AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 77 words1.
None is present for the petitioner nor the petitioner Devendra Kumar is present. Instant petition was preferred in the year 2014 seeking
direction for fair and expeditious investigation of FIR No. 194/2014 dt. 27.07.2014 lodged at Police Station Paniyala District Jaipur, Rural.
2.
Petition is listed for admission but none is present. Absence of the petitioner goes to show that petitioner has lost interest in prosecuting the
petition, hence the present petition is dismissed for non-prosecution.