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Sita Kanwar vs State
2021 Latest Caselaw 8413 Raj

Citation : 2021 Latest Caselaw 8413 Raj
Judgement Date : 25 March, 2021

Rajasthan High Court - Jodhpur
Sita Kanwar vs State on 25 March, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1023/2020

1. Sita Kanwar W/o Shri Narayan Singh D/o Bhanwar Singh, Aged About 21 Years, By Caste Rajput (Solanki), R/o Sakhalo Ki Dhani, Raniya, Desipur, P.s. Kalyanpur, District Barmer.

2. Narayan Singh S/o Rup Singh, Aged About 31 Years, By Caste Rajput (Rathore0, R/o Chandari Kheepali Khera Korna, P.s. Mandali, District Barmer.

----Petitioners Versus

1. State, Through Home Secretary, State Of Rajasthan, Secretariat, Jaipur.

2. The Superintendent Of Police, Barmer.

3. The Station House Officer, Police Station Mandali, District Barmer.

4. The Station House Officer, Police Station Kalyanpur, District Barmer.

5. Bhanwar Singh S/o Shri Jugat Singh, By Caste Rajput (Solanki), R/o Sankhalo Ki Dhani Raniya Desipura, P.s. Kalyanpur, District Barmer.

----Respondents

For Petitioner(s) : Mr. A.R. Beniwal For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

25/03/2021 The instant misc. petition was filed by the petitioners way

back in the month of March, 2020 seeking a direction for providing

protection to them. More than one year has passed since the misc.

petition came to be submitted. Learned counsel representing the

petitioners states that his clients are not in touch with him.

(2 of 2) [CRLMP-1023/2020]

Thus, nothing survives for consideration of this Court in this

misc. petition which is disposed of as infructuous. Stay application

is also rejected.

(SANDEEP MEHTA),J

25-/Tikam/-

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