Vivek Bhargava S/O Shri Swami Sharan ... vs State Of Rajasthan (2024:Rj-Jp:3964)
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Rajasthan High Court

Vivek Bhargava S/O Shri Swami Sharan ... vs State Of Rajasthan (2024:Rj-Jp:3964) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3964]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Criminal Miscellaneous (Petition) No. 28/2020

                                    1.      Vivek Bhargava S/o Shri Swami Sharan Bhargava, Aged
                                            About 62 Years
                                    2.      Smt. Amita Bhargava W/o Dr. Vivek Bhargava, Aged
                                            About 60 Years
                                    3.      Abhishek Bhargava S/o Dr. Vivek Bhargava, Aged About
                                            26 Years,
                                            All petitioners are residents of Plot No.4, Vivekanand
                                            Marg, C Scheme, Ashok Nagar, Jaipur, Raj.
                                                                                      ----Petitioners/Complainants
                                                                          Versus
                                    1.      State Of Rajasthan, Through PP
                                    2.      Station House Officer, Police Station Bhrampuri, Jaipur
                                            Metropolitan, Jaipur.
                                    3.      Superintendent Of Police, Jaipur North, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Harsh Joshi for Mr. Deepak Chauhan For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/01/2024

Learned counsel for the petitioners submits that this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/531

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