Prakash Singh vs State Of Rajasthan And Anr ...
2024 Latest Caselaw 226 Raj/2

Rajasthan High Court

Prakash Singh vs State Of Rajasthan And Anr ... on 11 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:2059]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3792/2015

                                    Prakash Singh S/o Shri Rajnath Singh, R/o Sanwli Road, Sikar
                                                                                            ----Accused-Petitioner
                                                                       Versus
                                    1.State of Rajasthan through P.P.
                                                                                                   ----Respondent

2.Narendra Singh son of Shri Guman Singh, R/o Rajput Colony, Ward No. 13, Jhunjhunu

----Complainant/Respondent

For Petitioner(s) : None present For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/01/2024

Neither the petitioner is present nor, he has complied with

the order dated 02.02.2023 passed by this Court despite several

opportunities.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/143

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