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Pooja Jangid S/O Shri Cheetarmal Jangid vs State Of Rajasthan (2024:Rj-Jp:3970)
2024 Latest Caselaw 477 Raj/2

Citation : 2024 Latest Caselaw 477 Raj/2
Judgement Date : 23 January, 2024

Rajasthan High Court

Pooja Jangid S/O Shri Cheetarmal Jangid vs State Of Rajasthan (2024:Rj-Jp:3970) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3970]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 5870/2021

                                    1.      Pooja Jangid S/o Shri Cheetarmal Jangid, Aged About 27
                                            Years, R/o Village Kanchanpur, District Sikar.
                                    2.      Prakash Chand Jangid S/o Shri Kailash Chand Jangid,
                                            Aged About 28 Years, R/o Dhani Naya Wali, Raipur Jageer,
                                            Tehsil Neemkathana, District Sikar.
                                                                                                      ----Petitioners
                                                                       Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor.

2. Superintendent Of Police, District Sikar, Rajasthan, Collectrate Campus, NH 11 Sikar, Rajasthan.

3. Station House Officer, Police Station Shrimadhopur, District Sikar, Rajasthan.

4. Station House Officer Neemkathana, District Sikar, Rajasthan.

5. Kailash Chand Jangid S/o Unknown, R/o Village Kanchanpur, District Sikar.

6. Cheetarmal Jangid S/o Unknown, R/o Dhani Naya Wali, Raipur Jageer, Tehsil Neemkathana, District Sikar.

----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/01/2024

None for the petitioners even in the second round.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/549

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