Smt. Mausam Kumawat W/O Sunil ... vs State Of Rajasthan ...
2023 Latest Caselaw 6374 Raj/2

[2023:RJ-JP:32337]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            2808/2022
Smt. Mausam Kumawat W/o Sunil Kumawat, Aged
About 27 Years, Resident Of Village Kareda Bujurg,
Opposite Of Govt. Hospital, Tehsil Niwai, District
Tonk (Raj.)
                                                         ----Petitioner
                                Versus
1.     State Of Rajasthan, Through Superintendent
       Of Police, Office Of District Superintendent Of
       Police, District Tonk, Rajasthan.
2.     S.h.o., Police Station, Datwas, District Tonk.
3.     Beena W/o Hanuman Prashad, Resident Of
       Village Kareda Bujurg, Tehsil Niwai, District
       Tonk (Raj.)
4.     Hanuman Prashad S/o Shyoji, Resident Of
       Village Kareda Bujurg, Tehsil Niwai, District
       Tonk (Raj.)
5.     Ashok Kumar S/o Shyoji, Resident Of Village
       Kareda Bujurg, Tehsil Niwai, District Tonk
       (Raj.)
6.     Sita Devi W/o Ashok Kumar, Resident Of
       Village Kareda Bujurg, Tehsil Niwai, District
       Tonk (Raj.)
7.     Bajrang Lal S/o Raghunath, Posted As Village
       Development Officer, Gram Panchayat, Village
       Kareda Bujurg, Tehsil Niwai, District Tonk
       (Raj.)
                                                   ----Respondents

For Petitioner(s) : Mr. H.R. Kumawat, Adv.

For                      : Mr. Imran Khan, P.P.
Respondent(s)





                                    [2023:RJ-JP:32337]              (2 of 2)             [CRLMP-2808/2022]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

01/11/2023

Learned counsel for the petitioner submits that

this criminal misc. petition has become infructuous.

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /276

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