Rahul Khan S/O Shri Khurshid B/C Mev vs State Of Rajasthan (2024:Rj-Jp:1366)
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Rajasthan High Court

Rahul Khan S/O Shri Khurshid B/C Mev vs State Of Rajasthan (2024:Rj-Jp:1366) on 9 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1366]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2772/2019

                                    Rahul Khan S/o Shri Khurshid, Aged About 24 Years, R/o Village
                                    Jot Gaveti, Tehsil Pahadi, District Bharatpur, Raj.
                                                                                              ----Accused/Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through PP
                                                                                                        Respondent

2. Baban Ganpat Chakor S/o Shri Ganapat Chakor, Aged About 32 Years, R/o Khangthadi, Police Station Nifad, District Nasik Rural, Maharashtra.

----Complainant/Respondent

For Petitioner(s) : Mr. Khizer Iqbal Khan For Respondent(s) : Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/01/2024

Learned counsel for the petitioner pleads no instructions.

In view thereof, the criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/78

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