Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Satya Kishor @ Gudda S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2416 Raj/2

Citation : 2021 Latest Caselaw 2416 Raj/2
Judgement Date : 10 June, 2021

Rajasthan High Court
Satya Kishor @ Gudda S/O Shri ... vs State Of Rajasthan on 10 June, 2021
Bench: Pankaj Bhandari (V.J.), Chandra Kumar (V.J.)
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Criminal Writ Petition No. 825/2021

                                   Satya Kishor @ Gudda S/o Shri Girdhari, Aged About 40 Years,
                                   R/o 88, Jagdishpuri Hindustan International School Ke Pass
                                   Dhawas Road Ps Karnivihar Dist. Jaipur Raj. (At Present Confined
                                   In Open Air Camp Sanganer Jaipur Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Director General Of
                                            Prisons Directorate Prisons Ghatgate Jaipur
                                   2.       Dist. Magistrate, Jaipur Office At Collectorate Jaipur
                                   3.       Superintendent, Central Jail Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Govind Prasad Rawat through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.) HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.)

Judgment / Order

10/06/2021

It is contended by counsel for the petitioner that the present

D.B. Criminal Writ Petition has become infructuous.

According, D.B. Criminal Writ Petition is dismissed as having

become infructuous.

(CHANDRA KUMAR SONGARA (PANKAJ BHANDARI (V.J.)),J (V.J.)),J

ARTI SHARMA /11

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter