Alika Pal Gadriya D/O Shri Chhunna ... vs State Of Rajasthan ...
2023 Latest Caselaw 6133 Raj/2

[2023:RJ-JP:30075]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No.
                              6087/2019

1.     Alika Pal Gadriya D/o Shri Chhunna Pal, Aged
       About 23 Years, Resident Of Gajrajganj, Post
       Khanpur, Tehsil Sikandara, District Kanpur
       (U.p.) At Present Live In Relation With Shri
       Mukesh Son Of Shri Chhitariya, Ward No. 17,
       Roopwas, Tehsil Roopwas, District Bharatpur
       (Raj.)
2.     Mukesh Son Of Shri Chhitariya, Aged About
       24 Years, Resident Of Ward No. 17, Roopwas,
       Tehsil Roopwas, District Bharatpur (Raj.)
                                                         ----Petitioners
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Superintendent Of Police, Bharatpur, District
       Bharatpur (Raj.)
3.     S.h.o.        Police     Station        Roopwas,         District
       Bharatpur (Raj.)
4.     Chunna Pal Son Of Shri Ram Babu, Resident
       Of Gajrajganj, Post Khanpur, Tehsil Sikandara,
       District Kanpur (U.p.)
                                                   ----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:30075] (2 of 2) [CRLMP-6087/2019]

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /229

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