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Smt Ratan Kanwar vs State Of Rajasthan And Ors ...
2024 Latest Caselaw 392 Raj/2

Citation : 2024 Latest Caselaw 392 Raj/2
Judgement Date : 19 January, 2024

Rajasthan High Court

Smt Ratan Kanwar vs State Of Rajasthan And Ors ... on 19 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3434]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous (Petition) No. 725/2016

                                    Smt. Ratan Kanwar D/o of Shri Devi Singh, W/o Shri Jai Singh,
                                    R/o Village Risani, Tehsil Amer, PS Chomu, District Jaipur,
                                    Rajasthan
                                                                                      ----Complainant/Petitioner
                                                                       Versus
                                    1. State Of Rajasthan through PP
                                                                                                    Respondent

2. Sagarmal Sharma S/o Shri Jagdish Prasad Sharma, aged about 42 yeas, Resident of Village Barthal, Tehsil Amer, District Jaipur

3. Sanjeev Kumar Dube S/o Late Shri Ramesh Chand Dube, Resident of Plot No.297, Shiv Vihar Colony, Road No.5, VKI Area, Jaipur

4. Deva Ram S/o ofShri Naroo Ram, R/o Village Risani, Tehsil Amer, District Jaiupr

5. Jitendra Singh S/o Shri Mohan Singh, R/o Village Barthal, Tehsil Amer, District Jaipur

----Accused/Respondents

For Petitioner(s) : Mr. Ram Prasad Sharma for Mr. Prahlad Sharma For Respondent(s) : Mr. Atul Sharma, P.P. with Ms. Kratika Jaiman

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/01/2024

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/486

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