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Kala @Rajveer Singh vs State Home Departmentors
2023 Latest Caselaw 3841 Raj/2

Citation : 2023 Latest Caselaw 3841 Raj/2
Judgement Date : 19 August, 2023

Rajasthan High Court
Kala @Rajveer Singh vs State Home Departmentors on 19 August, 2023
Bench: Ganesh Ram Meena
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 190/2015

                                   Kala @ Rajveer Singh @ Kherbanga Son Of Shri Atra @ Atar
                                   Singh By Caste Babariya, Chak Ghirwari, P.s. Deeg District
                                   Bharatpur At Present Confined In Central Jai, Bharatpur Through
                                   His Son Jai Singh Son Of Shri Kala @ Rajveer Singh @
                                   Kherbanga Age 25, By Caste Babariya, R/o Chak Ghirwari, P.s.
                                   Deeg District Bharatpur.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.      State Of Rajasthan Through Inspector General, Prison,
                                           Jaipur.
                                   2.      The Superintendent, Central Jail, Bharatpur.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Lakhan Singh Tomar For Respondent(s) : Mr. B. N. Sandhu

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the writ petition is dismissed as having become infructuous.

The pending application(s), if any, stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/326

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