Manju Chejara vs State Of Rajasthan And Anr ...
2023 Latest Caselaw 5436 Raj/2

                                   [2023:RJ-JP:25897]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No.
                                                               2888/2015

                                   Manju     Chejara        Wife     of    Shri     Vikram   Chejara,
                                   Resident of 27 Suraj Nagar, Near Benad Road,
                                   Jaipur (Raj.)
                                                                              ----Accused-Petitioner
                                                                   Versus
                                   1. State of Rajasthan, through P.P.


                                   2. Gayad Singh Son of Shri Kan Singh, Resident of
                                   A-28, Prem Nagar, Jhotwara, Jaipur, District Jaipur
                                   (Rajasthan)
                                                                   ----Complainant-Respondents

For Petitioner(s) : None For : Mr. Bhawani Shankar Sharma, Respondent(s) P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

29/09/2023

No one is present on behalf of the petitioner.

In view of above, the criminal misc. petition is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /322

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