DHARMENDRA & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of two applications i.e. S.B. Cr. Misc. Application Nos.353/2015 and 414/2015 filed on behalf of the applicants - Salim Shah S/o Abdul Shah and Abdul Aziz S/o Ghasi Khan.

(2.) In S.B. Criminal Misc. Application No.353/2015, the applicants have prayed that they may be directed to be impleaded as non-petitioner Nos.3 and 4 in S.B. Criminal Misc. Petition No.1244/2014. However, in S.B. Criminal Misc. Application No.414/2015, the applicants have prayed for reconstitution of the record of S.B. Criminal Misc. Petition No.1244/2014.

(3.) It is noticed that the original record of S.B. Criminal Misc. Petition No.1244/2014 is now traced out, hence, S.B. Criminal Misc. Application No.414/2015 is dismissed.