Ramdhan S/O Shri Kalyanram vs State Of Rajasthan ...
2023 Latest Caselaw 5071 Raj/2

                                   [2023:RJ-JP:23794]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                           S.B. Criminal Writ Petition No. 306/2022

                                   Ramdhan S/o Shri Kalyanram, Aged About 44
                                   Years, R/o Piplya, P.s. Chauth Ka Barwada, District
                                   Sawai Madhopur.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State      Of      Rajasthan,          Through        Principal
                                          Secretary, Department Of Home, Govt. Of
                                          Rajasthan Secretariat, Jaipur.
                                   2.     Director General Of Police, Police Headquarter,
                                          Lalkothi, Jaipur.
                                   3.     Superintendent Of Police, District Tonk.
                                                                                      ----Respondents

For Petitioner(s) : None For : Mr. M.K. Sheoran, P.P. Respondent(s)

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

18/09/2023

Learned Public Prosecutor has submitted the

factual report of the investigation wherein, it has

been mentioned that charge sheet has been filed.

No one was present on behalf of the petitioner

even in second call.

In view of above, the criminal writ petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /698

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