Pradeep Pratap Singh S/O Shri Pratap Singh B/C Jat vs. Smt. Neelam D/O Shri Sohansingh Chaunkar, W/O Shri Pradeep Pratap Singh B/C Jat

Held

The Court held that the criminal miscellaneous petition has become infructuous. The reasoning provided is that the disposal of the application filed by the respondent under Section 125 Cr.P.C. renders the petition infructuous. The ratio decidendi is that if a subsequent event or order makes the original petition moot, it should be dismissed as infructuous. The operative direction was to dismiss the petition. No issues were expressly left undecided.

Facts

The petitioner, Pradeep Pratap Singh, an Inspector Central Excise and Customs, filed a criminal miscellaneous petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent is Smt. Neelam, wife of the petitioner. The petition was filed through Umashankar, Commissioner (Appeal), CGST, Ahmedabad. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history indicates that the respondent had filed an application under Section 125 Cr.P.C. The amount in dispute is not stated.

Key Issues

1. Whether the criminal miscellaneous petition has become infructuous in view of the disposal of the application filed by the respondent under Section 125 Cr.P.C.? The petitioner argued that the petition has become infructuous because the application filed by the respondent under Section 125 Cr.P.C. has been disposed of. The respondent's arguments are not recorded in the judgment.