Rameshwar Lal And Anr vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 1743 Raj/2

Rajasthan High Court

Rameshwar Lal And Anr vs State Of Rajasthan And Anr ... on 12 March, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:12351]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3757/2015

                                   1.       Rameshwar Lal Son Of Shri Kanaram, R/o Near Pani Ki
                                            Tanki, Barawad, Tehsil And District Nagaur Raj.
                                   2.       Bhanwar Lal Prajapat Son Of Shri Rameshwar Lal, R/o
                                            Near Pani Ki Tanki, Barawad, Tehsil And District Nagaur
                                            Raj.
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan Through PP
                                   2.       Smt. Leelu D/o Late Shri Sharwan Ji, R/o Sabji Mandi,
                                            Agra Gate, Presently Residing At Logia Mohalla, Ajmer
                                            Raj.
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

12/03/2024

As per the report sent by learned Additional Senior Civil

Judge and Additional Chief Judicial Magistrate No.2, Ajmer dated

02.03.2024, trial of criminal case No.12088/2019 titled as State

vs. Rameshwar Lal and Anr. has already been concluded vide

judgment dated 07.02.2020.

In view of above, prayer made in this petition does not

survive any more.

Accordingly, the instant petition is dismissed as having

become infructuous.

(ANIL KUMAR UPMAN),J

CHARU SONI /61

Powered by TCPDF (www.tcpdf.org)