Vakil Singh Son Of Shri Maharman Singh vs State Of Rajasthan (2024:Rj-Jp:3977)
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Rajasthan High Court

Vakil Singh Son Of Shri Maharman Singh vs State Of Rajasthan (2024:Rj-Jp:3977) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3977]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2231/2022

                                    Vakil Singh Son Of Shri Maharman Singh, R/o 230, Aawas
                                    Palanpur, Surat, Police Station Anasan, Surat City (Gujrat) At
                                    Present Residing At Gram Tilaudha, Thana Po. Deekhatpura
                                    Morena, Police Station Saraichhola, District Morena ( Mp).
                                                                                          ----Applicant-Petitioner
                                                                      Versus
                                    State Of Rajasthan, Through P.P.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Dushyant Jain with Mr. Udit Sapra 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/557

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