Sanwarsingh S/O Late Shri Chhoturam B/C ... vs State Of Rajasthan (2024:Rj-Jp:5795)
2024 Latest Caselaw 816 Raj/2

Rajasthan High Court

Sanwarsingh S/O Late Shri Chhoturam B/C ... vs State Of Rajasthan (2024:Rj-Jp:5795) on 2 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

[2024:RJ-JP:5795]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6729/2019

Sanwarsingh S/o Late Shri Chhoturam B/c Jat, R/o Ward No.22,
Kalyawali, Srimadhopur, Police Station Srimadhopur, District
Sikar, Raj.
                                                                       ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Pp.
2.       Omprakash S/o Bhinwaram, B/c Jat, R/o Ward No.22,
         Kalyawali,     Srimadhopur,            Police     Station    Srimadhopur,
         District Sikar, Raj.
3.       Bhinwaram S/o Chhoturam, B/c Jat, R/o Ward No.22,
         Kalyawali,     Srimadhopur,            Police     Station    Srimadhopur,
         District Sikar, Raj.
4.       Venuprasad @ Fallu S/o Shri Bhinwaram, B/c Jat, R/o
         Ward       No.22,    Kalyawali,        Srimadhopur,         Police    Station
         Srimadhopur, District Sikar, Raj.
5.       Suman Devi D/o Bhinwaram, B/c Jat, R/o Ward No.22,
         Kalyawali,     Srimadhopur,            Police     Station    Srimadhopur,
         District Sikar, Raj.
                                                                    ----Respondents

For Petitioner(s)            :     None Present
For Respondent(s)            :     Mr. Babu Lal Nasuna, PP



           HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

                                        Order

02/02/2024

1.    By      way      of        this      instant        misc.      petition,       the

petitioner/complainant           has    approached          this    Court     with   the

following reliefs:-

"It is therefore, most respectfully prayed that this criminal misc. petition may kindly be accepted and allowed and the order dated 28.08.2019 passed by Additional Chief Judicial Magistrate, No.1, Srimadhopur, District Sikar in Criminal Case No.260A/2005 and order dated 11.10.2019

[2024:RJ-JP:5795] (2 of 2) [CRLMP-6729/2019]

passed by Additional Sessions Judge, Srimadhopur in Criminal Revision No.89/2019 may be quashed and set aside and application under Section 322 Cr.P.C. may kindly be allowed."

2. As per the letter dated 02.02.2024, sent by learned Senior

Civil Judge and Additional Chief Judicial Magistrate, No.1, Shri

Madhopur, vide judgment dated 20.11.2019 passed by learned

Senior Civil Judge and Additional Chief Judicial Magistrate, No.1,

Shri Madhopur, the accused/respondents - Om Prakash,

Bhinwaram, Venuprasad @ Fallu & Suman Devi have been

acquitted for the offences under Sections 143, 452/149, 341/149,

379/149 of IPC. The letter is taken on record.

3. Since, the Criminal Case No.260A/2005, in which the

impugned dated 28.08.2019 was passed, has already been

decided by the learned trial court, the prayer made in this misc.

petition does not survive. Thus, considering the aforesaid factual

position, this criminal misc. petition is dismissed as having

rendered infructuous.

(ANIL KUMAR UPMAN),J

15-Nirmala

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