Rajasthan High Court - Jodhpur
Vikram Adani vs State Of Rajasthan (2023:Rj-Jd:20499) on 10 July, 2023
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2023:RJ-JD:20499]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 8649/2022
1. Vikram Adani S/o Shri Babu Lal Adani, Aged About 47
Years, R/o Shubham Apartment Umra Surat City Surat
Gujarat
2. Krishna Adani D/o Chandu Bhai, Aged About 27 Years, R/
o Gokul Dham Residency Velanja Shekhapur Road Velanja
Surat
3. Bharat Arora S/o Harday Suman, Aged About 30 Years, R/
o 8 Sbbj, Officers Colony Jaipur Mansarovar Jaipur
4. Pragya Adani W/o Vikram Adani, Aged About 47 Years, R/
o 55 Navpallav Bunglow Umra Near Svnit College Umra
Surat Gujarat
5. Mokshi Adani D/o Vikaram Adani, Aged About 23 Years,
R/o 55 Navpallav Bunglow Umra Near Svnit College Umra
Surat Gujarat
6. Nakshtra Adani S/o Vikram Adani, Aged About 19 Years,
R/o 55 Navpallav Bunglow Umra Near Svnit College Umra
Surat Gujarat
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Virendra Jain S/o Gautam Chand Jain, R/o Balotra Barmer
Raj.
----Respondents
For Petitioner(s) : Mr. Surendra Surana
For Respondent(s) : Mr. Mahipal Bishnoi, PP with
Mr. Chetan Prakash Marwan
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 10/07/2023 Learned Public Prosecutor submits a report dated 07.07.2023 received from the concerned Police Station, in which it is mentioned (Downloaded on 12/11/2023 at 02:18:16 AM) [2023:RJ-JD:20499] (2 of 2) [CRLMP-8649/2022] that after thorough investigation, Police filed final report before the competent Court in this case, therefore, the present misc. petition has become infructuous.
The report submitted by the Public Prosecutor is hereby taken on record.
In view of submission made by the Public Prosecutor, the present misc. petition is dismissed as having become infructuous.
Stay petition is also decided accordingly.
(MANOJ KUMAR GARG),J 136-Ishan/-
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