Kaluram Meena vs State Of Rajasthan Through Pp ...
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Rajasthan High Court

Kaluram Meena vs State Of Rajasthan Through Pp ... on 25 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4427]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 4483/2015

                                    Kaluram Meena S/o Shri Chothmal Meena, R/o Shyamvihar
                                    Colony, Shyopur, Police Station Sanganer, Jaipur.
                                                                                                     ----Petitioner
                                                                      Versus
                                    State Of Rajasthan Through P.P.
                                                                                                   ----Respondent

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 pleads no instrucitons.

In view thereof, this criminal miscellaneous petition is

dismissed for non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/94

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