Rajasthan High Court - Jaipur
Smt Priyanka Saini And Anr vs State Of Raj And Ors on 26 September, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3329/2018
1. Smt. Priyanka Saini W/o Shri Jagdish, D/o Shri Mool
Chand Saini B/c Mali, R/o Ram Nagar Tehsil Laxmangarh,
District Sikar, Raj., At Present R/o Ghiraniya, Plice Station
Nechhwan, Tehsil Laxmangarh, District Sikar, Raj.
2. Jagdish S/o Shri Permeshwar Lal B/c Jat, R/o Ghiraniya,
Plice Station Nechhwan, Tehsil Laxmangarh, District Sikar,
Raj.
----Petitioners
Versus
1. State Of Rajasthan Through Pp.
2. Superintendent Of Police, District Sikar, Raj.
3. Sho, Police Station Nechhwan, District Sikar, Raj.
4. Shri Mool Chand Saini S/o Shri Panna Lal Saini B/c Mali,
R/o Ram Nagar, Tehsil Laxmangarh, District Sikar, Raj.
5. Shri Sharwan Kumar S/o Mohan Lal B/c Mali, R/o Ram
Nagar, Tehsil Laxmangarh, District Sikar, Raj.
----Respondents
For Petitioner(s) : Mr. R.K. Goyal on behalf of Mr. R.B. Sharma Ganthola For Respondent(s) : Mr. Prakash Thakuria, PP HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 26/09/2018 Shri R.K. Goyal appearing on behalf of R.B. Sharma Ganthola has submitted that by efflux of time nothing survive in the present petition and same may be disposed of as such.
Ordered accordingly.
(KANWALJIT SINGH AHLUWALIA),J Govind/ashu/48 Powered by TCPDF (www.tcpdf.org)