Citation : 2024 Latest Caselaw 412 Raj/2
Judgement Date : 19 January, 2024
[2024:RJ-JP:3427]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4978/2015
Ramdhari Son Of Shri Musaddi Ram, R/o Village Badsalu, Tehsil
Nilokheri, District Karnal (Haryana)
----Petitioner-Complainant
Versus
1. State Of Rajasthan, Through Secretary Home
Department, Government Of Rajasthan, Jaipur.
2. The Commissioner Of Police, Jaipur.
3. Station House Officer, Police Station Manak Chowk, Jaipur.
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Atul Sharma, P.P. with
Ms. Kratika Jaiman
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
19/01/2024
None for the petitioner.
In view thereof, this criminal miscellaneous petition is
dismissed for non-prosecution.
(MAHENDAR KUMAR GOYAL),J
Manish/477
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