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Smt. Vishnu Kumawat W/O Khushi Ram ... vs State Of Rajasthan ...
2023 Latest Caselaw 6131 Raj/2

Citation : 2023 Latest Caselaw 6131 Raj/2
Judgement Date : 17 October, 2023

Rajasthan High Court
Smt. Vishnu Kumawat W/O Khushi Ram ... vs State Of Rajasthan ... on 17 October, 2023
Bench: Uma Shanker Vyas
[2023:RJ-JP:30091]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                            5981/2020

1.     Smt. Vishnu Kumawat W/o Khushi Ram D/o
       Shri Ghasi Lal, Aged About 20 Years, R/o
       Village Raghunathpura, Tehsil Hindoli, Distt.
       Bundi         Rajasthan        Presently           R/o   Village
       Hanotiya Tehsil Uniara Distt. Tonk Raj.
2.     Khushi Ram Kumawat S/o Shri Shyogi Ram
       Kumawat, Aged About 28 Years, R/o Village
       Hanotiya Tehsil Uniara Distt. Tonk Raj.
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Superintendent Of Police, Tonk Raj.
3.     Station House Officer, Police Station Uniara
       Tonk, Rajasthan.
4.     Superintendent Of Police Bundi, Rajasthan.
5.     Station House Officer, Police Station Hindoli
       Bundi, Raj.
6.     Ganesh Kumawat S/o Gobari Lal, R/o Village
       Borkhandi, Tehsil Hindoli Distt. Bundi 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:30091] (2 of 2) [CRLMP-5981/2020]

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /243

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