Chittaranjan Sahu S/O Bamadev Sahu vs State Of Rajasthan (2024:Rj-Jp:3147)
2024 Latest Caselaw 348 Raj/2

Rajasthan High Court

Chittaranjan Sahu S/O Bamadev Sahu vs State Of Rajasthan (2024:Rj-Jp:3147) on 18 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3147]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Application No. 425/2023

                                                                             In

                                               S.B. Criminal Miscellaneous Petition No.8566/2021

                                    Chittaranjan Sahu S/o Bamadev Sahu, Aged About 30 Years, At
                                    P.O- Sapionali, P.S.- Chhendipada, Dist.- Angul- 759141, Odisha.
                                                                                               ----Accused/Applicant
                                                                         Versus
                                    1.         State Of Rajasthan, Through P.P.
                                                                                                      Respondent No.1

2. Chiranji Lal Meena, Aged About 53 Years, Police Officer, At Devali, Choth Ka Barwada, Sawai Madhopur, Rajasthan- 322702, M. 9462233337.

----Informant/Proposed Respondent No.2

For Petitioner(s) : Dr. Janmejaya Ray with Mr. Digant Kallol Deo For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/01/2024

In view of submission of charge-sheet against the petitioner

as is reflected from the status report dated 14.03.2023 furnished

by the Station House Officer, Special Police Station, S.O.G.,

Rajasthan, Jaipur, learned counsel for the applicant submits that

this criminal miscellaneous application is rendered infructuous.

The criminal miscellaneous application is dismissed

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/82

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