Vijendra Singh vs State Of Rajasthan (2025:Rj-Jd:23534)
2025 Latest Caselaw 1436 Raj

Citation : 2025 Latest Caselaw 1436 Raj
Judgement Date : 15 May, 2025

Rajasthan High Court - Jodhpur

Vijendra Singh vs State Of Rajasthan (2025:Rj-Jd:23534) on 15 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:23534]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Criminal Misc. Appli No. 257/2025

                                   1.       Vijendra Singh S/o Rawatdan, Aged About 45 Years, R/o
                                            Indali, P.s. Chitawa, Dist. Nagaur (Raj.) (Presently Lodged
                                            At Central Jail, Ajmer)
                                   2.       Madan Singh S/o Narpat Singh, Aged About 40 Years, R/o
                                            Binjasi, P.s. Losal, Dist. Sikar (Raj.) (Presently Lodged At
                                            Central Jail, Ajmer)
                                                                                                       ----Petitioners
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Veer Bajrang Singh
                                   For Respondent(s)           :     Mr. Vikram Singh Rajpurohit, PP



                                                 HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

15/05/2025

The custody certificate of the petitioners has been received

wherein it is mentioned that as per the judgment dated

10.12.2024 passed by this Court, petitioners have already served

the total sentence and the sentence in default of fine.

In view of the above, the criminal misc. application is hereby

disposed of.

(MANOJ KUMAR GARG),J 70-Rashi/-