Mahant Prakashdas Chela Mahant Bhagwan ... vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 156 Raj/2

Rajasthan High Court

Mahant Prakashdas Chela Mahant Bhagwan ... vs State Of Rajasthan And Anr ... on 10 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:1716]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1712/2017

                                    Mahant Prakashdas Chela Mahant Bhagwan Das, aged about 42
                                    years, R/o Gangabag, Rajgarh, Tehsil Rajgarh, District Alwar Raj.
                                                                                           ----Accused/Petitioner
                                                                      Versus
                                    1.      State Of Rajasthan Through P.P.
                                                                                                     Respondent
                                    2.      Vishwabandhu Sharma Son Of Shri Govind Ram Chotiya,
                                            aged about 38 years, R/o Near Bidla Public School, Pilani,
                                            Tehsil Chirawa, District Jhunjhunu Raj.
                                                                                 ----Complainant/Respondent


                                   For Petitioner(s)        :     None present
                                   For Respondent(s)        :     Mr. Ghan Shyam Singh Rathore, GA
                                                                  cum AAG
                                                                  Mr. Atul Sharma, P.P.



                                          HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                                                            Judgment / Order

                                   10/01/2024

                                         None for the petitioner.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/425

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