Sanju Kumari D/O Vidhyadhar Repaswal vs State Of Rajasthan (2024:Rj-Jp:1996)
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Rajasthan High Court

Sanju Kumari D/O Vidhyadhar Repaswal vs State Of Rajasthan (2024:Rj-Jp:1996) on 11 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:1996]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25813/2018

1.       Sanju Kumari D/o Vidhyadhar Repaswal, Aged About 26
         Years, Resident Of Vpo Kithana, Tehsil Chidawa, District
         Jhunjhunu (Raj.)
2.       Vijendra Kumar Yadav S/o Ram Lal Yadav, Aged About 24
         Years, Resident Of Village Sundarpura, Post Galad Kalan,
         Tehsil Bonli, District Sawai Madhopur (Raj.)
3.       Sandeep Kumar S/o Rajender Prasad, Aged About 28
         Years, Resident Of 259, Ward No. 23 Ganesh Pura Bas,
         Bhadra, District Hanumangarh (Raj.)
4.       Dilip Yadav S/o Gopal Lal Yadav, Aged About 23 Years,
         Resident Of Thuni Ahiran, Post Sawai Madhosinghpura,
         Tehsil Chaksu, District Jaipur (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department Of Home, Secretariat, Jaipur.
2.       The Director General Of Police (Constable), Rajasthan
         Jaipur.
3.       The Superintendent Police, Jaipur Commissionerate Jaipur
         (Raj.)
4.       The Superintendent Police, Bundi (Raj.)
5.       The Superintendent Police, Kota City (Raj.)
                                                                 ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/01/2024

No one has put in appearance on behalf of the petitioners

even in the second round.

[2024:RJ-JP:1996] (2 of 2) [CW-25813/2018]

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all pending application/s, if

any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /13

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