Rupli Bai vs State
2021 Latest Caselaw 8997 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 41/2021

1. Smt. Rupli Bai W/o Shri Ganesh Bheel, Aged About 35 Years, R/o Gundi Ka Bhilwara, Police Station Kelawada, District Rajsamand, Rajasthan.

2. Smt. Chunki @ Chunni Bai W/o Shri Dhulsingh Chanana Rajput, Aged About 38 Years, R/o Dhoran Chandana Ki Bhaghal, Police Station Kelawada, District Rajsamand, Rajasthan.

3. Smt. Pramila Devi W/o Shri Chunni Lal Bheel, Aged About 32 Years, R/o Dharmandi, Police Station Kelawada, District Rajsamand, Rajasthan.

----Petitioners Versus

1. State, Through Secretary To The Govt. Department Of Home, Govt. Of Rajasthan, Secretariat, Jaipur Through Publi Prosecutor.

2. The Director General Of Police, Rajasthan, Police Headquarter, Jaipur Through Public Prosecutor.

3. The Superintendent Of Police, District Rajsamand.

4. The Station House Officer, Police Station Kelwara, District Rajsamand, Rajasthan.

5. Shri Rajesh Bhardwaj, Additional Superintendent Of Police, Rajsamand, Rajasthan.

6. The Secretary, Medical And Health Department, Govt. Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vinod Choudhary, Adv. For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2021 Counsel for the petitioners submits that in the subsequent events, the present misc. petition has become infructuous.

In view of submission made, the misc. petition is dismissed as having become infructuous. Stay application is also dismissed.

(MANOJ KUMAR GARG),J 85-MS/-

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