Asharam Son Of Shri Ramdhan vs State Of Rajasthan
2022 Latest Caselaw 7820 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 768/2022

                                   Asharam Son Of Shri Ramdhan, Resident Of Puran Pane Singh,
                                   Police Station Bonli, District Sawai Madhopur ( Presenlty Lodged
                                   In Central Jail Jaipur) Through Legal Representative Brother
                                   Kajod Mal Son Of Shri Ramdhan, Aged About 27 Years, Resident
                                   Of Puran Pane Singh, Police Station Bonli, District Sawai
                                   Madhopur.
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Secretary Home Department, Govt. Secretariat, Jaipur
                                            (Raj.)
                                   3.       Superintendent Central Jail, Jaipur.
                                                                                                   ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Imran Khan, Dy.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

14/12/2022

No one has put in appearance on behalf of the petitioner in

the second round also.

Accordingly, present Criminal Writ Petition is dismissed for

non-prosecution.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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