Aasu vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 371 Raj/2

Rajasthan High Court

Aasu vs State Of Rajasthan And Anr ... on 18 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3191]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2377/2015

                                    Aasu S/o Shri Adimal Mev, r/o village Mandla Kala, Police Station
                                    Ramgarh, District Alwar.
                                                                                           ----Accused-Petitioner
                                                                      Versus
                                    1.State Of Rajasthan through the Public Prosecutor.

2.Bopal Chand S/o shri Birduram Presently Mines Foreman-II, Mines Department, District Alwar.

----Complainant-Respondent

For Petitioner(s) : Ms. Shweta Soni for Mr. Manish Gupta 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 in the jurisdictional

Magistrate Court on 06.10.2016, 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/107

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