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Rajasthan High Court - Jaipur

Abdul Latif Mughal S/O Mohammad Siraj vs State Of Rajasthan on 14 February, 2022

Author: Farjand Ali

Bench: Farjand Ali

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Application No. 43/2022

                                       In

             Mr. Criminal Misc. Petition No.7502/2021

1.     Abdul Latif Mughal S/o Mohammad Siraj, Aged About 23
       Years, R/o Near Noor Masjid, Chamdaghar, Kishangarh,
       Ajmer, Presently R/o Flat No. 102, Toshni Jewellers, Near
       Murlipura Police Station, Murlipura Scheme, Police Station
       Murlipura, Jaipur.
2.     Anjali Kumari Udeniya D/o Mukesh Kumar Verma, Aged
       About 26 Years, R/o 276, Raigaron Mohalla, Harmada,
       Jaipur, Rajasthan, Presently R/o Flat No. 102, Toshni
       Jewellers,   Near       Murlipura        Police      Station,   Murlipura
       Scheme, Police Station Murlipura, Jaipur..
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Secretary, Department Of
       Home Affairs, And Justice, Secretariat Rajasthan, Jaipur.
2.     Commissioner Of Police, Rajasthan Jaipur.
3.     Station House Officer, Police Station Bhatta Basti, Jaipur.
4.     Station House Officer, Police Station Murlipura, Jaipur.
5.     Abdul Ajeej S/o Mohammad Siraj, R/o Near Noor Masjid,
       Chamdaghar, Kishangarh, Ajmer, Presently R/o House No.
       3 Ga 21, Housing Board, Shastri Nagar, Police Station
       Bhatta Basti, Jaipur.
6.     Majeed Khan S/o Not Known, R/o Near Noor Masjid,
       Chamdaghar, Kishangarh, Ajmer, Presently R/o House No.
       3 Ga 21, Housing Board, Shastri Nagar, Police Station
       Bhatta Basti, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Zakir Hussain, Adv. For Respondent(s) : Mr. Arvind Kumar, PP HON'BLE MR. JUSTICE FARJAND ALI Order (Downloaded on 24/12/2022 at 12:52:59 PM) (2 of 2) [CRLMA-43/2022] 14/02/2022 The matter comes up on an application filed by respondent No.5 seeking reviewing and considering further material which is not tenable in the eyes of law as Section 362 of the Cr.P.C. makes a complete bar upon making alteration or changes in any order except the clerical & arithmetical errors.

In view of the above, the instant miscellaneous application is dismissed.

(FARJAND ALI),J Ashwani/-177 (Downloaded on 24/12/2022 at 12:52:59 PM) Powered by TCPDF (www.tcpdf.org)