Gopalram vs State (2025:Rj-Jd:5764)
2025 Latest Caselaw 5684 Raj

Citation : 2025 Latest Caselaw 5684 Raj
Judgement Date : 29 January, 2025

Rajasthan High Court - Jodhpur

Gopalram vs State (2025:Rj-Jd:5764) on 29 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:5764]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Revision Petition No. 495/2005
                                   Gopalram S/o Baksharam, by caste Bishnoi, R/o Jaisinghdesar
                                   (Magra), P.S. Nokha, District Bikaner
                                   [At present lodged in Sub Jail, Phalodi]
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. D.K. Gour
                                   For Respondent(s)          :     Mr. Narendra Gehlot, PP with
                                                                    Mr. Om Prakash Choudhary


                                               HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

29/01/2025

Learned Public Prosecutor has submitted a report informing

the Court that the petitioner - Gopalram has expired on

17.03.2019 and the death certificate of petitioner - Gopalram is

annexed with the report and the same is hereby taken on record.

In view of the above, nothing survives in the present revision

petition.

Accordingly, the present revision petition is dismissed as

abated. Pending applications, if any, also stand disposed of.

Record be sent back to the trial court immediately.

(MANOJ KUMAR GARG),J 6-mSingh/-