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Pushpa Devi W/O Late Gopal Lal B/C ... vs State Of Rajasthan Through Pp
2023 Latest Caselaw 3713 Raj/2

Citation : 2023 Latest Caselaw 3713 Raj/2
Judgement Date : 17 August, 2023

Rajasthan High Court
Pushpa Devi W/O Late Gopal Lal B/C ... vs State Of Rajasthan Through Pp on 17 August, 2023
Bench: Uma Shanker Vyas
                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                              5561/2018

                                   1.     Pushpa Devi W/o Late Gopal Lal, R/o House
                                          No.3/173, Housing Board, Gupteshwar Road,
                                          Dausa, District Dausa.
                                   2.     Surendra S/o Late Gopal Lal, R/o House
                                          No.3/173, Housing Board, Gupteshwar Road,
                                          Dausa, District Dausa.
                                   3.     Ashok Kumar S/o Late Gopal Lal, R/o House
                                          No.3/173, Housing Board, Gupteshwar Road,
                                          Dausa, District Dausa.
                                   4.     Vinod Kumar S/o Late Gopal Lal, R/o House
                                          No.3/173, Housing Board, Gupteshwar Road,
                                          Dausa, District Dausa.
                                                                                           ----Petitioners
                                                                  Versus
                                   State Of Rajasthan Through Pp, Rajasthan.
                                                                                       ----Respondent

For Petitioner(s) : None For : Mr. Prashant Sharma, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

17/08/2023

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 /798

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