Ghanshyam S/O Sh. Hetram vs State Of Rajasthan (2024:Rj-Jp:3971)
2024 Latest Caselaw 495 Raj/2

Rajasthan High Court

Ghanshyam S/O Sh. Hetram vs State Of Rajasthan (2024:Rj-Jp:3971) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3971]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 6135/2021

                                    Ghanshyam S/o Sh. Hetram, R/o Khedli, Pichnot, Police Station
                                    Malakheda, District Alwar.
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through P.P.
                                    2.      Commissioner, Police Commissionerate, Lal Kothi, Tonk
                                            Road, Jaipur.
                                    3.      Director General Of Police, Police Headquarter, Jaipur.
                                    4.      Superintendent Of Police, Alwar, District Alwar.
                                    5.      S.H.O Police Station, Malakheda, District Alwar.
                                                                                                    ----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/550

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