Manoj Kumar vs State Of Rajasthan Through Pp ...
2023 Latest Caselaw 1524 Raj/2

                                   [2023/RJJP/001474]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous (Petition) No. 970/2014

                                   Manoj Kumar Son of Shri Subesingh, Resident of
                                   Saharavan,          Tehsil    Manesar,         District   Gurgaon
                                   (Haryana)
                                                                           ----Applicant/Petitioner
                                                                  Versus
                                   State of Rajasthan, through P.P.
                                                                                       ----Respondent

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 is present on behalf of the petitioner

today. Even on previous dates i.e. 26.02.2014 &

10.03.2014, nobody appeared on behalf of the

petitioner. It seems that counsel for the petitioner is

not interested to argue the matter.

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /06

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