Smt. Chandni Sharma vs State Of Rajasthan (2025:Rj-Jd:17225)
2025 Latest Caselaw 11043 Raj

Rajasthan High Court - Jodhpur

Smt. Chandni Sharma vs State Of Rajasthan (2025:Rj-Jd:17225) on 3 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:17225]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 1969/2023

                                   Smt. Chandni Sharma W/o Sh. Deepak Dudeja D/o Sh. Rakesh
                                   Kumar Sharma, Aged About 31 Years, A-18, Sudarshana Nagar,
                                   Bikaner.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Deepak Dudeja S/o Sh. Dharmpal Dudeja, 6/163, Mukta
                                            Prasad Nagar, Lalgarh, Dist. Bikaner.
                                                                                                    ----Respondents


                                   For Petitioner(s)          :    Mr. Vishwajeet Singh Ranawat for
                                                                   Mr. Shree Kant Verma
                                   For Respondent(s)          :    Mr. Deepak Choudhary, GA cum AAG
                                                                   with Mr. Kuldeep Singh Kumpawat
                                                                   Mr. Ashok Kumar



                                              HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

03/04/2025

Learned counsel for the petitioner submits that the present

criminal misc. petition has become infructuous.

Hence, the present criminal misc. petition stands dismissed

as having become infructuous.

Stay application also stands decided.

(MANOJ KUMAR GARG),J 202-mSingh/-

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