Rajni Meena D/O Ramkishor Meena ... vs State Of Rajasthan ...
2023 Latest Caselaw 6127 Raj/2

[2023:RJ-JP:30066]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Writ Petition No. 274/2019

1.     Rajni Meena D/o Ramkishor Meena, Aged
       About 31 Years, R/o Bhairujheeta (Khedli
       Pichanaut) Tehsil Malakheda, Distt. Alwar Raj.
       Complainant Mentioned As Wife Of Harish
       Chand R/o Pragpura, Tehsil Raini, Distt. Alwar
       Raj.
2.     Ramkishor          Meena        S/o     Ramlal        Meena     @
       Ramlya          Aged        About         55        Years,     R/o
       Bhairujheeta            (Khedli         Pichanaut)           Tehsil
       Malakheda, Distt. Alwar Raj.
                                                          ----Petitioners
                                 Versus
1.     State Of Rajasthan, Through P.p.
2.     Smt. Nirjo Meena W/o Harish Chand Meena,
       Aged About 31 Years, R/o Pragpura Tehsil
       Raini, Distt. Alwar Raj. At Present Working At
       Lower Division Clerk Panchayat Samiti Mahwa,
       Tehsil Mahwa, Distt. Dausa Raj. Now She
       Reside At Aund Meena (Jinshi Ka Pura) Tehsil
       Mahwa, Distt. Dausa Raj. Presently Working
       As Teacher Govt. U.p.s. Nangla Bhadoriya,
       Police Station Saipau Distt. Dholpur 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 petitioners.

[2023:RJ-JP:30066] (2 of 2) [CRLW-274/2019]

In view of above, the criminal writ petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /221

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