Ashok vs State Home Departmentors ...
2023 Latest Caselaw 5626 Raj/2

                                   [2023:RJ-JP:27080]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14378/2014
                                   Ashok S/o Shri Shivlal, Village Jangru, Police Station Kherli,
                                   District, Alwar Raj., At Present In District Jail, Alwar Through His
                                   Father Shivlal S/o Late Shri Moola Ram, Aged About 55 Years,
                                   R/o Village Jangru, Police Station Kherli, District Alwar Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan Through The Secretary Home,
                                            Secretariat, Jaipur.
                                   2.       Prisoners Open Air Camp Advisory Committee, Through
                                            Its Director., Jaipur.
                                   3.       Director       General          Of      Prisones,        Directorate    Prisons
                                            Rajasthan, Ghatgate, Jaipur.
                                   4.       Superintendent District Jail., Alwar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Heeralal Prajapat For Respondent(s) : Mr. B.N. Sandhu, G.A.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /414

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