Mamta Kumari Daughter Of Pratap ... vs State Of Rajasthan ...
2023 Latest Caselaw 1479 Raj/2

[2023/RJJP/001631]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            6776/2019
1.     Mamta Kumari Daughter Of Pratap Goswami,
       Aged About 19 Years, Resident Of Sankhu,
       Tahsil Rajgarh, District Churu, Rajasthan.
2.     Naresh Sharma Son Of Gulab Chand Sharma,
       Aged About 23 Years, Resident Of Agma
       Mahualla, Town Kaman, Tahsil Kaman, District
       Bharatpur, Rajasthan.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through Pp.
2.     The Superintendent Of Police, Bharatpur, Raj.
3.     The     Sho      Police      Station       Kaman,        District
       Bharatpur, Raj.
4.     Pratap Goswami Son Of Pangir Goswami,
       Resident Of Sankhu, Tahsil Rajgarh, District
       Churu, Rajasthan.
5.     Yashoda Bharati Wife Of Pratap Goswami,
       Resident Of Sankhu, Tahsil Rajgarh, District
       Churu, Rajasthan.
6.     Mahaveer Bharati Son Of Nathgeer Bharati,
       Resident Of Gurjar Ki Thadi, Police Station
       Shyamnagar, Jaipur.
7.     Hitesh Son Of Pratap Goswami, Resident Of
       Sankhu,        Tahsil       Rajgarh,        District     Churu,
       Rajasthan.
8.     Bhanwarlal Goswami Son Of Pangir Goswami,
       Resident Of Sankhu, Tahsil Rajgarh, District
       Churu, Rajasthan.
9.     Gulab Chand Sharma Son Of Netram Sharma,
       Resident Of Agma Mahualla, Town Kaman,
       Tahsil Kaman, District Bharatpur, Rajasthan.




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                                    [2023/RJJP/001631]             (2 of 2)             [CRLMP-6776/2019]


                                                                                     ----Respondents

For Petitioner(s) : None Present For : Mr. Sanjeev Mahala, P.P. Respondent(s)

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

03/02/2023

No one was present on behalf of petitioners to

argue the matter.

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /92

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