Citation : 2021 Latest Caselaw 3923 Raj/2
Judgement Date : 19 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6896/2019
Pinki D/o Bhagirath Singh Wife Of Dhanraj, Aged About 30 Years,
Resident F Pichupada Khurd, Tehsil Baswa, Police Station
Bandikui, District Dausa (Rajasthan)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. The Principal Secretary, Department Of Homes,
Secretariat, Jaipur.
3. The Superintendent Of Police, Dausa.
4. The Station House Officer, Police Station Bandikui, District
Dausa.
5. Dhanraj Son Of Gajraj Singh, Resident Of Gudliya, Police
Station Bandikui, District Dausa (Rajasthan).
6. Gajraj Singh Son Of Jaisingh, Resident Of Gudliya, Police
Station Bandikui, District Dausa (Rajasthan).
7. Smt. Shyam Kanwar Wife Of Late Gajraj Singh, Resident
Of Gudliya, Police Station Bandikui, District Dausa
(Rajasthan).
8. Bhagirath Singh Son Of Late Shri Govind Singh, Resident
Of Badmochingpura, Police Station Bandikui, District
Dausa (Rajasthan).
9. Smt Meera Kanwar Wife Of Bhagirath Singh, Resident Of
Badmochingpura, Police Station Bandikui, District Dausa
(Rajasthan).
----Respondents
For Petitioner(s) : Mr. Deepak Sharma for Mr. Umesh Vyas For Respondent(s) : Mr. Mangal Singh Saini, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Judgment / Order
19/08/2021
(2 of 2) [CRLMP-6896/2019]
Counsel for the petitioner does not want to press the present
criminal misc. petition as the matter has become infructuous.
Accordingly, Criminal Misc. Petition is dismissed as having
become infructuous.
(PANKAJ BHANDARI),J
ARTI SHARMA /98
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