Smt Ratni Devi vs State Of Rajasthan And Anr ...
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Rajasthan High Court

Smt Ratni Devi vs State Of Rajasthan And Anr ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4448]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                             S.B. Criminal Miscellaneous (Petition) No. 2164/2016

                                    Smt Ratni Devi W/o Itwari, R/o Bamanwas, Patti Kalan, Tehsil
                                    Bamanwas, Police Station Bamanwas, District Sawaimadhopur
                                                                                             ----Petitioner/Accused
                                                                        Versus
                                    1. State Of Rajasthan through Public Prosecutor

Non-Respondent

2. vishram Bairwa S/o Shri Ram Kishore Bairwa, R/o Patti Kalan, Tehsil Bamanwas, Police Station Bamanwas, Distirct Sawaimadhopur

----Respondents/Complainants

For Petitioner(s) : Mr. Parth Sharma for Mr. Sudhir Jain For Respondent(s) : Mr. Ghanshyam Singh Rathore, GA cum AAG assisted by Mr. Tayyab Ali Mr. Riyasat Ali, P.P. assisted by Ms. Kratika Jaiman

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/01/2024

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/127

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