Manisha Meena D/O Badrr Prasad Meena vs State Of Rajasthan (2024:Rj-Jp:3967)
2024 Latest Caselaw 493 Raj/2

Rajasthan High Court

Manisha Meena D/O Badrr Prasad Meena vs State Of Rajasthan (2024:Rj-Jp:3967) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3967]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2058/2021

                                    Manisha Meena D/o Badrr Prasad Meena, Aged About 22 Years,
                                    R/o Baleta ( Bandada Ka Bas ) P.s. Malakheda, District Alwar.
                                                                                                      ----Petitioner
                                                                      Versus
                                    1.      State Of Rajasthan, Through Public Prosecutor.

2. Superintendent Of Police, Alwar.

3. SHO, Police Station, Malakheda, Alwar.

----Respondents

For Petitioner(s) : Mr. Anil Kumar Jain For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/01/2024

Learned counsel for the petitioner submits that this criminal

miscellaneous petition is rendered infructuous.

The criminal miscellaneous petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/542

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