Ashu Chopra vs Pankaj Gupta And Anr (2024:Rj-Jp:4447)
2024 Latest Caselaw 571 Raj/2

Rajasthan High Court

Ashu Chopra vs Pankaj Gupta And Anr (2024:Rj-Jp:4447) on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4447]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2104/2016

                                    Ashu Chopra son of Shri Suresh Chopra, age 36 years, resident
                                    of CD/58-D, DDA Flats, Hari Nagar, New Delhi-110027
                                                                                                        ----Petitioner
                                                                      Versus
                                    1. Pankaj Gupta son of Shri Bramhanand Gupta, age 38 years,
                                    resident of House No.51, Bharat Singh Colony, Bhimganjmandi,
                                    Kota Jn. Kota Police Station area Bhimganjimandi, Kota (Raj.)
                                                                                                   -------Complainant
                                    2. Baljeet Singh Sandhu son of Late Shri Sardar Pritam Singh,
                                    age 37 years, resident of House No.R-Z-292, Block-R-Z, Vishnu
                                    Garden, New Delhi,
                                                                                         Accused/Non-petitioner
                                    Optional address- Baljeet Singh Sandhu 411, Lohadia Tawar
                                    Ashok Marg, C-Scheme, Jaipur (Raj.)
                                    Optional address- Baljeet Singh Sandhu, W-Z22-A, Mukharji
                                    Park, New Delhi- 110027


                                                                                                      ----Respondent

For Petitioner(s) : Ms. Aayushi Srivastava for Mr. D.K. Srivastava For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/01/2024

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/126

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