ors) has been finally decided vide

judgment dated 07.01.2020. 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 -45

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