Arasida D/O Asraf vs State Of Rajasthan (2023:Rj-Jp:40089)
2023 Latest Caselaw 6782 Raj/2

Rajasthan High Court

Arasida D/O Asraf vs State Of Rajasthan (2023:Rj-Jp:40089) on 15 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:40089]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6188/2022

1.       Arasida D/o Asraf, Aged About 38 Years, Resident Of
         Dhiriyavaas, District Alwar (Rajasthan). Presently
         Residing At R/o Dhiriyavas, Alwar, Rajasthan)
2.       Nazam Khan Son Of Shri Liyakat Khan, Aged About 34
         Years, R/o Dhiriyavas, Alwar, Rajasthan. ( Presently
         Residing At R/o Dhiriyavas, Alwar, Rajasthan)
                                                                   ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Its P.p.
2.       Director General Of Police, Phq, Jaipur.
3.       Inspector General Of Police, Jaipur Range, Jaipur.
4.       Superintendent Of Police, Alwar, Rajasthan.
5.       Superintendent Of Police, Bhiwadi, Rajasthan.
6.       Station House Officer, Tapukada, Alwar.
7.       Azam Khan Son Of Liyakat Khan, R/o Dhiriyavas, Alwar,
         Rajasthan
8.       Saddam Son Of Shri Liyakat Khan, R/o Dhiriyavas, Alwar,
         Rajasthan
9.       Sajid Son Of Shri Liyakat Khan, R/o Dhiriyavas, Alwar,
         Rajasthan
10.      Alimuddain, R/o Khayari,               R/o     Khayari,     Kalan    Dhoj,
         Faridabad, Harayana
11.      Ajhruddin Son Of Alumuddin, R/o Khayari, Kalan Dhoj,
         Faridabad, Harayana.
12.      Sahil Son Of Alumuddin, R/o Khayari, Kalan Dhoj,
         Faridabad, Harayana
13.      Arsad Son Of Shri Asraf, R/o Sehajpur, District Alwar
         (Rajasthan).
14.      Rajid Son Of         Shri     Asraf,      Sehajpur,       District   Alwar
         (Rajasthan).
                                                                 ----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

[2023:RJ-JP:40089] (2 of 2) [CRLMP-6188/2022]

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/377

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