Sawai Singh vs State Of Rajasthan (2025:Rj-Jd:12044)
2025 Latest Caselaw 8233 Raj

Rajasthan High Court - Jodhpur

Sawai Singh vs State Of Rajasthan (2025:Rj-Jd:12044) on 4 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:12044]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Criminal Misc(Pet.) No. 4232/2018

                                   Sawai Singh S/o Shri Moti Singh Ji, Aged About 69 Years, B/c
                                   Rajput, R/o Vill. Boya Bali At Present Near Jain Temple, Undri,
                                   Sumerpur, Dist. Pali.
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Shankar Lal S/o Shri Bheraji, Aged About 70 Years, B/c
                                            Ghandhi, R/o Ghanchion Ka Bas, Sumerpur, Dist. Pali.
                                                                                                        ----Respondents


                                   For Petitioner(s)           :     Mr. Ashok Parihar
                                                                     Mr. Chandra Prakash Soni on behalf of
                                                                     Mr. K.R. Rathore
                                   For Respondent(s)           :     Mr. Vikram Rajpurohit, Dy.G.A.
                                                                     Mr. Ravindra Singh



                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

04/03/2025

1. In a subsequent development the trial has been culminated

into the judgment of conviction dated 09.10.2024, thus, the

petition become infructuous.

2. In view of the above, the instant misc. petition is dismissed

as having become infructuous.

3. Stay petition also stands dismissed.

(FARJAND ALI),J 17-Samvedana/-

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