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Raghav Goyal S/O Nitesh Goyal B/C ... vs State Of Rajasthan (2024:Rj-Jp:3617)
2024 Latest Caselaw 428 Raj/2

Citation : 2024 Latest Caselaw 428 Raj/2
Judgement Date : 22 January, 2024

Rajasthan High Court

Raghav Goyal S/O Nitesh Goyal B/C ... vs State Of Rajasthan (2024:Rj-Jp:3617) on 22 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3617]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2428/2019

                                    Raghav Goyal S/o Nitesh Goyal, Aged About 21 Years, R/o
                                    Hardev Nagar, Hospital Road, PS Nihalganj, Dholpur.
                                                                                                ----Accused Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through PP
                                                                                                          Respondent

2. Bachchu Singh, Working As Sub Inspector, Police Station Nihalganj, District Dholpur.

----Complainant/Respondent

For Petitioner(s) : Ms. Dipti Agarwal for Mr. Amit Jindal For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Tayyab Ali Mr. Riyasat Ali, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/01/2024

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/12

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