Chauthmal vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 731 Raj/2

Rajasthan High Court

Chauthmal vs State Of Rajasthan And Anr ... on 31 January, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:5793]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1441/2016

                                   Chauthmal
                                                                                                       ----Petitioner
                                                                         Versus
                                   State Of Rajasthan And Anr
                                                                                                     ----Respondent

                                   For Petitioner(s)         :     None Present
                                   For Respondent(s)         :     Mr. M. K. Sheoran, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

31/01/2024

As per the letter dated 31.01.2024, sent by learned Addl.

Chief Judicial Magistrate No.2, Jhalawar, vide judgment dated

02.07.2022 passed by learned Addl. Judicial Magistrate No.2,

Jhalawar, the accused petitioner has been acquitted for the

offences under Sections 387 of 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 /396

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