Rajasthan High Court - Jaipur
Ms Nikki Sharma And Anr vs State Of Rajastha And Ors on 14 December, 2017
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Writ No. 451 / 2017
1. Ms. Nikki Sharma W/o Shri Sandeep Kumar, D/o Shri Keshar Dev B/c
Brahmin, Aged About 19 Years, R/o 4, Hanutpura Lalpur, Tehsil
Malsishar, District Jhunjhunu, Raj.
2. Sandeep Kumar Poonia S/o Shri Sishram B/c Jat, Aged About 24
Years, R/o Ward No.4, Hanutpura Lalpur, Tehsil Malsishar, District
Jhunjhunu, Raj. ----Petitioners
Versus
1. The State of Rajasthan Through the Additional Chief Secretary,
Department of Home, Government of Rajasthan, Secretariat, Jaipur.
2. The Superintendent of Police, Jhunjhunu.
3. Station House Officer, Police Station Sadar, District Jhunjhunu, Raj.
4. Keshar Dev S/o Shri Govind Ram, R/o Ward No.4, Hanutpura Lalpur,
Tehsil Malsishar, District Jhunjhunu, Raj. ----Respondents
_____________________________________________________ For Petitioner(s) : None Present. For Respondent(s) : Ms. Meenaklshi Pareek, PP. _____________________________________________________ HON'BLE MR. JUSTICE G R MOOLCHANDANI Judgment 14/12/2017 None is present for the petitioner. Learned Public Prosecutor has pointed out that several criminal cases are registered against petitioner no. 2 Sandeep Kumar Poonia.
None was present yesterday and no one has appeared for the petitioner today, which reflects that petitioners have lost interest in prosecuting the petition.
For the reasons observed, present petition is dismissed for non prosecution.
(G R MOOLCHANDANI)J. Ashu/73