Rajasthan High Court - Jodhpur
Ajay Kumar vs State Of Rajasthan on 2 August, 2023
Author: Madan Gopal Vyas
Bench: Madan Gopal Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4003/2022
1. Ajay Kumar S/o Late Shri Suresh Kumar, Aged About 24
Years, R/o House No. 22, Jambeshwar Colony, Chak 7 Z,
Tehsil And District Sriganganagar (Raj.)
2. Shakuntla Devi W/o Late Shri Suresh Kumar, Aged About
48 Years, R/o House No. 22, Jambeshwar Colony, Chak 7
Z, Tehsil And District Sriganganagar (Raj.)
3. Vipin S/o Late Shri Suresh Kumar, Aged About 21 Years,
R/o House No. 22, Jambeshwar Colony, Chak 7 Z, Tehsil
And District Sriganganagar (Raj.)
4. Komal D/o Late Shri Suresh Kumar, Aged About 26 Years,
R/o House No. 22, Jambeshwar Colony, Chak 7 Z, Tehsil
And District Sriganganagar (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Smt. Aarti W/o Ajay Kumar, Aged About 24 Years, D/o
Shri Bhagwan Das, R/o Ward No. 20 Dhanak Mohalla,
Near Shiv Mandir, Gajsinghpur, Ps Gajsinghpur, District Sri
Ganganagar (Raj.)
----Respondents
For Petitioner(s) : Mr. Himmat Jagga
For Respondent(s) : Mr. Mahipal Bishnoi, P.P.
Mr. SR Godara
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Order 02/08/2023 Learned Public Prosecutor submits that as per factual report dated 01.08.2023 received from the SHO, Police Station Gajsinghpur, District Sri Ganganagar, after thorough investigation, charge-sheet has been filed in this case against petitioner No.1- (Downloaded on 12/11/2023 at 03:45:02 AM)
(2 of 2) [CRLMP-4003/2022] Ajay Kumar, therefore, the present misc. petition has become infructuous.
2. The report submitted by learned Public Prosecutor is taken on record.
3. Learned counsel for the petitioners submitted that the petitioners may be permitted to file fresh criminal misc. petition in case any occasion arises to do so.
5. Permission granted.
6. With liberty aforesaid, the misc. petition so also the stay petition stand disposed of accordingly.
(MADAN GOPAL VYAS),J 350-Bharti/-
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