Minark Jain Son Of Pawan Kumar Jain vs State Of Rajasthan (2024:Rj-Jp:1940)
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Rajasthan High Court

Minark Jain Son Of Pawan Kumar Jain vs State Of Rajasthan (2024:Rj-Jp:1940) on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1940]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 9529/2022

                                    Minark Jain Son Of Pawan Kumar Jain, Resident Of 113/284,
                                    Near Shyam Park, Agrawal Farm, Mansarovar, Jaipur.
                                                                                        ----Complainant Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through P.P.
                                                                                                      Non-Petitioner
                                    2.         Abdul Mugni Son Of Late Abdul Aziz, Resident Of House
                                               No. 4272, Pahadganj Surajpol Gate, Galta Road, Jaipur.
                                                                                           ----Accused Respondent

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

Learned counsel for the petitioner submits that this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/30

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