Rajpal And Ors vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 580 Raj/2

Rajasthan High Court

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

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4433]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 5575/2015

                                    1. Rajpal
                                    2. Tejsingh
                                    3. Rakesh
                                    4. Mangal
                                    All Sons of Shri Bachchu Singh, Resident of Plot No.43, Rampura
                                    Road, Sanganer, Jaipur Rajasthan
                                                                                          ----Accused/Petitioners
                                                                      Versus
                                    1.State Of Rajasthan through PP
                                                                                                     Respondent

2. Abdul Rasheed Mansoori son of Shri Hameed, aged 40 years, resident of House No.9-10, Shri Ram Gulab Colony, Rampura Road, Sanganer, PS Muhana, District Jaipur

----Complainant-Respondent

For Petitioner(s) : Mr. Mahesh Gupta 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

submission of the charge-sheet, this criminal miscellaneous

petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/100

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