Manju Daya vs State Of Rajasthan
2021 Latest Caselaw 18586 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 4124/2021

Mohit Kumar Daya S/o Sh. Narendra Daya, Aged About 24 Years, R/o Joshi-Ji-Ki-Gali, Nada-Khada, Dhanmandi, Udaipur (Raj.).

----Petitioner Versus

1. State of Rajasthan, Through PP

2. Superintendent of Police, Udaipur.

3. Smt. Priya Daya W/o Sh. Mohit Kumar Daya, D/o Sh.

Manish Sahu, Resident of 37, Sharda Nagar, Bohara Ganesh Ji, Udaipur (Raj.).

----Respondents Connected With

S.B. Criminal Misc(Pet.) No. 3833/2021

1. Smt. Manju Daya W/o Shri Narendra Daya, Aged About 55 Years, R/o Joshi-Ji-Ki-Gali, Nada-Khada, Dhanmandi, Udaipur (Rajasthan)

2. Narendra Daya S/o Late Chhoga Lal, Aged About 60 Years, R/o Joshi-Ji-Ki-Gali, Nada-Khada, Dhanmandi, Udaipur (Rajasthan)

3. Manisha Rathore W/o Shri Suresh Rathore, Aged About 35 Years, D/o Narendra Daya, R/o 667-F, Indra Vihar, Kota (Rajasthan)

4. Prayanka Bagerwal W/o Shri Gulshan Bagerwal, Aged About 28 Years, D/o Shri Narendra Daya, R/o Ganesh Nagar, Opposite MLSU Main Gate, Udaipur (Rajasthan)

----Petitioners Versus

1. State of Rajasthan, Through PP

2. Superintendent of Police, Udaipur.

3. Smt. Priya Daya W/o Shri Mohit Kumar Daya, D/o Shri Manish Sahu, R/o 37, Sharda Nagar, Bohara Ganesh Ji, Udaipur (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Shambhoo Singh Rathore For Respondent(s) : Mr. S.K. Bhati, PP

(2 of 2) [CRLMP-4124/2021]

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment

07/12/2021

Learned counsel for the petitioners submits that the parties

have settled the matters outside the Court, therefore, he does not

want to press these petitions.

Accordingly, the misc. petitions are dismissed as not pressed.

(VINIT KUMAR MATHUR),J

197-198-Shahenshah/-

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