Savitri vs State Of Rajasthan And Ors ...
2024 Latest Caselaw 413 Raj/2

Rajasthan High Court

Savitri vs State Of Rajasthan And Ors ... on 19 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3428]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 6585/2015

                                    Savitri W/o Amar Singh D/o Pyarelal, R/o Village Sinsini PS
                                    Deeg.
                                                                                          ----Informant Petitioner
                                                                       Versus
                                    1. State Of Rajasthan through PP
                                    2. Balmukund S/o Bhawarlal, R/o Au Tehsil & PS Deeg.
                                                                                         ----Accused Respondent

For Petitioner(s) : Mr. Ashish Sharma for Mr. Raj Kumar Goyal 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 pleads no instructions.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/480

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