Mohd. Rashid Gouri vs State And Anr. (2025:Rj-Jd:1490)
2025 Latest Caselaw 4055 Raj

Rajasthan High Court - Jodhpur

Mohd. Rashid Gouri vs State And Anr. (2025:Rj-Jd:1490) on 9 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:1490]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Revision Petition No. 926/2015

                                   Mohd. Rashid Gouri S/o Faiyaz Gouri, Aged About 36 Years, by
                                   profession        Maintenance         Engineer,         J.K.        Cement   Factory,
                                   Nimbaheda, R/o Monu Marbal and Sonex Sentry Wears, Kasod
                                   Darwaja, Nimbaheda, Rajasthan
                                                                                                           ----Petitioner
                                                                          Versus
                                   1. State of Rajasthan through PP
                                   2. Naziya Sultana D/o Mohd Rashid Khan R/o Lalghati Marg,
                                   Geeta Bhawan Road Corner, PS Mandsor, Mandsor
                                                                                                         ----Respondent


                                   For Petitioner(s)            :     Mr. Abhishek Charan
                                   For Respondent(s)            :     Mr. Narendra Gehlot, PP with
                                                                      Mr. Om Prakash Choudhary



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

09/01/2025

Learned counsel for the petitioner submits that in the light of

subsequent events, the present criminal revision petition has

become infructuous.

Hence, the present criminal revision petition is hereby

dismissed as having become infructuous.

Stay application also stands dismissed.

(MANOJ KUMAR GARG),J 148-mSingh/-

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