Rajasthan High Court - Jaipur
Shiv Singh S/O Late Shri Jai Singh B/C ... vs State Of Rajasthan on 25 January, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1836/2019
Shiv Singh S/o Late Shri Jai Singh, Aged About 59 Years, R/o 29,
Vaishnav Vatika, Vijaypura Road, Police Thana Bassi, District
Jaipur, Raj.
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Pankaj Gupta through VC For Respondent(s) : Mr. M.S. Saini, PP HON'BLE MR. JUSTICE FARJAND ALI Order 25/01/2022 By way of filing the instant miscellaneous petition, challenge has been made to the order dated 26.02.2019 passed by learned Special Judge, NI Act Cases, No. 15, Jaipur Metropolitan, Jaipur whereby the petitioner was directed to go through the voice spectrography test.
Learned counsel for the petitioner submits that subsequent thereto, the prosecution sanction has been declined by the authority, therefore, there is no need to pass any order in this petition.
In view of the above, the instant miscellaneous petition is dismissed.
The stay application also stands dismissed.
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