Hifjurrehman vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 451 Raj/2

Citation : 2024 Latest Caselaw 451 Raj/2
Judgement Date : 23 January, 2024

Rajasthan High Court

Hifjurrehman vs State Of Rajasthan And Anr ... on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3878]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2777/2014

                                    Hifjurrehman S/o Shri Bunda, R/o Balaghat, PS Balaghat, Distirct
                                    Karauli (Rajasthan)
                                                                                             ----Accused/Petitioner
                                                                        Versus
                                    1. State Of Rajasthan through PP
                                                                                                     Non-Petitioner
                                    2. Saleem @ Shamimurehman S/o Shri Bunda, R/o Balaghat,
                                    presently      R/o   Jama         Masjid,        Gangapur        City,   District
                                    Sawaimadhopur
                                                                               ----Complainant/Non-Petitioner


                                   For Petitioner(s)          :     Mr. Asad Ul Haq for
                                                                    Mr. Rahil Kalam
                                   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

23/01/2024

Learned counsel for the petitioner pleads no instructions.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/588