Ravikant Tailor Son Of Shri Mohan Lal ... vs State Of Rajasthan (2024:Rj-Jp:3976)
2024 Latest Caselaw 498 Raj/2

Rajasthan High Court

Ravikant Tailor Son Of Shri Mohan Lal ... vs State Of Rajasthan (2024:Rj-Jp:3976) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3976]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 1552/2022

                                    Ravikant Tailor Son Of Shri Mohan Lal Tailor, Resident Of Plot No.
                                    2431, Govindrav Ji Ka Rasta Chandpole Bazar Jaipur District
                                    Jaipur Raj
                                                                                      ----Complainant/Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through P.P.
                                    2.      Station House Officer, Police Station, Vaishali Nagar
                                            (West) Jaipur District Jaipur
                                    3.      Police Commissioner, Jaipur District Jaipur
                                                                                                    ----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/556

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