State vs Lrs Of Smt. Vijaya And Ors. ...
2024 Latest Caselaw 7915 Raj

Citation : 2024 Latest Caselaw 7915 Raj
Judgement Date : 10 September, 2024

Rajasthan High Court - Jodhpur

State vs Lrs Of Smt. Vijaya And Ors. ... on 10 September, 2024

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2024:RJ-JD:37652-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Criminal Appeal No. 166/2000

State of Rajasthan
                                                                      ----Appellant
                                       Versus
Jagdish Prakash S/o Virda Ram, R/o Devli Aauwa, presently
residing at A-85, Durga Das Nagar, Pali.
                                                                    ----Respondent


                                 Connected With
                  D.B. Criminal Appeal No. 710/1999
 LRs Of Smt. Vijiya
                                                                      ----Appellant
                                       Versus
 State
                                                                    ----Respondent


For Appellant(s)             :     Mr. C.S. Ojha, Public Prosecutor
For Respondent(s)            :     Mr. V.R. Choudhary
                                   Mr. Naresh Kumar



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

10/09/2024

1. The appeal (D.B. Criminal Appeal No. 166/2000) filed by the

State is against the accused-respondent Jagdish Prakash.

2. Learned Public Prosecutor and the learned counsel for the

respondent both submit that accused-respondent Jagdish Prakash

has expired.

3. In view of the aforesaid submission, D.B. Criminal Appeal

No. 166/2000 stands abated.

[2024:RJ-JD:37652-DB] (2 of 2) [CRLA-166/2000]

4. The second appeal i.e. D.B. Criminal Appeal No. 710/1999