Vinod Kumar Sharma S/O Shri Lal Chand ... vs State Of Rajasthan (2024:Rj-Jp:1926)
2024 Latest Caselaw 188 Raj/2

Rajasthan High Court

Vinod Kumar Sharma S/O Shri Lal Chand ... vs State Of Rajasthan (2024:Rj-Jp:1926) on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1926]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous Application No. 257/2019

                                                                                 In

                                                       S.B. CR. Misc. Petition No.1401/2019

                                    Vinod Kumar Sharma S/o Shri Lal Chand Sharma, R/o House
                                    No.71/101,         Near     Kendriya        Vidhyalaya         No.5,       Shipra   Path,
                                    Mansarovar, Jaipur, Raj.
                                                                                            ----Complainant-Petitioner
                                                                             Versus
                                    1.       State Of Rajasthan, Through PP
                                    2.       Commissioner Of Police, Police Commissionerate, Jaipur
                                             Metropolitan, Jaipur.
                                    3.       Deputy Commissioner Of Police, Jaipur West, Raj.
                                    4.       Station House Officer, Police Station Murlipura, Jaipur
                                             West, District Jaipur.
                                                                                                          ----Non-Petitioners


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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

Learned counsel for the applicants submits that by efflux of

time, this criminal miscellaneous application is rendered

infructuous.

The criminal miscellaneous application is dismissed

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/103

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