Manoj Gameti vs State Of Rajasthan (2025:Rj-Jd:8733)
2025 Latest Caselaw 7146 Raj

Rajasthan High Court - Jodhpur

Manoj Gameti vs State Of Rajasthan (2025:Rj-Jd:8733) on 12 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:8733]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Criminal Misc(Pet.) No. 23/2025

1.       Deepak Singh S/o Shri Vijendra Singh, Aged About 49
         Years, R/o 110, Prabhat Nagar, Near Sri Ram Hosptial ,
         Banar, Jodhpur, Raj.
2.       Rajpal Singh S/o Shri Madan Singh, Aged About 49 Years,
         R/o House No. 75-A, Bajrang Colony, Nangal Jaisa Bohra,
         Jhotwara, Jaipur, Raj.
3.       Jayanti Lal Dama S/o Shri Kishan Lal Dama, Aged About
         52 Years, R/o Damoli, Dungarpur, Raj.
4.       Ajit Singh S/o Shri Gheesa Singh, Aged About 56 Years,
         R/o    62,     Sri     Kirshna      Vihar,      Govidnpura,      Jhotwara,
         Jaipur,raj.
5.       Prakash Chnad S/o Shri Matadeen, Aged About 52 Years,
         R/o Badbar, Tehsil Buhana, Dist. Jhunjhunu, Raj.
6.       Gajendra Singh S/o Shri Pabudan Singh, Aged About 54
         Years,      R/o      Plot    No.     183,      Maharana       Pratapnagar,
         Khatipura, Jaipur, Raj.                                     ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through PP
2.       Bachchu Singh S/o Shri Chajjan Singh, R/o Village/post
         Kandal P.s. Hathin, Dist. Palwal, Haryana
                                                                    ----Respondents
                                   Connected With
                S.B. Criminal Misc(Pet.) No. 2241/2021
Manoj Gameti S/o Shri Mahendra Gameti, Aged About 33 Years,
Village Ratanpur, District Dungarpur.                                 ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through P.P.
2.       Bachchu Singh S/o Shri Chajjan Singh, Village / Post
         Kandal Police Station Hathin, District Palwal, Haryana.
                                                                    ----Respondents


For Petitioner(s)              :     Mr. Dinesh Kumar Godara
                                     Mr. Arjun Singh Rathore
For Respondent(s)              :     Mr. N.K. Gurjar, GA cum AAG with
                                     Mr. Yogendra Singh Charan, AAAG



                        (Downloaded on 12/02/2025 at 09:50:21 PM)
                                    [2025:RJ-JD:8733]                   (2 of 2)                    [CRLMP-23/2025]


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

12/02/2025

Learned counsel for the petitioners submits that in the light

of subsequent events the present criminal misc. petitions have

become infructuous.

Hence, the present criminal misc. petitions are hereby

dismissed as having become infructuous.

Pending applications, if any, also stand decided.

(MANOJ KUMAR GARG),J (C-1-2)-mSingh/-

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