Ka vs State Of Rajasthan (2025:Rj-Jd:7446)
2025 Latest Caselaw 6643 Raj

Rajasthan High Court - Jodhpur

Ka vs State Of Rajasthan (2025:Rj-Jd:7446) on 6 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:7446]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Appeal (Sb) No. 2568/2023

                                   Ka S/o S. Banwari Lal, Aged About 18 Years, R/o Rojawali Dhani
                                   Shivpur Head P.s. Hindumalkot Dist. Sri Ganganagar Juvenile
                                   Through Natural Guardian Father Banwari Lal S/o Bhajan Lal
                                   Aged     62    Years        R/o    Rojawali       Dhani       Shivpur    Head      P.s.
                                   Hindumalkot         Dist.    Sri   Ganganagar           (Presently      Detained    In
                                   Observation Homes Sri Ganganagar).
                                                                                                           ----Appellant
                                                                          Versus
                                   State Of Rajasthan, Through PP
                                                                                                       ----Respondent


                                   For Appellant(s)              :    Mr. Ranjeet Singh Gill
                                   For Respondent(s)             :    Mr. Narendra Gehlot, PP with
                                                                      Mr. Om Prakash Choudhary



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

06/02/2025 Learned counsel for the appellants submits that in the light

of subsequent events the present Criminal Appeal has become

infructuous.

Hence, the present Criminal Appeal is hereby dismissed as

having become infructuous.

(MANOJ KUMAR GARG),J 24-mSingh/-

Powered by TCPDF (www.tcpdf.org)