Babu Lal vs State Of Rajasthan And Ors ...
2024 Latest Caselaw 416 Raj/2

Rajasthan High Court

Babu Lal vs State Of Rajasthan And Ors ... on 19 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3437]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2448/2016

                                    Babu Lal Son Of Shri Ghasi Ram, aged 27 years, R/o Village
                                    Chatarpura, Police Station Sez, Jaipur Raj.
                                                                                      ----Complainant/Petitioner
                                                                       Versus
                                    1.      The State Of Rajasthan Through P.P.
                                    2.      Director General Of Police, Rajasthan, Jaipur
                                    3.      Commissioner Of Police, Jaipur Raj.
                                    4.      Deputy Commissioner Of Police, Jaipur West, Jaipur Raj.
                                    5.      S.h.o. Police Station Sez, District Jaipur West Raj.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Mr. Atul Sharma, P.P. with Ms. Kratika Jaiman

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/01/2024

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/489

Powered by TCPDF (www.tcpdf.org)