Rajasthan High Court - Jaipur
Sundar vs State Of Rajasthan And Ors on 2 July, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2846/2017
Sundar S/o Shri Bhore Lal B/c Jatav, R/o Village Dohli, Tehsil
Ramgarh, Distt. Alwar Raj. At Present Tenant Bheemnagar
Colony, Khudanpuri Road, Alwar Raj.
----Petitioner
Versus
1. State Of Rajasthan Through Pp
2. Director General Of Police, Jaipur Raj.
3. The Superintendent Of Police, Alwar Raj.
4. Sho, Police Station N.e.b. Distt. Alwar Raj.
----Respondents
For Petitioner(s) : None present For Respondent(s) : Mr. F.R. Meena, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 02/07/2019 None appears for the petitioner even in the second round.
Accordingly, the misc. petition is dismissed for non-
prosecution. Stay application stands disposed.
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