Aarti Daughter Of Shri Banwari Lal vs State Of Rajasthan (2024:Rj-Jp:3686)
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Rajasthan High Court

Aarti Daughter Of Shri Banwari Lal vs State Of Rajasthan (2024:Rj-Jp:3686) on 22 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:3686]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Criminal Writ Petition No. 604/2023

1.       Aarti Daughter Of Shri Banwari Lal, Aged About 31 Years,
         Resident Of Village Babekhar, Police Station Bhusawar,
         District Bharatpur (Raj.)
2.       Ravindra Singh Son Of Shri Motiram, Aged About 31
         Years,     Resident     Of    Village      Babekhar,      Police   Station
         Bhusawar, District Bharatpur (Raj.)
                                                                   ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through P.p.
2.       The Director General Of Police, Jaipur (Raj.)
3.       Superintendent Of Police, Bharatpur, District Bharatpur
         (Raj.)
4.       The Station House Officer, Police Station Bhusawar,
         District Bharatpur (Raj.)
5.       Jagan Singh Son Of Late Shri Chandu, Resident Of Village
         Babekhar, Police Station Bhusawar, District Bharatpur
         (Raj.)
6.       Smt. Long Shri Wife Of Late Shri Chandu, Resident Of
         Village    Babekhar,         Police     Station       Bhusawar,    District
         Bharatpur (Raj.)
7.       Ramhari Son Of Late Shri Chandu, Resident Of Village
         Babekhar, Police Station Bhusawar, District Bharatpur
         (Raj.)
8.       Om Prakash Son Of Late Shri Chandu, Resident Of Village
         Babekhar, Police Station Bhusawar, District Bharatpur
         (Raj.)
9.       Bablee Son Of Late Shri Chandu, Resident Of Village
         Babekhar, Police Station Bhusawar, District Bharatpur
         (Raj.)
10.      Smt. Kesula Wife Of Shri Ramhari, Resident Of Village
         Babekhar, Police Station Bhusawar, District Bharatpur
         (Raj.)
11.      Pradeep Son Of Shri                Ramhari, Resident Of Village
         Babekhar, Police Station Bhusawar, District Bharatpur
         (Raj.)


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                                    [2024:RJ-JP:3686]                      (2 of 2)                       [CRLW-604/2023]


                                    12.        Pankaj Son Of Shri Prakash, Resident Of Village Babekhar,
                                               Police Station Bhusawar, District Bharatpur (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/01/2024

As per the Office report, requisite for service on private

respondents has not been filed since 31.03.2023.

None for the petitioners even in the second round. None had

appeared on their behalf of last date, i.e., 26.05.2023 as well.

In view thereof, this criminal writ petition is dismissed for

non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/72

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