Anil Wadhwa S/O Shri Atmaram Wadhwa vs State Of Rajasthan (2024:Rj-Jp:1476)
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Rajasthan High Court

Anil Wadhwa S/O Shri Atmaram Wadhwa vs State Of Rajasthan (2024:Rj-Jp:1476) on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1476]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6700/2019

                                    1.      Anil Wadhwa S/o Shri Atmaram Wadhwa, Aged About 44
                                            Years(Presently Confined In Central Jail, Jaipur).
                                    2.      Smt. Ashu Wadhwa W/o Shri Anil Wadhwa
                                    3.      Nikhil Wadhwa S/o Shri Anil Wadhwa
                                            All R/o L-17A/5, Dlf Phase-2, Gurgaon, Haryana.
                                                                                            ----Accused/Petitioners
                                                                        Versus
                                    1.      State Of Rajasthan, Through PP
                                                                                                       Respondent

2. Vijay Arora S/o Shri Deenanath, Aged About 55 Years, R/o Fa/202, Tagore Garden, New Delhi, Rajori Garden, New Delhi.

----Respondent/Complainant

For Petitioner(s) : Mr. Ram Mohan Sharma 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 this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/113

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