Subhash Vijay S/O Shri Suryanarayan vs State Of Rajasthan (2024:Rj-Jp:3149)
2024 Latest Caselaw 349 Raj/2

Rajasthan High Court

Subhash Vijay S/O Shri Suryanarayan vs State Of Rajasthan (2024:Rj-Jp:3149) on 18 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3149]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Application No. 507/2023
                                                                     In
                                            S.B. Criminal Miscellaneous Petition No.1995/2023
                                    Subhash Vijay S/o Shri Suryanarayan, Aged About 57 Years, R/o
                                    House No. 29, Ganpati Residency, Ridhi Sidhi Nagar- Pratham,
                                    Kunhadi, Kota (Raj). ( Presently, Patwari , Patwar Halka Bambori,
                                    Tehsil Atru, District Baaran (Raj). ).
                                                                                              ----Accused-Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through P.P.
                                                                                                        Respondent

2. Gopal Singh Kanawat S/o Sh. Late Amar Singh Kanawat, Aged About 50 Years, Posted As Additional Superintendent Of Police, Acb, Baaran (Raj).

----Complainant-Respondent

For Petitioner(s) : Ms. Shreya Hatila For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 18/01/2024

For the reasons stated in the application, the same is allowed

subject to cost of Rs.500/-.

The order dated 01.09.2023 passed by this Court as also the

order dated 22.09.2023 passed by the Registrar (Judl.) are

recalled. The SB Criminal Miscellaneous Petition No.1995/2023

shall stand restored to its original number provided the order

dated 01.09.2023 passed therein is complied with and the

aforesaid cost is deposited by the applicant/petitioner with the

Munshi Welfare Association, Rajasthan High Court, Jaipur within a

period of two weeks from today failing which this order shall stand

recalled and the SB Criminal Misc. Application No.507/2023 shall

stand dismissed without reference to the Court.

(MAHENDAR KUMAR GOYAL),J Manish/83

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