Smt. Manbhar Verma D/O Shri ... vs The State Of Rajasthan ...
2023 Latest Caselaw 6129 Raj/2

[2023:RJ-JP:30090]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            4670/2020

1.     Smt. Manbhar Verma D/o Shri Ramphool
       Verma Wife Of Mr. Sher Singh, Aged About 21
       Years,     Resident        Of    Village      Karwar,      Tehsil
       Nainwa, District Bundi (Rajasthan) At Present
       R/o     Aradawata,          Tehsil-      Chirawa,       District-
       Jhunjhunu (Rajasthan)
2.     Sher Singh S/o Shri Sultan Singh, Aged About
       30    Years,      Resident        Of    Aradawata,         Tehsil
       Chirawa, District Jhunjhunu (Rajasthan)
                                                         ----Petitioners
                                Versus
1.     The State Of Rajasthan, Through Director
       General Of Police, Rajasthan, Jaipur.
2.     The Superintend Of Police, Jhunjhunu.
3.     The Station House Officer, Police Station
       Chirawa, Jhunjhunu
4.     Shri Ramphool Verma S/o Shri Badri Lal,
       Resident Of Village Karwar, Tehsil Nainwa,
       District Bundi (Rajasthan)
                                                   ----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:30090] (2 of 2) [CRLMP-4670/2020]

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /242

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