Citation : 2024 Latest Caselaw 569 Raj/2
Judgement Date : 25 January, 2024
[2024:RJ-JP:4429]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4749/2015
1. Tilakraj Khanna S/o Shri Baldev Raj Khanna,
2. Sandeep Khanna S/o Shri Tilakraj Khanna
Both R/o 32, Vijay Nagar, New Sanganer Road, Jaipur
----Accused-Petitioners
Versus
1. State Of Rajasthan through PP
Respondent
2. Mahendra Meena S/o Shri Kanchan Meena, R/o village Paparda, Dhani Chordiya, Tehsil Nangal Rajawatan, District Dausa
----Complainant-Respondent
For Petitioner(s) : Mr. Arvind Sharma 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 Public Prosecutor has submitted the status report
dated 24.01.2024 furnished by the Station House Officer, Police
Station Vaishali Nagar, Jaipur (West) which reflects that after
investigation, FR No.61/2016 has been submitted in the
jurisdictional Magistrate Court on 17.03.2016.
Learned counsel for the petitioners submits that in view
thereof, this criminal miscellaneous petition is rendered
infructuous.
The criminal miscellaneous petition is dismissed accordingly.
(MAHENDAR KUMAR GOYAL),J
Manish/96
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!