Mohammad Atik vs State Of Rajasthan (2025:Rj-Jd:10597)
2025 Latest Caselaw 7776 Raj

Rajasthan High Court - Jodhpur

Mohammad Atik vs State Of Rajasthan (2025:Rj-Jd:10597) on 21 February, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:10597]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 724/2025

1.       Mohammad Atik S/o Mohammad Umar, Aged About 70
         Years, R/o Asharf Manjil, Merti Get, Jodhpur City Eastk,
         Raj.
2.       Nisar Ahmad Khilji S/o Abdul Rashid, Aged About 60
         Years, R/o 168 Kamla Nagar, Pakija Chakki, Devnagar,
         Jodhpur City West, Raj.
3.       Khalid Kureshi S/o Abdul Rajjak, Aged About 57 Years,
         R/o Silawato Ki Masjid, Jodhpur City East, Raj.
4.       Taiyab Ansari S/o Mumtaz Ali, Aged About 56 Years, R/o
         Moti Mehal Tower, Sardarpura B Road, Jodhpur, Raj.
5.       Aabid Kureshi S/o Haji Abadullah Qureshi, Aged About 64
         Years, R/o Apna Park, Kamla Nehru Nagar, Jodhpur City,
         Raj.
6.       Rahim Modi S/o Sulemanji Modi, Aged About 57 Years,
         R/o Modi Tower, Inside Sojati Gate, Jodhpur City, Raj.
                                                                   ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Mohammed      Ajij    S/o     Mahammed             Majid, R/o    Muslim
         Educational, Devnagar, Jodhpur City West, Raj.
                                                                 ----Respondents


For Petitioner(s)         :     Ms. Sapna Vaishnav
For Respondent(s)         :     Mr. Narendra Gehlot, PP
                                Mr. Moti Singh



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

21/02/2025

Learned Public Prosecutor has submitted a report dated

27.01.2025 in which it has been mentioned that "offence is of a

civil nature". The said report is hereby taken on record.

[2025:RJ-JD:10597] (2 of 2) [CRLMP-724/2025]

In view of the above, the present criminal misc. petition is

dismissed as having become infructuous. Stay application also

stands decided.

However, liberty is granted to the petitioner to file afresh

petition before this Court if any necessity arises.

(MANOJ KUMAR GARG),J 8-mSingh/-

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