Kaushal Kumar Pandey vs State Of Rajasthan Through Pp ...
2024 Latest Caselaw 1821 Raj/2

Rajasthan High Court

Kaushal Kumar Pandey vs State Of Rajasthan Through Pp ... on 14 March, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:12904]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6290/2017

                                   Kaushal Kumar Pandey S/o Shivadhar Pandey B/c Brahmin, R/o
                                   Hanumanganj Post, Atarsan Police Station Rasoolpur, District
                                   Chapra, Bihar.
                                                                                                          ----Petitioner
                                                                           Versus
                                   State Of Rajasthan Through Pp.
                                                                                                        ----Respondent

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

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

14/03/2024

1. None present even in second round on behalf of the

petitioner.

2. According to the letter dated 14.03.2024 received from the

trial court, trial in sessions case No.55/2017 has already been

concluded. Vide judgment dated 21.10.2019, the accused-

respondent has been convicted and sentenced for life.

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

survive anymore.

4. Consequently, this petition is dismissed as having rendered

infructuous.

(ANIL KUMAR UPMAN),J

GAUTAM JAIN /81

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