Citation : 2024 Latest Caselaw 494 Raj/2
Judgement Date : 23 January, 2024
[2024:RJ-JP:3968]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2199/2021
Om Prakash S/o Shri Harveer Singh, Aged About 50 Years, R/o
Hathaini, Police Station Chiksana, District Bharatpur (Raj).
----Complainant/Petitioner
Versus
1. State Of Rajasthan, Through P.P.
2. The Nayab Tehsildar, Sub Tehsil Rarah, District Bharatpur
(Raj).
3. The Patwari, Patwar Halka Santruk, Sub Tehsil Rarah,
District Bharatpur (Raj).
4. The Sarpanch, Gram Panchayat Santruk, Sub Tehsil
Rarah, District Bharatpur (Raj).
----Respondents
For Petitioner(s) : Mr. Kartar Singh Faujdar For Respondent(s) : Mr. Atul Sharma, P.P.
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
23/01/2024
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/543
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!