Rajasthan High Court - Jodhpur
Arvind Kumar vs State Of Rajasthan (2024:Rj-Jd:17265) on 20 April, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:17265]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Appli No. 171/2024
1. Arvind Kumar S/o Shivdutt, Aged About 24 Years, R/o
10TK, Raisingh Nagar, Dist. Anopgarh, Rajasthan.
2. Shivdutt S/o Shankarlal, Aged About 60 Years, R/o 10TK,
Raisingh Nagar, Dist. Anopgarh, Rajasthan.
3. Sitaram S/o Hatram, Aged About 30 Years, R/o 10TK,
Raisingh Nagar, Dist. Anopgarh, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through PP
2. Balvinder Singh S/o Gurbchan Singh, Aged About 48
Years, R/o 3TK, Muklawa, District Anopgarh, Rajasthan.
----Respondents
For Petitioner(s) : None present
For Respondent No.1 : Mr. Arun Kumar, P.P.
For Respondent No.2 : Mr. Vijay Bishnoi
HON'BLE MR. JUSTICE FARJAND ALI
Order 20/04/2024
1. By way of filing the instant criminal misc. application, the respondent No.2/complainant seeks modification of order dated 20.03.2024 passed in S.B. Criminal Misc. Petition No.1914/2024 (Arvind Kumar & Anr. Vs. State of Rajasthan & Anr.).
2. Heard learned counsel for the parties and perused the material as made available to this Court. (Downloaded on 22/04/2024 at 08:39:43 PM)
[2024:RJ-JD:17265] (2 of 2) [CRLMA-171/2024]
3. By virtue of Section 362 of Cr.P.C., this Court becomes functus officio after passing a final order. Thus, no case is made out for entertaining the instant criminal misc. application.
4. Accordingly, the instant criminal misc. application is dismissed.
(FARJAND ALI),J Abhishek Kumar S.No.230 (Downloaded on 22/04/2024 at 08:39:43 PM) Powered by TCPDF (www.tcpdf.org)