Rajasthan High Court - Jodhpur
State vs Mohan Puri on 15 April, 2010
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:JUDGMENT:
D.B. CRIMINAL MISC. PETITION NO.552/2009 (State Vs. Mohan Puri) Date of Judgment : 15.04.2010 PRESENT HON'BLE MR. JUSTICE A.M. KAPADIA HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. B.K. Mehar, Public Prosecutor. Mr. Hanumaan Khokhar, for the respondent.
In view of the order passed in DB Civil Habeas Corpus Petition No.1667/2006, this criminal misc. petition has become infructuous. Hence, this criminal misc. petition is dismissed as having become infructuous and proceedings are hereby dropped.
(GOPAL KRISHAN VYAS), J. (A.M. KAPADIA), J.
arun/-