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Harpal Singh @ Pappu Singh vs State
2021 Latest Caselaw 7899 Raj

Citation : 2021 Latest Caselaw 7899 Raj
Judgement Date : 19 March, 2021

Rajasthan High Court - Jodhpur
Harpal Singh @ Pappu Singh vs State on 19 March, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 60/2020

Harpal Singh @ Pappu Singh S/o Shri Sujjan Singh, Aged About 40 Years, At Present Lodged In Central Jail, Jodhpur Through His Wife Smt. Fula Bai W/o Harpal Singh @ Pappu Sing, Age About 35 Years, B/c Rajput, R/o Sarpanch Ka Bada, Jadi Ka Kheda, P.s. Simroli, District Jhalawar.

----Petitioner Versus

1. State, Through Secretary To Home Department Jaipur (Raj.).

2. The Director General Jail, Jaipur.

3. The District Collector, Jhalawar.

4. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/03/2021

Counsel for the petitioner submits that in the subsequent

events, the present parole writ petition has become infructuous.

Hence, the parole writ petition is dismissed as having

become infructuous.

(MANOJ KUMAR GARG),J 153-MS/-

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