Pokarram vs State Of Rajasthan
2022 Latest Caselaw 2470 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 467/2021

Pokarram S/o Shri Kanaram, Aged About 64 Years, B/c Meena, At Present Lodged Central Jail, Jodhpur . R/o Dhani Itandra Mertiyan, P.s. Rani, District Pali. (At Present Lodged Central Jail, Jodhpur)

----Petitioner Versus

1. State Of Rajasthan, Dept. Of Home, Rajasthan, Jaipur.

2. The District Collector, Pali.

3. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/02/2022

Learned counsel for the petitioner has submitted that this

criminal writ petition has rendered infructuous.

Accordingly, this criminal writ petition is dismissed as having

become infructuous.

(VIJAY BISHNOI),J 145-Arun/-

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