Aasudeen S/O Kapoora vs State Of Rajasthan (2024:Rj-Jp:1367)
2024 Latest Caselaw 107 Raj/2

Rajasthan High Court

Aasudeen S/O Kapoora vs State Of Rajasthan (2024:Rj-Jp:1367) on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1367]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2869/2019

                                    1.         Aasudeen S/o Kapoora
                                    2.         Sahab Khan S/o Subhan Khan
                                    3.         Mobeen S/o Nasru Khan
                                    4.         Hasam S/o Kapoora
                                    5.         Kasam S/o Kapoora
                                    6.         Shahjahan S/o Aasu
                                    7.         Nasrudeen S/o Hurmat
                                    8.         Kala @ Rahamudeen S/o Nasru,
                                    9.         Smt. Chhoti W/o Kasam
                                               All R/o Taju Ka Baas, Mirjapur, Tehsil Kishangarh Bas,
                                               Police Station Kishangarh Bas, District Alwar, Raj.
                                                                                             ----Accused/Petitioners
                                                                         Versus
                                    1.         State Of Rajasthan, Through PP
                                                                                                        Respondent

2. Amar Singh S/o Shri Ratna Chamar, R/o Taju Ka Baas, Mirjapur, Police Station Kishangarh Bas, Tehsil Kishangarh Bas, District Alwar, Raj.

----Complainant/Respondent

For Petitioner(s) : Mr. Girish Khandelwal For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/01/2024

Learned counsel for the petitioners submits that by efflux of

time and on account of subsequent development, this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/79

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