Ranidan vs State (2024:Rj-Jd:38288)
2024 Latest Caselaw 8086 Raj

Rajasthan High Court - Jodhpur

Ranidan vs State (2024:Rj-Jd:38288) on 17 September, 2024

                                   [2024:RJ-JD:38288]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Criminal Writ Petition No. 236/2019

                                   Ranidan S/o Fatehlal, Aged About 75 Years, B/c Brahman, R/o
                                   Village Lava, Tehsil Pokran, Dist Jaisalmer
                                                                                    ----Petitioner
                                                                 Versus
                                   1.      State, Through Pp
                                   2.      Tarachand S/o Aaidan, Aged About 66 Years, B/c
                                           Brahman, R/o Village Lava, Tehsil Pokran, District
                                           Jaisalmer
                                                                                ----Respondents


                                   For Petitioner(s)         :     None present
                                   For Respondent(s)         :     Mr. Narendra Gehlot, PP


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

17/09/2024

1. Petition was filed sometime in the year 2019 and it has

remained pending ever since without arguments being addressed

by the petitioner. Resultantly, neither is there issuance of notice,

nor any interim order of any kind.

2. When called out for hearing, none appears for the petitioner.

It appears that petitioner was the complainant and is aggrieved

qua the acquittal of the private respondent vide impugned

judgment and order dated 08.01.2019 passed by learned Judge,

Gram Nyayalaya, Sakda.

3. There appears to be no grounds to interfere on the merits as

well. Petition is accordingly dismissed.

4. Pending application, if any, stands disposed of.

(ARUN MONGA),J.

94-DhananjayS/-

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