Smt Praveen Kumari And Anr vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 6591 Raj/2

Rajasthan High Court

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

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:36090]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 670/2017

1.Smt. Praveen Kumari wife of Shri Avdhesh Sharma, Daughter
of Shri Mam Chand, aged about 26 years, Resident of Village
Basda, Near by pass Kishangarhbas, Kishangarhbas, District
Alwar,     at   present     resident       of     Jagdamba         Colony,   Ganj,
Kishangarhbas, District Alwar (Raj.)
2.Avdhesh Kumar Sharma, son of Shri Shobha Ram, aged about
24 years, Resident of Jagdamba Colony, Ganj, Kishangarhbas,
District Alwar (Raj.)
                                                                    ----Petitioners
                                     Versus
1.State Of Rajasthan through P.P.
2.Director General of Police, Police Head Quarter, Lal Kothi,
Jaipur (Raj.)
3.Superintendent of Police, Alwar (Raj.)
4.The Station House Officer, Police Station Kishangarhbas,
District Alwar (Raj.)
5.Mamchand Son of Mohan Lal, aged about 47 years,
6.Indra Kala Devi wife of Mam Chand,
7.Uttam Singh son of Mam Chand,
8.Lal Chand son of Mohan Lal,
No.6 to 8 are Resident of Village Basda, Near by Pass
Kishangarhbas, Kishangarhbas, District Alwar.
9.Shobha Ram son of Ram Swaroop, aged about 58 years,
Resident of Jagdamba Colony, Ganj, Kishangarbas, District Alwar
(Raj.)
10.Sudhir son of Shobha Ram, Resident of Jagdamba Colony,
Ganj, Kishangarbas, District Alwar (Raj.)
                                                                  ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/11/2023

[2023:RJ-JP:36090] (2 of 2) [CRLW-670/2017]

This petition has been filed seeking a direction to the

respondents No.1 to 4 to ensure the safety of the petitioners from

the respondents No.5 to 10.

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/936

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