Washim Son Of Shri Israil vs State Of Rajasthan (2024:Rj-Jp:2025)
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Rajasthan High Court

Washim Son Of Shri Israil vs State Of Rajasthan (2024:Rj-Jp:2025) on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:2025]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3254/2021

                                    Washim Son Of Shri Israil, Aged About 26 Years, Resident Of
                                    Village Jakhorpur, Tehsil Ramgarh, District Alwar (Raj.).
                                                                                           ----Accused-Petitioner
                                                                      Versus
                                    State Of Rajasthan, Through Public Prosecutor.

----Respondent

For Petitioner(s) : Mr. Aamir Aziz For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Santosh Singh Shekhawat Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

Learned counsel for the petitioner pleads no instructions.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution. Pending application also stands

disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/119

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