Savita Mangnani W/O Ramesh ... vs State Of Rajasthan Through D.G.P. ...
2023 Latest Caselaw 5306 Raj/2

                                   [2023:RJ-JP:25003]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                           S.B. Criminal Writ Petition No. 915/2018
                                   Savita Mangnani W/o Ramesh Mangnani, Aged
                                   About 55 Years, R/o House No.114/339, Agarwal
                                   Farm, Mansarovar, Ps Shipra Path, Jaipur, Raj.
                                                                                            ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan Through D.g.p., Rajasthan,
                                          Jaipur.
                                   2.     Commissioner Of Police Metropolitan, Jaipur.
                                   3.     Surendra Yadav (Sho) Ps Shiprapath, Jaipur.
                                   4.     Hetram Yadav (Si) Police Station Shiprapath,
                                          Jaipur.
                                                                                      ----Respondents

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

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

26/09/2023

No one is present on behalf of the petitioner.

Learned Government Advocate-cum-Additional

Advocate General has submitted the factual report of

the investigation wherein, it has been mentioned that

final report has been filed in the concerned Court.

In view of above, the criminal writ petition is

dismissed for want of prosecution.

(UMA SHANKER VYAS),J DANISH USMANI /677

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