Hemraj Gurjar vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 576 Raj/2

Rajasthan High Court

Hemraj Gurjar vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4439]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous (Petition) No. 439/2016

                                    Hemraj Gurjar son of Shri Ram Pratap Gurjar resident of Village
                                    Ghata Post Benara, Police Station Kanota, Tehsil Bassi, District
                                    Jaipur
                                                                                              ---Accused-Petitioner
                                                                       Versus
                                    1. State Of Rajasthan through P.P.
                                                                                                    ----Respondent

2. Sitaram son of Shri Mangalaram aged about 44 years, resident of Village Ghata, Police Station Kanota District Jaipur.

---Respondent-Complainant

For Petitioner(s) : Mr. Manish Sharma for Mr. D.P. Pujari 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 petitioner submits that this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/114

Powered by TCPDF (www.tcpdf.org)