Rajasthan High Court - Jaipur
Jawahar Singh vs State Of Rajasthan And Ors on 19 July, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Writ Petition No. 381 / 2016
Jawahar Singh S/o Sh. Pooran Singh Jatav, aged about 60 years,
by caste Jatav, resident of Village & Post Divakari, Police Station-
NEB, District-Alwar, Rajasthan
.......Complainant/Petitioner
Versus
1. State of Rajasthan through Public Prosecutor
2. Additional Director General of Police (Civil Rights), Police Head Quarter, Lal Khoti, Jaipur.
3. Superintendent of Police, Jaipur
4. Station House Officer, N E B, District Alwar
5. The Director, Central Bureau of Investigation, Plot No. 5-B CGO Complex, Lodhi Road, New Delhi-110 003.
6. Joint Director, Central Bureau of Investigation, Special Crime Zone, Plot No. 5-B, CGO Complex, Lodhi Road, New Delhi-110 003
----Respondents
7. Om Prakash S/o Not Known by caste Brahmin Resident of A-20, Surya Nagar, PS NEB, District Alwar, Rajasthan,
8. Suresh S/o Hari Kishan By Caste Jatav, P S NEB, District Alwar, Rajasthan
9. Dilip S/o Amar Singh By Caste Jatav, P S NEB, District Alwar, Rajasthan _____________________________________________________ For Petitioner(s) : Mr. Satish Kumar For Respondent(s) : Mr. N.S.Dhakad, P.P. _____________________________________________________ HON'BLE MR. JUSTICE VIJAY KUMAR VYAS Order 19/07/2017 Learned counsel for the petitioner submits that charge-
sheet has been submitted before Magistrate of the jurisdiction and the matter has become infructuous.
Therefore, the criminal writ petition along with stay (2 of 2) [CRLW-381/2016] application is dismissed as having become infructuous.
(VIJAY KUMAR VYAS),J.
Gourav/12