Sunita Devi D/O Sh. Bhojram, W/O Sh. ... vs State Of Rajasthan (2023:Rj-Jp:40088)
2023 Latest Caselaw 6781 Raj/2

Rajasthan High Court

Sunita Devi D/O Sh. Bhojram, W/O Sh. ... vs State Of Rajasthan (2023:Rj-Jp:40088) on 15 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:40088]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 5957/2022
                                   1.       Sunita Devi D/o Sh. Bhojram, W/o Sh. Pappuram, Aged
                                            About 32 Years, R/o Didwala, Didawata District Jaipur, At
                                            Present Dhani Nada Ki, Thoi District Sikar (Raj.).
                                   2.       Manoj Saini S/o Sh. Surjaram Saini, Aged About 28 Years,
                                            R/o Dhani Nada Ki, Thoi District Sikar (Raj.).
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       State Of Rajasthan, Through P.p.
                                   2.       Director, General Of Police, Police Headquarter, Lal Kothi,
                                            Tonk Road, Jaipur.
                                   3.       Superintendent Of Police, Sikar District Sikar.
                                   4.       Superintendent Of Police, Jaipur Rural.
                                   5.       Station House Officer, Police Station, Thoi, District Sikar.
                                   6.       Station House Officer, Police Station, Phagi, District Jaipur.
                                   7.       Pappuram Gurjar S/o Sh. Bhojram Gurjar, Aged About 40
                                            Years, R/o Didwala, Didawata District Jaipur.
                                   8.       Bhojram Gurjar S/o Sh. Jagdish Gurjar, R/o Village
                                            Vimalpura, Tehsil Phagi District Jaipur.
                                   9.       Kaluram Gurjar S/o Sh. Bhojram Gurjar, R/o Village
                                            Vimalpura, Tehsil Phagi District Jaipur.
                                   10.      Dholuram Gurjar S/o Sh. Bhojram Gurjar, R/o Village
                                            Vimalpura, Tehsil Phagi District Jaipur.
                                   11.      Heeraram Gurjar S/o Sh. Bhojram Gurjar, R/o Didwala,
                                            Didawata District Jaipur.
                                   12.      Suraj Gurjar S/o Sh. Bhojram Gurjar, R/o Village Didwala,
                                            Didawata District Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Babu Lal Nasuna, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 15/12/2023

None for the petitioners even in the second round.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J Manish/370

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