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Mrs. Khushbu Verma D/O Shri Dilip ... vs State Of Rajasthan ...
2023 Latest Caselaw 6531 Raj/2

Citation : 2023 Latest Caselaw 6531 Raj/2
Judgement Date : 16 November, 2023

Rajasthan High Court
Mrs. Khushbu Verma D/O Shri Dilip ... vs State Of Rajasthan ... on 16 November, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:34737]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 5213/2020

1.       Mrs. Khushbu Verma D/o Shri Dilip Raj Verma Wife Of
         Suraj Swami, Aged About 25 Years, R/o 18-B,pashupati
         Nath Colony Chand Mari, Shastri Nagar-Jaipur (Raj.)-
         302016
2.       Suraj Swami Son Of Shri Sanvar Mal, Aged About 25
         Years, R/o 18-B,pashupati Nath Colony Chand Mari,
         Shastri Nagar-Jaipur (Raj.)-302016
                                                                 ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Police Commissioner, Jaipur.
3.       DCP (West), Police Commissionerate Jaipur
4.       Station House Officer, Police Station Kardhani, Police
         Commissionerate, Jaipur.
                                                   Respondents

5. Dilip Raj Verma, Residency 197,jda Colony Bindayaka, Jaipur (Raj.)-302012)

6. Preeti Verma W/o Dilipraj Verma, Residency 197,jda Colony Bindayaka, Jaipur (Raj.)-302012)

7. Rohit Verma S/o Dilipraj Verma, Aged About 24 Years, Residency 197,jda Colony Bindayaka, Jaipur (Raj.)- 302012)

8. Dinesh Nama S/o Hanuman Nama, Residency Behind Saroj Cinema Chandpole, Jaipur (Raj.)

9. Rajendra Nama S/o Hanuman Nama, Residency Behind Saroj Cinema Chandpole, Jaipur (Raj.)

----Accused-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

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.

[2023:RJ-JP:34737] (2 of 2) [CRLMP-5213/2020]

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/952

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