Smt. Veervati W/O Shri Rajendra Singh ... vs State Of Rajasthan (2024:Rj-Jp:3963)
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Rajasthan High Court

Smt. Veervati W/O Shri Rajendra Singh ... vs State Of Rajasthan (2024:Rj-Jp:3963) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3963]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 7759/2019

                                    Smt. Veervati W/o Shri Rajendra Singh, R/o Village Pathena,
                                    District Bharatpur.
                                                                                        ----Complainant-Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan, Through PP.
                                    2.      Superintendent Of Police, Bharatpur.
                                    3.      SHO PS Bhusawar, District Bharatpur.
                                                                                                      ----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 petitioner even in the second round.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/530

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