Vikram Singh And Ors vs State Of Rajasthan And Anr ...
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Rajasthan High Court

Vikram Singh And Ors vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4425]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4352/2015

                                    1. Vikram Singh S/o Shri Ramswaroop, age 33 years
                                    2. Sunil Kumar S/o Shri Onkar Mal, age 22 years
                                    3. Anil Kumar S/o Shri Budhram, age 20 years,
                                    4. Mukesh Kumar S/o Shri Banwari La, age 24 years,
                                    All R/o Raj Nagar, PS Neem Ka Thana, District Sikar
                                                                                          ----Accused/Petitioners
                                                                      Versus
                                    1. State Of Rajasthan through PP
                                                                                                     Respondent

2. Muralidhar S/o Shri Hanuman Prasad, R/o Shreemadhopur, PS Shreemadhopur, District Sikar, Posted as Head Constable RPF, Post Sikar

----ComplainantRespondent

For Petitioner(s) : Mr. Parth Sharma for Mr. Sudhir Jain For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Tayyab Ali Mr. Riyasat Ali, P.P. assisted by Ms. Kratika Jaiman

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/01/2024

Learned counsel for the petitioners submits that this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/92

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