Padam Chand Gupta S/O Sh. Radheshyam ... vs State Of Rajasthan (2024:Rj-Jp:22933)
2024 Latest Caselaw 3961 Raj/2

Rajasthan High Court

Padam Chand Gupta S/O Sh. Radheshyam ... vs State Of Rajasthan (2024:Rj-Jp:22933) on 13 May, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

[2024:RJ-JP:22933]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 248/2021

1.       Padam       Chand       Gupta     S/o      Sh.     Radheshyam      Gupta,
         Resident Of Bohran Ki Gali, Rajgarh, Distt. Alwar
2.       Peeyush Chan D Gupta S/o Sh. Padam Chand Gupta,
         Resident Of Bohran Ki Gali, Rajgarh, Distt. Alwar
3.       Ghanshyam Gupta S/o Sh. Chhotelal Gupta, Resident Of
         Bohran Ki Gali, Rajgarh, Distt. Alwar
4.       Arvind Gupta S/o Sh. Ghanshyam Gupta, Resident Of
         Bohran Ki Gali, Rajgarh, Distt. Alwar
5.       Kamal Gupta S/o Sh. Ghanshyam Gupta, Resident Of
         Bohran Ki Gali, Rajgarh, Distt. Alwar
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Public Prosecutor

2. Sh. Stapal Singh S/o Sh. Gyanchand, Resident Of Kamethi Ki Gali, In Front Of Jain Mandir, Rajgarh, Ps Rajgarh, Distt. Alwar

----Respondents

For Petitioner(s) : Mr. Rameshwar Prasad for Mr. Nishant Sharma For Respondent(s) : Mr. Mahendra Meena, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

13/05/2024

Learned Public Prosecutor submits that the criminal case

No.23/1050/21 (438/18), arising out of FIR No.216/2018 Police

Station Rajgarh, District Alwar has been disposed of vide

judgment dated 07.03.2024.

[2024:RJ-JP:22933] (2 of 2) [CRLMP-248/2021]

In view of the above submission, the prayer made in this

petition does not survive anymore. Hence this misc. petition as

well as the stay application are having rendered infructuous.

(ANIL KUMAR UPMAN), J

GAUTAM JAIN /87

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