Rajasthan High Court - Jaipur
Chajuram Regar vs State Of Rajasthan And Anr on 21 December, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Application No. 396 / 2016
IN
S.B. Criminal Writ Petition No. 93/2015
Chajuram Regar S/o Shri Ghasiram B/c Regar, Aged About 56
Years, R/o Vijay Colony, Jaisinghpura Khor, Police Station
Brahmpuri, Jaipur.
----Applicant- Accused
Versus
1. State of Rajasthan Through P.P.
2. Satyanarayan Gupta S/o Shri Banshidhar Gupta, R/o 21,
Ganesh Colony, Amer Road, Jaipur, Rajasthan.
----Respondent/ Complainant
__________________________________________________ Counsel For Petitioner(s) : Mr. Vimal Chaudhary Public Prosecutor : Mr. Anil Yadav __________________________________________________ HON'BLE MR. JUSTICE BANWARI LAL SHARMA Judgment / Order 21/12/2016 Learned counsel for the applicant- petitioner submits that this misc. application has become infructuous, therefore, same is dismissed as having become infructuous.
(BANWARI LAL SHARMA)J. Simple/1 (2 of 2) [CRLMA-396/2016]