Swati Bhardwaj D/O Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:1631)
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Rajasthan High Court

Swati Bhardwaj D/O Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:1631) on 10 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:1631]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 1284/2021

Swati Bhardwaj D/o Late Shri Premprakash Bhardwaj, W/o Shri
Adeesh Jain, R/o Plot No. 47, Singhal Enclave-IV, Udai Nagar-B,
Near Mansarovar Metro Station, Gopalpura By-Pass, Jaipur (Raj).
                                                  ----Petitioner/Complainant
                                   Versus
1.       State Of Rajasthan, Through Public Prosecutor.

2. Nemichand Khariya S/o Shri Bhagwan Sahai Khariya, At Present Additional Police Commissioner, Posted At Police Station Ashok Nagar, Jaipur.

3. Ramgopal, Assistant Sub-Inspector, Police Station Vidhyakpuri, Jaipur.

4. Vasundhara Fuels, 7-8, Scheme No. 1, Pratap Nagar, Khatipura Road, Jaipur Through Manager Sandeep Bhardwaj S/o Shri Premprakash Bhardwaj.

5. Shobha Bhardwaj W/o Late Shri Premprakash Bhardwaj, R/o C-195, Hanuman Nagar, Vaishali Nagar, Jaipur.

6. Vineeta Palawat W/o Shri Sandeep Bhardwaj, R/o C-195, Hanuman Nagar, Vaishali Nagar, Jaipur.

7. Satish Sareen S/o Unknown, R/o Near Lbs College, Tilak Nagar, Rajapark, Jaipur (Raj.) (CA).

8. Deepak Jain S/o Unknown (CA), R/o C-19, Banipark, Jaipur.

9. Baljeet Singh S/o Unknown, At Present Soldier Filling Station, Sanganer, Jaipur.

10. Vikram Kakkad, Executive Code 12145017 Employee Standard Chartered Bank (Bhagwat Bhawan) H-8, M.i. Road, Jaipur.

----Respondents-Accused

For Petitioner(s) : Mr. Takhat Singh For Respondent(s) : Mr. Ghan Shyam Singh Rathore, GA cum AAG with Mr. Tayyab Ali Mr. Riyasat Ali, P.P. Ms. Priyanka for Mr. Kishan Lal Sharma Mr. Rahul Sharma for Mr. Rajneesh Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2024:RJ-JP:1631] (2 of 2) [CRLMP-1284/2021]

10/01/2024

In view of subsequent development, learned counsel for the

petitioner submits that this criminal miscellaneous petition is

rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/494

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