Sabnam And Anr vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 6581 Raj/2

Rajasthan High Court

Sabnam And Anr vs State Of Rajasthan And Ors ... on 23 November, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:35893]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 636/2017

                                    1.        Sabnam W/o Shri Shahid, aged about 22 years, R/o
                                              House No.106, Village Dalawas, Dalawas, 77, Mewat,
                                              Haryana, At Present R/o Ward No.16, Tijara, Police
                                              Station And Tehsil Tijara, District Alwar, Raj.
                                    2.        Shahid S/o Shri Islam aged about 21 years, R/o Ward
                                              No.16, Tijara, Police Station And Tehsil Tijara, District
                                              Alwar, Raj.
                                                                                                         ----Petitioners
                                                                            Versus
                                    1.        State Of Rajasthan Through Pp.
                                    2.        The Superintendent Of Police, Alwar, District Alwar, Raj.
                                    3.        The Station House Officer, Police Station Tijara, District
                                              Alwar, Raj.
                                    4.        Mohammad Turab S/o Shri Jaimal R/o House No.106,
                                              Village Dalawas, Dalawas, 77, Mewat, Haryana.
                                    5.        Subhan S/o Mohammad Turab R/o House No.106, Village
                                              Dalawas, Dalawas, 77, Mewat, Haryana.
                                                                                                       ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 23/11/2023

This petition has been filed seeking a direction to the

respondents to ensure safety to the life and liberty of 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 petition is dismissed for non-

prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/188

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