Sunny vs State (2025:Rj-Jd:10525)
2025 Latest Caselaw 7761 Raj

Rajasthan High Court - Jodhpur

Sunny vs State (2025:Rj-Jd:10525) on 21 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:10525]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Revision Petition No. 700/2016

                                   Sunny         S/o    Haribhajjan       R/o     Tilak      Nagar,     Harizan    Basti,
                                   Udaimandir, Jodhpur, District Jodhpur.
                                                                                                          ----Petitioner
                                                                           Versus
                                   State of Rajasthan
                                                                                                        ----Respondent


                                   For Petitioner(s)             :     Mr. Prem Dev Snehi
                                   For Respondent(s)             :     Mr. Narendra Gehlot, PP



                                                 HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

21/02/2025

A letter dated 10.02.2025 has been received from learned

Additional Civil Judge & Judicial Magistrate No.3, Jodhpur

Metropolitan informing that the petitioner - Sunny has expired

and his death certificate has also been annexed along with the

letter.

Perused the letter.

Hence, the revision petition is dismissed as abated.

The application for suspension of sentence also stands

dismissed.

Record, if received, be sent back immediately.

(MANOJ KUMAR GARG),J 90-Rashi/-

Powered by TCPDF (www.tcpdf.org)