Yusuf Khan vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 185 Raj/2

Rajasthan High Court

Yusuf Khan vs State Of Rajasthan And Anr ... on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:2052]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 1760/2014

Yusuf Khan son of Shri Natthi Khan, Resident of A-503,
Ramkrishan          Apartment,        Agarwal        Farm,       Mansarovar,   Jaipur
(Rajasthan)
                                                              ----Accused-Petitioner
                                         Versus
1.State Of Rajasthan through P.P.
                                                                      ----Respondent

2.Yogesh Agarwal son of Kamal Agarwal, Resident of A-107, Ramkrishan Apartment, Mansarovar, Jaipur (Raj.)

----Complainant/Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

None appears for the petitioner. None had appeared on his

behalf on 16.11.2023 as also on 03.03.2023 on which date, the

following order was passed:-

" ;ksX; yksd vfHk;kstd dh vksj ls ,Q0vkbZ0vkj0 la[;k&41@2014] iqfyl Fkkuk f'kizk iFk] t;iqj 'kgj iwoZ ds laca/k esa rF;kRed fjiksVZ izLrqr dh xbZ] rF;kRed fjiksVZ vfHkys[k ij j[kh tkosA rF;kRed fjiksVZ ds vuqlkj bl izdj.k esa vuqla/kku iw.kZ fd;k tkdj ;kph@vfHk;qDr ;qlqQ [kku iq= uFFkh [kku ds fo:) fnukad 29-04-2014 dks vkjksi i= U;k;ky; esa is'k fd;k tk pqdk gSA ;kph dh vksj ls dksbZ mifLFkr ugha gSA vr% U;k; fgr esa izdj.k fLFkr fd;k tkrk gSA

[2024:RJ-JP:2052] (2 of 2) [CRLMP-1760/2014]

i=koyh nks lIrkg ckn lwphc) gksA**

In view of the aforesaid, this criminal miscellaneous petition

is dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/140

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