Rajasthan High Court - Jaipur
Abdul Hamid And Ors vs State Of Rajasthan And Anr on 7 March, 2017
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
JAIPUR BENCH, JAIPUR
S.B. Criminal Misc. Petition No. 3568/2012
1. Abdul Hamid S/o Shri Shakoor Mohd., aged about 24
years, by caste Musalman (Lilgar), R/o Shiv Nagar,
Railway Station Road, Lakheri, Police Station Lakheri,
District Bundi at present resident of C-608, Metro Vihar,
Nazafgarh Delhi, Metro Staff Quarter, New Delhi-43.
2. Shri Shakoor Mohd. S/o Shri Panna Mohd. By caste
Musalman (Lilgar), R/o Shiv Nagar, Railway Station
Road, Lakheri, Police Station Lakheri, District Bundi.
3. Noor Bano Daughter of Shri Shakoor Mohd., by caste
Musalman (Lilgar), R/o Shiv Nagar, Railway Station
Road, Lakheri, Police Station Lakheri, District Bundi.
......Accused-Petitioners.
Versus
1. State of Rajasthan through PP.
.....Non-Petitioners
2. Smt. Gazala Tabassum Daughter of Shri Irsad Hussain,
wife of Abdul Hamid, aged about 21 years, by caste
Musalman, resident of Nimadi Pada, Sitaram Istal Ke
Pass, Anta, District Baran.
...Respondent-Complainant
DATE OF ORDER ::: 7th March, 2017
HON'BLE MR. JUSTICE BANWARI LAL SHARMA
None present for the Petitioners.
Mr. Aladdin Khan, PP.
Since the matter was pending since 2012, therefore, present status was sought from concern Magistrate through Deputy Registrar Judicial of this Court. Learned Magistrate vide his letter dated 188 dated 07.03.2017 apprised that in pursuance of order dated 25.10.2016 passed in D.B. Civil Misc. Appeal No. 2783/2014 (Gazala Tabssum Vs. Abdul Hameed) ,t he proceeding of the main case has been closed vide order dated 02.12.2016.
2In view of above, this misc. petition has become infructuous.
Therefore, this misc. petition is dismissed as having become infructuous.
[BANWARI LAL SHARMA], J.
Komal/23.