Gulshan Bano D/O Sh. Kamrudeen ... vs State Of Rajasthan ...
2023 Latest Caselaw 6530 Raj/2

[2023:RJ-JP:34740]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 1042/2021

1.       Gulshan Bano D/o Sh. Kamrudeen Khan, W/o Sh. Salim
         Mohammad, Aged About 21 Years, R/o Village Jairampura
         District Jaipur (Raj). At Present R/o Kalchi Mata, Sali
         District Jaipur (Raj.)
2.       Salim Mohammad S/o Sh. Aladdin Khan, Aged About 29
         Years, R/o Kalchi Mata, Sali District Jaipur (Raj).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Home Affairs And Justice, Secretariat Rajasthan Jaipur
         (Raj.).
2.       Superintendent Of Police, Jaipur, Rural (Raj).
3.       Station House Officer, Police Station Harmada, District
         Jaipur (Raj.).
4.       Station House Officer, Police Station, Naraina, District
         Jaipur (Raj).
5.       Kamrudeen S/o Sh. Naseer Khan, R/o Village Sali, Tehsil
         Dudu District Jaipur (Raj.).
6.       Sikandar Khan S/o Sh. Kamrudeen Khan, R/o Village
         Jairampura, Tehsil Amer District Jaipur.
7.       Abdul Rajjak S/o Sh. Kamrudeen Khan, R/o Village Sali,
         Tehsil Dudu District Jaipur (Raj.).
8.       Fakrudeen Khan S/o Sh. Naseer Khan, R/o Village Sali,
         Tehsil Dudu District Jaipur (Raj.).
9.       Saddik Mohammad S/o Sh. Nathu Khan, R/o Babu Ji Ki
         Dhani, Naraina District Jaipur (Raj.).
                                                                 ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/11/2023

[2023:RJ-JP:34740] (2 of 2) [CRLMP-1042/2021]

This criminal miscellaneous petition has been filed seeking a

direction for police protection to the petitioners.

None for the petitioners even in the second round.

It appears that by efflux of time, the petitioners have lost

interest in the petition.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/964

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