Ramavtar Swami S/O Shri Bhivdas ... vs State Of Rajasthan ...
2023 Latest Caselaw 6107 Raj/2

                                   [2023:RJ-JP:30068]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               5485/2019

                                   Ramavtar Swami S/o Shri Bhivdas, Aged About 44
                                   Years, R/o Village Kairwali, Tehsil Neemaka Thana,
                                   District Sikar, Raj.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through Pp.
                                   2.     Prahlad       Swami        S/o      Sultan,       R/o   Village
                                          Kairwali,      Tehsil     Neemaka          Thanak,      District
                                          Sikar, Raj.
                                   3.     Kaushalya W/o Ramji Lal, R/o Village Kairwali,
                                          Tehsil Neemaka Thanak, District Sikar, Raj.
                                   4.     Suman W/o Suresh, R/o Village Kairwali,
                                          Tehsil Neemaka Thanak, District Sikar, Raj.
                                   5.     Gulabi W/o Prahlad, R/o Village Kairwali,
                                          Tehsil Neemaka Thanak, District Sikar, Raj.
                                   6.     Jagdish S/o Sultan, R/o Village Kairwali, Tehsil
                                          Neemaka Thanak, District Sikar, Raj.
                                                                                      ----Respondents

For Petitioner(s) : None For : Mr. Bhawani Shankar Sharma, Respondent(s) P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 17/10/2023

No one is present on behalf of the petitioner.

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J DANISH USMANI /227

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