Dalip Singh vs State Of Rajasthan Trough P.P. ...
2024 Latest Caselaw 1702 Raj/2

Rajasthan High Court

Dalip Singh vs State Of Rajasthan Trough P.P. ... on 11 March, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:12494]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3691/2016

                                   Dalip Singh S/o Shri Ganesha Ram, resident of Bhaloth, Police
                                   Station Pancherikalan, District Jhunjhunu, Rajasthan
                                                                                               ----Accused/Petitioner
                                                                          Versus
                                   1. State Of Rajasthan Trough P.P.
                                                                                                         ----Respondent

2. Dharmveer S/o Shri Sahbad, Resident of Bhaloth, Police Station Pancherikalan, District Jhunjhunu, Rajasthan.

---Non-Revisioner/Complainant/Respondent

For Petitioner(s) : Mr. Satish khandal For Respondent(s) : Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

11/03/2024

As per the letter dated 11.03.2024 sent by Learned Judicial

Magistrate Buhana, District Jhunjhunu, the Criminal Case No.

1595/2013 has been decided vide judgment dated 28.08.2019. As

the said letter, the appeal preferred against the judgment dated

28.08.2019 has bee also been decided vide judgment dated

20.04.2023. The letter is taken on record.

In view of the above factual position, the prayer made in this

miscellaneous petition does not survive anymore. Accordingly, this

miscellaneous petition is dismissed as having rendered

infructuous.

(ANIL KUMAR UPMAN),J

GARIMA -88

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