Bhawana D/O Shri Hariom, W/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 1556 Raj/2

[2023/RJJP/001772]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            7525/2019

1.     Bhawana D/o Shri Hariom, W/o Shri Pramod
       Kumar, Aged About 20 Years, R/o 5/34, K.c.c.
       Nagar Keshopura, Ajmer Road, Jaipur.
2.     Pramod Kumar S/o Shri Ramesh Chand, Aged
       About 23 Years, R/o 5/35, K.c.c. Nagar
       Keshopura, Ajmer Road, Jaipur, Raj.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through Pp.
2.     The      Director       General        Of         Police,   Police
       Headquarter, Lalkothi, Jaipur.
3.     The Commissioner Of Police, Jaipur.
4.     The Sho Police Station Bhankrota, Jaipur
       Metropolitan, Jaipur.
5.     Hariom S/o Shri Radhey Shyam, Aged About
       50     Years,      R/o      Aspatal        Chauraha,        Opp.
       Sosayati       Bank,        Police      Station        Bharhara,
       District Eta, Up.
6.     Lalit Shahu S/o Radhey Shyam, Aged About
       38     Years,      R/o      Aspatal        Chouraha,        Opp.
       Sosayati       Bank,        Police      Station        Bharhara,
       District Eta, Up.
7.     Rekha Devi W/o Hariom Shahu, Aged About
       45     Years,      R/o      Aspatal        Chouraha,        Opp.
       Sosayati       Bank,        Police      Station        Bharhara,
       District Eta, Up.
8.     Jitu Shahu S/o Hariom Shahu, Aged About 18
       Years, R/o Aspatal Chouraha, Opp. Sosayati
       Bank, Police Station Bharhara, District Eta,
       Up.
                                                   ----Respondents

[2023/RJJP/001772] (2 of 2) [CRLMP-7525/2019]

For Petitioner(s) : None Present For : Mr. M.K. Sheoran, P.P. Respondent(s)

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

04/02/2023

Even in second round, 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 /73

Powered by TCPDF (www.tcpdf.org)