Ravindra Choudhary vs State Of Raj And Anr (2024:Rj-Jp:13991)
2024 Latest Caselaw 2163 Raj/2

Rajasthan High Court

Ravindra Choudhary vs State Of Raj And Anr (2024:Rj-Jp:13991) on 20 March, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:13991]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 882/2018

                                   Ravindra Choudhary S/o Shri Suvalal, R/o 12-A, Bandhu Nagar,
                                   Murlipura, District Jaipur Raj.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through PP.
                                   2.       Bhagwan Sahay Saini S/o Shri Tejaram, R/o Tehsil
                                            Chomu, District Jaipur Raj.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anshuman Saxena Mr. Sagar Sharma For Respondent(s) : Mr. M.K. Sheoran, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

20/03/2024

Learned State Counsel places on record copy of factual

report dated 16.05.2023.

According to the factual report, petitioner has already been

acquitted by learned Trial Court vide judgment dated 02.06.2018.

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

survive anymore.

Accordingly, this criminal misc. petition is dismissed as

having rendered infructuous.

(ANIL KUMAR UPMAN),J

DEEPA RANI -126

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