Pramila vs State Of Rajasthan
2021 Latest Caselaw 16783 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 518/2020

Smt. Pramila W/o Sh. Sunil Kumar, Aged About 36 Years, R/o 2 GB (A) Hindo, P.S. Jetsar, District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, through Secretary, Department Of Home, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director General Jail, Rajasthan, Jaipur.

3. The District Magistrate, Sri Ganganagar.

4. The Superintendent, Central Jail, Bikaner.

----Respondents

For Petitioner(s) : Mr. Jaidev Singh For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

10/11/2021

Learned counsel for the petitioner submits that the petition

has become infructuous.

Accordingly, the criminal writ petition is dismissed as

rendered infructuous.

(VINIT KUMAR MATHUR),J

171-Shahenshah/-

Powered by TCPDF (www.tcpdf.org)