Moolchand S/O Shri Bhagwan Shah vs State Of Rajasthan (2024:Rj-Jp:3966)
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Rajasthan High Court

Moolchand S/O Shri Bhagwan Shah vs State Of Rajasthan (2024:Rj-Jp:3966) on 23 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3966]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Criminal Writ Petition No. 1514/2021

                                    Moolchand S/o Shri Bhagwan Shah, R/o Lalgarh, Thesil Bassi,
                                    Jaipur ( Raj.)
                                                                                                      ----Petitioner
                                                                       Versus
                                    State Of Rajasthan, Through Public Prosecutor

----Respondent

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 writ petition is dismissed for

non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/541

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