Hemraj vs State Of Rajasthan Through P.P. ...
2024 Latest Caselaw 415 Raj/2

Rajasthan High Court

Hemraj vs State Of Rajasthan Through P.P. ... on 19 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3433]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 418/2016

                                    Hemraj Son of Shri Kalyan, resident of Pipliya, Police Station Dei,
                                    District Bundi, Rajasthan (Accused in Judicial Custody at District
                                    Jail, Bundi)
                                                                                           ----Accused/Petitioner
                                                                      Versus
                                    State Of Rajasthan Through P.P.
                                                                                                   ----Respondent


                                   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/484

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