Rajasthan High Court - Jaipur
Raoadco India Pvt Ltd vs Vinod Kumar Rungta And Ors ... on 30 January, 2024
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2024:RJ-JP:4959]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 652/2013
Roadco India Pvt. Ltd. through its director Kunjbihari Rungta, Son
of Shri Rajendra Prasad Rungta, Aged 40 years, By Caste
Mahajan, R/o Plot No. C-5, Krishn Balram, Malviya Nagar, Jaipur
----Petitioner
Versus
1. Vinod Kumar Rungta Son of Shri Bal Chand Rungta, Aged 65
years, By Caste- Mahajan,
2. Sushila Devi Rungta Wife of Vinod Kumar Rungta, Aged 59
years, By Caste- Mahajan,
3. Mukesh Rungta Son of Shri Vinod Rungta, Aged 40 years, By
Caste- Mahajan,
All resident of Plot No.689, Lake Town, Calcutta, West Bengal.
4. State of Rajasthan, through PP
----Respondents
Connected With S.B. Criminal Revision Petition No. 677/2013 Rasbihari Rungta, Son of Shri Rajendra Prasad Rungta, Aged 35 years, By Caste Mahajan, R/o Plot No.C-5, Krishn Balram, Malviya Nagar, Jaipur.
----Petitioner Versus
1. Suresh Kumar Rungta Son of Shri Bal Chand Rungta, Aged 54 years, By Caste- Mahajan, R/o- E-4, Pradhan Marg, Malviya Nagar, Jaipur.
2. Rakesh Kumar Rungta Son of Shri Buddhi Prakash Rungta, Aged 47 years, By Caste- Mahajan, R/o- Plot No.148, Dakkhin Dari Road, Brijdham Complex, Calcutta, West Bengal.
3. Shri Prakash Sharma Son of Shri Premnath Sharma, Aged 52 years, By Caste- Brahmin, R/o- Plot No.A E 759, Salt Lake City, Calcutta, West Bengal.
4. Anand Prakash Sharma Son of Shri Premnath Sharma, Aged 49 years, By Caste- Brahmin, R/o- Plot No.A E 759, Salt Lake City, Calcutta, West Bengal.
5. Rajendra Kumar Agarwal Son of Lt. Shri Mahaveer Prasad (Downloaded on 31/01/2024 at 08:40:44 PM) [2024:RJ-JP:4959] (2 of 2) [CRLR-652/2013] Agarwal, Aged 62 years, By Caste- Mahajan, R/o= Plot No.13/1, Dr. P.K. Banarji Dane, Howrah, West Bengal.
6. State of Rajasthan, through PP.
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Riyasat Ali, PP
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Order 30/01/2024 These criminal revision petitions are preferred against the order dated 12.06.2013 passed by the learned Additional Sessions Judge No.7, Jaipur Metropolitan, Jaipur, whereby, the order dated 30.04.2011 passed by the learned A.C.J. (J.D.) and J.M. No.15, Jaipur Metropolitan, Jaipur for taking cognizance of offence under Section 406 I.P.C. was set aside and matter was remanded back to the concerned Magistrate.
Vide order dated 14.02.2023, the protest petition preferred by petitioner was dismissed.
In view of subsequent order dated 14.02.2023, these criminal revision petitions have been rendered infructuous.
Accordingly, the present criminal revision petitions are dismissed as having become infructuous.
(PRAVEER BHATNAGAR),J 18-19-SURAJ KUMAR (Downloaded on 31/01/2024 at 08:40:44 PM) Powered by TCPDF (www.tcpdf.org)