Shyam Sunder vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 473 Raj/2

Rajasthan High Court

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

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4008]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2367/2014

                                    Shyam Sunder son of Late Shri Kanhaiya Lal Somani, R/o Near
                                    Khatu Ki Kui, Laxmangarh, District Sikar (Raj.) at present
                                    Resident of Near Nageshwar Bagichi, Sikar, District Sikar (Raj.)
                                                                                             ----Accused/Petitioner
                                                                        Versus
                                    1. State Of Rajasthan through PP
                                                                                                        Respondent

2. Jagannath Somani son of Late Shri Kanhaiya Lal Somani, R/O near Khatu Ki Kui, Laxmangarh, District Sikar

----Complainant/Respondent

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/01/2024

As per the status report dated 23.01.2024 furnished by the

learned Additional Chief Judicial Magistrate, Laxmangarh, District

Sikar, in absence of the complainant, the petitioner has been

acquitted.

Learned counsel for the petitioner submits that in view

thereof, this criminal miscellaneous petition is rendered

infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/587

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