Chhagna @ Chhagan vs State Of Rajasthan And Ors ...
2024 Latest Caselaw 372 Raj/2

Rajasthan High Court

Chhagna @ Chhagan vs State Of Rajasthan And Ors ... on 18 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3202]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4353/2015

                                    Chhagna @ Chhagan S/o Shri Bajranga @ Bajrang Lal Meena,
                                    Resident of Meena Ka Jhopda, Bhajneri, Police Station Dai,
                                    District Bundi (Rajasthan)
                                                                                           ----Accused-Petitioner
                                                                      Versus
                                    1.State of Rajasthan through Public Prosecutor.

-----Non-Petitioner

2.Birdhi Lal S/o Kalu, Resident of 232, Bhajneri, Tehsil Nenwa, District Bundi, (Rajasthan)

3.Bacchi Bai W/o Birdhi Lal Resident of 192, Gopal Pada, Bhajneri, Tehsil Nenwa, District Bundi (Raj.)

----Complainant-Respondents

For Petitioner(s) : Mr. P.S.Sharma For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/01/2024

Learned counsel for the petitioner pleads no instructions.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/114

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