Anant Kumar Sharma S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:4462)
2024 Latest Caselaw 589 Raj/2

Rajasthan High Court

Anant Kumar Sharma S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:4462) on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4462]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1920/2019

                                    Anant Kumar Sharma S/o Shri Satyanarayan Sharma Aged
                                    About 37 Years, R/o House No.141/142 Annapurna Coloni Bapji
                                    Nagar Road Oil Factory Baran, Raj.
                                                                                           ----Accused/Petitioner
                                                                      Versus
                                    1.      State Of Rajasthan, Through PP
                                                                                                   ----Respondent

2. Bharti Sharma D/o Shri Manoj Sharma, R/o 971, Basant Vihar Thana Dadawari Kota City, Raj.

----Complainant/Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan 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 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/155

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