Smt Rajju And Ors vs Bheru Lal And Anr (2024:Rj-Jp:4201)
2024 Latest Caselaw 540 Raj/2

Rajasthan High Court

Smt Rajju And Ors vs Bheru Lal And Anr (2024:Rj-Jp:4201) on 24 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:4201]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Revision Petition No. 317/2004
                                   1. Smt. Rajju wife of Bheru Lal, aged about 33
                                   years, resident of Bhoi Mohalla, Jhalawar.
                                   2. Sonu, son of Bheru Lal, aged about 9 years.
                                   3. Kum. Sunita, daughter of Bheru Lal, aged about
                                   7 years.
                                   4. Kum. Usha, daughter of Bheru Lal, aged about 4
                                   years,
                                   5. Vishal, son of Bheru Lal, aged about 3 years,
                                   (S.No. 2 to 5 minors, through their mother and
                                   natural guardian Smt. Rajju)
                                                                           ----Applicant/Petitioners
                                                                   Versus
                                   1. Bheru Lal, son of Ganga Ram, resident of
                                   Harnawdagaja,           Police      Station       Pidawa,      District
                                   Jhalawar.
                                                              ----Non-Applicant/Non-Petitioner
                                   2. State of Rajasthan, through Public Prosecutor.

----Non-Petitioner

For Petitioner(s) : Mr. Vidit Rai Kumawat, Adv. For : Mr. Mahesh Sharma, Adv. & Respondent(s) Mr. Mangal Singh Saini, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 24/01/2024

Learned counsel for petitioners submits that

this criminal revision petition has become

infructuous.

In view of above, the criminal revision petition

is dismissed as having become infructuous.

(UMA SHANKER VYAS),J DANISH USMANI /17

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