Manisha Kumari And Anr vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 6589 Raj/2

Rajasthan High Court

Manisha Kumari And Anr vs State Of Rajasthan And Ors ... on 24 November, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:36089]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Criminal Writ Petition No. 543/2017

                                    1.      Manisha Kumari W/o Ram Prasad D/o Chatra Ram aged
                                            about 21 years, R/o Permanent R/o Village Post Theemoli,
                                            Tehsil Ramgarh, Distt. Sikar.
                                    2.      Ram Prasad S/o Shri Biru Ram aged about 30 years, R/o
                                            Village Post Theemoli, Tehsil Ramgarh, Distt. Sikar.
                                                                                                       ----Petitioners
                                                                        Versus
                                    1.      The State Of Rajasthan Through Secretary, Ministry Of
                                            Home, Secretariat, Jaipur.
                                    2.      Superintendent Of Police, Sikar, Distt. Sikar.
                                    3.      Dy. Superintendent Of Police, Fathephur Shekhawati Distt.
                                            Sikar.
                                    4.      S.H.O. Police Station Ramgarh Shekhawati Distt. Sikar.
                                    5.      Chatra Ram S/o Unknown, R/o Aai Mata Super Market,
                                            RIICO Colony, Abu Road, Distt. Sirohi.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Arafat Hussain for Mr. D.P. Pujari For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/11/2023

Learned counsel for the petitioners pleads no instructions.

In view thereof, this criminal writ petition is dismissed for

non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/934

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