Rajesh Gupta vs State Of Rajasthan (2024:Rj-Jd:24814)
2024 Latest Caselaw 4855 Raj

Rajasthan High Court - Jodhpur

Rajesh Gupta vs State Of Rajasthan (2024:Rj-Jd:24814) on 29 May, 2024

Author: Farjand Ali

Bench: Farjand Ali

                                   [2024:RJ-JD:24814]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 3537/2024

                                   Rajesh Gupta S/o Kishan Lal Gupta, Aged About 34 Years, R/o
                                   House No. 146 B Ashok Nagar B, Sri Ganganagar.
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Shyam       Lal    Bansal        S/o      Sada       Ram,     Office    Usha
                                            Enterprises / Bansal Steel Udhyog 148 Dist. Shoping
                                            Center, Mees Chowk, Sri Ganganagar.
                                                                                                        ----Respondents


                                   For Petitioner(s)            :     Mr. Kaushal Gautam
                                   For Respondent(s)            :     Mr. S.K. Bhati, PP



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

29/05/2024

1. The application for obtaining certified copy of the judgment

has been dismissed by the Office of District Judge, Ganga

Nagar for the reason that the original order was not with the

file and since a copy of a certified copy cannot be given,

therefore, the office has shown its inability to provide a

certified copy.

2. In view of the above, the misc. petition is disposed of.

3. The petitioner is better advised to move appropriate

application for getting certified copy before the appropriate

forum where original record is lying.

(FARJAND ALI),J Ashutosh-224

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