Rajasthan High Court - Jodhpur
Vikram Kailas vs State on 3 December, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Criminal Misc(Pet.) No. 3187/2021
1. Vikram Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged About
40 Years, R/o Armour U-2, Prem Parvat Villas, Road No. 14,
Banjara Hills, Hyderabad, (Telangana).
2. Vivek Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged About 39
Years, R/o Flat No. 302, Block No. B, Trendset Sumanjali
Banjara Hills, Road No. 5, Banjara Hills, Hyderabad,
(Telangana).
3. Pardha Saradhi S/o Sh. P. Prasad Rao, Aged About 33 Years,
R/o P.no. 7/p, Gr Nagar Colony, Kali Mandir, Hyderabad,
(Telangana).
----Petitioners
Versus
1. State, Through Pp
2. Raman Choudhary S/o Sh. Sonaram Choudhary, 181-A, Ajit
Colony, Circuit House Road, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. TS Rathore
For Respondent(s) : Mr. Mahipal Bishnoi PP
Mr. G.R. Punia, Sr. Adv. assisted by
Mr. H.R. Punia
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 03/12/2021 Learned Public Prosecutor has submitted a report dated 30.11.2021 received from the concerned Police Station in which it has been mentioned that after thorough investigation Police is going to file final report in this case. The aforesaid report is hereby taken on record.
In view of above, the present misc. petition has become infructuous and dismissed as such.
Stay petition is also dismissed.
(MANOJ KUMAR GARG),J 154-Samvedana/-
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