Kishan Lal vs State Of Rajasthan (2025:Rj-Jd:2883)
2025 Latest Caselaw 4766 Raj

Rajasthan High Court - Jodhpur

Kishan Lal vs State Of Rajasthan (2025:Rj-Jd:2883) on 16 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:2883]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Appeal (Sb) No. 1330/2024

                                   1.       Kishan Lal S/o Tola Ram, Aged About 56 Years, R/o Khari,
                                            P.s. Kalu, Tehsil Loonkaransar, Dist. Bikaner
                                   2.       Ghanshyam S/o Tola Ram, Aged About 44 Years, R/o
                                            Khari, P.s. Kalu, Tehsil Loonkaransar, Dist. Bikaner
                                   3.       Guddi W/o Ghanshyam, Aged About 42 Years, R/o Khari,
                                            P.s. Kalu, Tehsil Loonkaransar, Dist. Bikaner
                                   4.       Jagdish S/o Ghanshyam, Aged About 21 Years, R/o Khari,
                                            P.s. Kalu, Tehsil Loonkaransar, Dist. Bikaner
                                                                                                      ----Appellants
                                                                       Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Sarwan Ram S/o Shera Ram, R/o Khari, Kalu, Bikaner
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Kaushal Gautam
                                   For Respondent(s)         :     Mr. Deepak Choudhary, GA cum AAG
                                                                   with Mr. Kuldeep Singh Kumpawat



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

16/01/2025

Learned counsel for the petitioner submits that in the light of

subsequent events, the present criminal appeal has become

infructuous.

Hence, the present criminal appeal is hereby dismissed as

having become infructuous.

MANOJ KUMAR GARG),J 18-mSingh/-

Powered by TCPDF (www.tcpdf.org)