Victim-A vs State Of Rajasthan ...
2023 Latest Caselaw 6305 Raj/2

                                   [2023:RJ-JP:31692]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               1202/2021

                                   Victim-A, Aged About 18 Years, R/o
                                                                                            ----Petitioner
                                                                   Versus
                                   1.      State Of Rajasthan, Through P.p.
                                   2.      Commissioner                Of           Police,        Police
                                           Commissionerate, Jaipur.
                                   3.      Superintendent Of Police, District Dausa.
                                                                                      ----Respondents

                                   For Petitioner(s)        : None
                                   For                      : Mr. Ghan Shyam Singh
                                   Respondent(s)              Rathore, GA-cum-AAG,
                                                              assisted by

Mr. Bhawani Shankar Sharma, P.P.

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

30/10/2023

No one is present on behalf of the petitioner.

Learned Public Prosecutor has submitted the

factual report of the investigation wherein, it has

been mentioned that after conclusion of the

investigation, charge sheet has been filed against the

accused-petitioner.

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J DANISH USMANI /873

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