Rajasthan High Court - Jodhpur
Mohan Lal vs State Of Rajsthan Through Pp on 21 February, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2167/2018
1. Mohan Lal S/o Shri Ghisa Ram, Aged About 30 Years, B/c
Sirvi, R/o Bilara, District Jodhpur.
2. Pema Ram S/o Joga Ram, Aged About 32 Years, B/c Sirvi,
R/o Choyalo Ki Dhimdi, Bilara, District Jodhpur.
3. Mishri Lal S/o Joga Ram, Aged About 32 Years, B/c Sirvi,
R/o Choyalo Ki Dhimdi, Bilara, District Jodhpur.
4. Neetu W/o Shri Mangla Ram, Aged About 28 Years, B/c
Sirvi, R/o Choyalo Ki Dhimdi, Bilara, District Jodhpur.
----Petitioners
Versus
1. State Of Rajsthan through Public Prosecutor.
2. Roopa Ram S/o Shri Ghisa Ram, R/o Bera Badwa, Near
Kalpvraksh, Bilara, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. K.C. Pitawat
For Respondent(s) : Mr. J.P. Bhardwaj, PP
Mr. Dinesh Bishnoi
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 21/02/2019 At the outset, learned Public Prosecutor submits that negative final report/closure report has been proposed, which is reflected in the factual report submitted by the learned Public Prosecutor. The said factual report is taken on record.
In light of such submission, the present petition is dismissed as having become infructuous.
(DR. PUSHPENDRA SINGH BHATI),J 92-Zeeshan/-
(Downloaded on 04/06/2021 at 11:59:47 PM) Powered by TCPDF (www.tcpdf.org)