Vijay Pratap Ramdev vs State Of Rajasthan (2025:Rj-Jd:23010)
2025 Latest Caselaw 1155 Raj

Rajasthan High Court - Jodhpur

Vijay Pratap Ramdev vs State Of Rajasthan (2025:Rj-Jd:23010) on 13 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:23010]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc. Appli No. 217/2025

                                   Vijay Pratap Ramdev S/o Sh. Narsingh Pratap Ramdev, Aged
                                   About 44 Years, Commercial Address- C/o A To Z Kirana And
                                   Provision Store, Jalap Mohalla, Jodhpur, At Present R/o C/o
                                   Pradeep Joshi, Phula Road, Khangal Mohalla, Near Vyas Park,
                                   Navchokiya, Jodhpur.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Rameshwar Lal S/o Jetha Ram, R/o 4-Kh-8, Madhuban
                                            Housing Board, Jodhpur
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Anil Vyas
                                   For Respondent(s)          :     Mr. Vikram Singh Rajpurohit, PP



                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

13/05/2025

A letter dated 24.03.2025 has been received from Rajasthan

State Legal Serviced Authority, Jodhpur informing this Court that

in compliance of the order dated 01.05.2025 passed by this Court,

the petitioner has deposited 15% of the cheque amount and a

photocopy of the receipt has already been submitted.

The photocopy of the receipt is hereby taken on record.

In view of the above, the present criminal misc. application

stands disposed of.

(MANOJ KUMAR GARG),J 21-mSingh/-

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