Alam And Ors vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 657 Raj/2

Rajasthan High Court

Alam And Ors vs State Of Rajasthan And Anr ... on 29 January, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:4797]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4856/2016

                                   Alam & Ors.
                                                                                                        ----Petitioner
                                                                          Versus
                                   State Of Rajasthan And Anr
                                                                                                      ----Respondent

                                   For Petitioner(s)          :     None present.
                                   For Respondent(s)          :     Mr. Sanjeev Mahala, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

29/01/2024

As per the letter dated 29.01.2024, sent by learned Judicial

Magistrate, Laxmangarh (Alwar), vide judgment dated 09.06.2017

passed by learned Judicial Magistrate, Laxmangarh, the accused

petitioners Alam, Hakam, Gullu, Sajji, Mubina, Naval and Nahni

have been acquitted for the offences under Sections 148, 341,

324, 326/149 IPC. Vide the same judgment, the accused

petitioner Sahabdin has also been acquitted for the offences under

Sections 148, 341, 324, 326/149 & 354-A IPC. The letter is taken

on record.

In view of above, the prayer made in this misc. Petition does

not survive. Thus, considering the aforesaid factual position, this

criminal misc. petition is dismissed as having rendered

infructuous.

(ANIL KUMAR UPMAN),J

GAUTAM JAIN /30

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