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Saif Ali S/O Shri Shafiq Mansoori vs State Of Rajasthan (2023:Rj-Jp:35894)
2023 Latest Caselaw 6582 Raj/2

Citation : 2023 Latest Caselaw 6582 Raj/2
Judgement Date : 23 November, 2023

Rajasthan High Court

Saif Ali S/O Shri Shafiq Mansoori vs State Of Rajasthan (2023:Rj-Jp:35894) on 23 November, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:35894]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 674/2019

1.       Saif Ali S/o Shri Shafiq Mansoori, Aged About 22 Years,
         R/o 119 Near Road Bhilwara Tehsil Jhalrapatan Dist.
         Jhalawar At Present Residing Machli Market Sripura Kota
2.       Indra Bano @ Indra W/o Saif Ali D/o Shri Balchand Nagar,
         Aged About 26 Years, R/o 13 Nandi Ke Rasta Par Bhilwara
         Teshil Jhalrapatan Dist. Jhalawar At Present Residing
         Machli Market Sripura Kota
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Its Secretary Department Of
         Homes Govt. Secretariat Jaipur
2.       Director General Of Police, Jaipur
3.       Suprintendent Of Police, Jhalawar
4.       Sho Ps Jhalrapatan, Jhalawar
5.       Balchand Nagar S/o Shri Gopal Nagar,
6.       Vinod Nagar S/o Shri Gopal Nagar,
7.       Ishwar Nagar S/o Shri Balchand Nagar,
         All are R/o 13 Nandi Ke Rasta Par Bhilwara Teshil
         Jhalrapatan Dist. Jhalawar
8.       Shafiq Mansoori S/o Shsri Aameer Hussain, R/o 119 Near
         Road Bhilwara Teshil Jhalrapatan Dist. Jhalawar
                                                                  ----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.

[2023:RJ-JP:35894] (2 of 2) [CRLW-674/2019]

In view thereof, this petition is dismissed for non-

prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/190

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