Nisha Shah D/O Ramu Shah Wife Of Sh. ... vs State Of Rajasthan
2023 Latest Caselaw 3028 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No.
                           2811/2019

1.   Nisha Shah D/o Ramu Shah Wife Of Sh.
     Deepesh Kumar Bansal, Aged About 21 Years,
     Resident         Of      Near        Bhagirath          Namkeen
     Gangapur City Ps Udai Mod Gangapur City
     Distt.sawai          Madhopur.          At     Present      K-52
     Himmat Nagar Tonk Road Jaipur. (Raj.)
2.   Deepesh Kumar Bansal Son Of Sh. Dinesh
     Chand         Bansal,        Aged       About        27    Years,
     Residence Of Near Rewa Mil Nahar Road Ward
     No. 27 Gangapur City Ps Udai Mod Gangapur
     City Dist.sawai Madhopur. At Present K-52
     Himmat Nagar Tonk Road Jaipur. (Raj.)
                                                        ----Petitioners
                               Versus
1.   State Of Rajasthan, Through Pp.
2.   Director General Of Police Jaipur, Rajasthan.
3.   Superintendent Of Police Sawai Madhopur,
     Raj.
4.   Sho Ps Udai Mod Gangapur City, Dist.sawai
     Madhopur.
5.   Babita Devi Wife Of Ramu Shah, Resident Of
     Near Bhagirath Namkeen Gangapur City Ps
     Udai        Mod        Gangapur            City       Distt.sawai
     Madhopur.
6.   Ramu Shah S/o Panmeshwar Shah, Resident
     Of Near Bhagirath Namkeen Gangapur City Ps
     Udai        Mod        Gangapur            City       Distt.sawai
     Madhopur.
7.   Monu S/o Ramu Shah, Resident Of Near
     Bhagirath Namkeen Gangapur City Ps Udai
     Mod Gangapur City Distt.sawai Madhopur.




            (Downloaded on 11/11/2023 at 06:50:55 PM)
                                                                   (2 of 2)             [CRLMP-2811/2019]


                                                                                     ----Respondents

For Petitioner(s) : None For : Mr. C.G. Chopra, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

03/08/2023

No one is present on behalf of petitioners even

in second round.

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /238

Powered by TCPDF (www.tcpdf.org)