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Anil Wadhwa S/O Shri Atmaram Wadhwa vs State Of Rajasthan (2024:Rj-Jp:1478)
2024 Latest Caselaw 113 Raj/2

Citation : 2024 Latest Caselaw 113 Raj/2
Judgement Date : 9 January, 2024

Rajasthan High Court

Anil Wadhwa S/O Shri Atmaram Wadhwa vs State Of Rajasthan (2024:Rj-Jp:1478) on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1478]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 7462/2019

                                    1.      Anil Wadhwa S/o Shri Atmaram Wadhwa, Aged About 44
                                            Years, (Petitioner No.1 Is Presently Confined In Tihar Jail,
                                            New Delhi).
                                    2.      Smt. Ashu Wadhwa W/o Shri Anil Wadhwa, R/o L-17A/5,
                                            Dlf Phase-2, Gurgaon, Haryana.
                                    3.      Nikhil Wadhwa S/o Shri Anil Wadhwa, R/o L-17A/5, Dlf
                                            Phase-2, Gurgaon, Haryana.
                                                                                             ----Accused/Petitioners
                                                                         Versus
                                    1.      State Of Rajasthan, Through PP
                                                                                                        Respondent

2. Sheetal Jain W/o Shri Sudhir Kumar Jain, Aged About 43 Years, R/o 32/81, Swarn Path, Mansarovar, Jaipur, Raj.

----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/121

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