State Of Rajasthan vs Arvind (2025:Rj-Jd:2256-Db)
2025 Latest Caselaw 4507 Raj

Citation : 2025 Latest Caselaw 4507 Raj
Judgement Date : 14 January, 2025

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Arvind (2025:Rj-Jd:2256-Db) on 14 January, 2025

Author: Madan Gopal Vyas

Bench: Madan Gopal Vyas

                                   [2025:RJ-JD:2256-DB]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 D.B. Criminal Leave To Appeal No. 320/2024

                                   State of Rajasthan, through P.P.
                                                                                                        ----Appellant
                                                                         Versus
                                   Arvind S/o Bahadur, aged about 24 years, R/o Kaya, Fatadara,
                                   Police Station Goverdhanvilas, District Udaipur.
                                                                                                      ----Respondent


                                   For Appellant(s)            :     Mr. N.K. Gurjar, AAG
                                   For Respondent(s)           :     -


                                         HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order

14/01/2025

Pursuant to the order dated 18th December 2024, the report

sent by the Officer-in-Charge of Police Station Goverdhanvillas,

District Udaipur has been sent to the learned Government

Advocate. In this report dated 13th January 2025 it is stated that

the respondent passed away on 18th February 2024.

2. The present D.B. Criminal Leave To Appeal has been filed for

challenging the judgment dated 1st June 2023 passed in Sessions

Case No.201 of 2020.

3. On death of the respondent, the present Criminal Leave To

Appeal has been rendered infructuous.