Ratan Lal And Ors vs State Of Rajasthan And Anr ...
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Rajasthan High Court

Ratan Lal And Ors vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4431]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 5373/2015

                                    1. Ratan Lal Son of Shri Bhoma Ram Saini, aged about 47
                                    years,
                                    2. Asha Wife of Ratan Lal Saini, aged about 44 years,
                                    3. Ashok Son of Shri Ratan Lal Saini, age about 25 years,
                                    4. Sohan Lal @ Hullad Son of Ratan Lal Saini
                                    All R/o Jind Ka Bass, Tikawali Dhani, Gram Panchayat Bhandeda,
                                    PS Bandikui, Tehsil Baswa, District Dausa (Rajasthan)
                                                                                           ----Accused/Petitioner
                                                                      Versus
                                    1. State Of Rajasthan through PP
                                                                                          Respondent

2. Trilok Chand Saini Son of Shri Ramchandra Saini, aged about 58 years, R/o Outside Delhi Darwaja, Phooti Khel, Mr. Prashant Sharma, P.S. Kotwali, Alwar District Alwar (Rajasthan)

----Complainant/Respondent

For Petitioner(s) : Mr. Parth Sharma for Mr. Deepak Asopa 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 in view of

subsequent development, this criminal miscellaneous petition is

rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/98

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