Rajasthan High Court - Jaipur
Jai Singh Alias Giriraj, Son Of Shri ... vs State Of Rajasthan on 1 July, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2175/2021
Jai Singh Alias Giriraj, Son Of Shri Prakash Chand Meena, Aged
About 30 Years, Resident Of Village Ucha, Police Station
Hanuman Nagar, District Bhilwara (Rajasthan) Power Of Attorney
Holder.
----Accused/Petitioner
Versus
State Of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Mr. Ashwani Kumar Chobisa through VC For Respondent(s) : Mr. Laxman Meena, PP HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 01/07/2021 Learned counsel for the petitioner submits that this criminal miscellaneous petition is rendered infructuous.
The criminal miscellaneous petition is dismissed accordingly.
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