Rajasthan High Court - Jaipur
Victim-F vs State Of Rajasthan on 16 August, 2021
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3884/2021
Victim-F, Aged About 25 Years, R/o-
----Petitioner
Versus
1. State Of Rajasthan, Through P.P.
2. Superintendent Of Police, Bhiwadi, Alwar.
3. Station House Officer, Police Station Shekhpur Ahir, Alwar.
4. Jalaludeen S/o Shri Shaheed, R/o Ghata Shamshabad,
Firozpur- Jirka, Mewat, Haryana.
5. Shaheed S/o Deenu, R/o Ghata Shamshabad, Firozpur-
Jirka, Mewat, Haryana.
6. Rasihdan W/o Shaheed, R/o Ghata Shamshabad,
Firozpur- Jirka, Mewat, Haryana.
7. Farana @ Farra D/o Shaheed, R/o Ghata Shamshabad,
Firozpur- Jirka, Mewat, Haryana.
8. Wasim S/o Shaheed, R/o Ghata Shamshabad, Firozpur-
Jirka, Mewat, Haryana.
----Respondents
For Petitioner(s) : Mr. Gajender Singh Rathore For Respondent(s) : Mr. Ganesh Saini, PP HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 16/08/2021 Learned Public Prosecutor submits that FR has been presented in the matter.
Accordingly, the petition is disposed of with liberty to the petitioner to raise all his objections before the Trial Court.
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