Dharmpal Jilova Son Of Shri Lekhuram vs State Of Rajasthan (2024:Rj-Jp:627)
2024 Latest Caselaw 44 Raj/2

Rajasthan High Court

Dharmpal Jilova Son Of Shri Lekhuram vs State Of Rajasthan (2024:Rj-Jp:627) on 4 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:627]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6327/2023

                                    Dharmpal Jilova Son Of Shri Lekhuram, Aged About 64 Years,
                                    Resident Of Banvas, Post Kehtri Nagar, Tehsil Buhana, District
                                    Jhunjhunu (Raj).
                                                                               ----Accused Petitioner/Applicant
                                                                        Versus
                                    1.      State Of Rajasthan, Through PP
                                                                                                          Respondent

2. Rakesh Kumar Son Of Rameshwarlal, Aged About 45 Years, Resident Of Solana, Tehsil Chirawa, District Jhunjhunu (Raj).

----Respondents

For Petitioner(s) : Mr. Ramavtar For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/01/2024

Learned counsel for the petitioner submits that in view of

subsequent development, this criminal miscellaneous petition is

rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/801

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