Smt Geeta Devi vs State Of Rajasthan And Anr
2023 Latest Caselaw 3823 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

S.B. Criminal Miscellaneous (Petition) No. 138/2016

Smt. Geeta Devi W/o Shri Raghunath Prasad
Bhuradiya, R/o Plot No. B-12, Shrishyam Mitra
Mandal Nagar, Road No.5, V.K.I. Area, Jaipur
(Rajasthan)
                                                       ----Petitioner
                              Versus
1.   The    State       of     Rajasthan         through      Public
Prosecutor.
                                                   ----Respondent

2. Virendra Kumar Sharma S/o Shri Bhawani Shankar Sharma, R/o Plot No.9, Ganesh Vihar, Rajawas, Sikar Road, Jaipur (Rajasthan).

----Complainant-Respondent Connected With S.B. Criminal Miscellaneous (Petition) No. 1051/2016 Smt. Geeta Devi Wife of Shri Raghunath Prasad Bhuradiya, Resident of Plot No.B-12, Shrishyam Mitra Mandal Nagar, Road No.5, V.K.I. Area, Jaipur (Rajasthan)

----Petitioner Versus

1. The State of Rajasthan through P.P.

----Respondent

2. Smt. Anita Jhalani Wife of Shri Anil Jhalani, Resident of 8/85 Parasram Nagar, Dehar Ka Balaji, Sikar Road, Murlipura, Jaipur (Rajasthan).

----Complainant/Respondent

For Petitioner(s) : Mr. Mahesh Gupta, Adv.

For                    : Mr. Prashant Sharma, P.P. &
Respondent(s)            Mr. Naveen Dhuwan, Adv., for





                                                                   (2 of 2)                 [CRLMP-138/2016]


                                                               complainant(s)

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

19/08/2023

Learned counsel for petitioners does not want

to press these criminal misc. petitions.

In view of above, these criminal misc. petitions

are dismissed as not pressed.

(UMA SHANKER VYAS),J

DANISH USMANI /322 & 323

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