Vinod Choudhary vs State (2025:Rj-Jd:25003)
2025 Latest Caselaw 10134 Raj

Rajasthan High Court - Jodhpur

Vinod Choudhary vs State (2025:Rj-Jd:25003) on 22 May, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:25003]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 6150/2019

Vinod Choudhary S/o Shri Basntilal Choudhary, Aged About 42
Years, By Caste Choudhary, R/o House No. 1-B-23, Old Housing
Board, Shastrinagar, Bhilwara (Raj.). (Presently Lodged In
District Jail Bhilwara).
                                                                        ----Petitioner
                                       Versus
1.State of Rajasthan, thorugh PP.
2.Mahendra           Kumar    Moolchandani            S/o      Shri     Daulat   Ram
Moolchandani, resident of Panchawati Bhilwara.
3. Ashok Sodani S/o Shri Ramjas Sodani, resident of 2-D, 27, RC
Vyas Colony, Bhilwara.
4. Anil Sodani S/o Shri Ramjas Sodani, resident of Kamak Ke
Kue Ke Pas, Bhilwara.
5. Ramesh Chandra Maliwal S/o Shri Baluram Maliwal, resident
of    1-E-1,     Purani      Housing         Board,        Near       Shiv   Mandird,
Shastrinagar, Police Station City Kotwali, District Bhilwara.
                                                                      ----Respondent


For Petitioner(s)            :     None Present
For Respondent(s)            :     Mr. Narendra Singh, PP
                                   Mr. Bhagat Dadhich, for Complainant



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

22/05/2025

1. The present criminal misc. petition is pending before this

Court with effect from 13.11.2019.

2. The petitioner by way of filing the present criminal misc.

petition under Section 482 Cr.P.C. has prayed for the following

reliefs:-

"It is therefore, most respectfully prayed that this misc. petition may kindly be allowed and it may kindly be ordered to execute the sentence concurrently in pursuance of Judgment of Conviction and sentence Impugned dated

[2025:RJ-JD:25003] (2 of 2) [CRLMP-6150/2019]

08.07.2019 passed by the learned court in the interest of justice.

Any other order, which may kindly be deemed, fit and proper may kindly be passed in favor of the accused/ petitioner."

3. At the outset, learned counsel for the respondents submitted

that due to efflux of time, the reliefs prayed for in the present

petition cannot be granted to the petitioner and, therefore, the

present criminal misc. is dismissed as having been rendered

infructuous.

4. Stay application shall stand disposed of.

(KULDEEP MATHUR),J 2-divya/-

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