Anish Bhadala S/O Raj Kumar ... vs The High Court Of Rajasthan ...
2023 Latest Caselaw 5846 Raj/2

[2023:RJ-JP:28495-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             D.B. Civil Writ (PIL) Petition No. 16197/2023

Anish Bhadala S/o Raj Kumar Bhadala, Aged About 25 Years, R/o
K-2/16, LIC Flats, Sector-06, Vidhyadhar Nagar, Jaipur, 302039
                                                                       ----Petitioner
                                       Versus
1.       The High Court of Rajasthan, Through Registrar General,
         Jaipur R/o Bhagwan Das Rd, C Scheme, Ashok Nagar,
         Jaipur, Rajasthan 302005
2.       State of Rajasthan, Through Department of Law And
         Legal Affairs, R/o Room No. 1011, Main Building Gov.
         Secretariat, Jaipur-30201 (Raj.).
                                                                    ----Respondents

For Petitioner(s) : Petitioner-in-person For Respondent(s) : Mr. Vishnu Kant Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

11/10/2023

This PIL petition has been filed by the petitioner against the

order dated 15.09.2023 passed by the Registrar General of the

High Court in the matter of establishing procedure with regard to

affording opportunity of hearing to the victim in view of an order

passed by this Court.

As the order has been issued in compliance of an order

passed by this Court on 08.08.2023 in S.B. Criminal Misc. Bail

Application No. 9490/2023 (Netoo Singh @ Nitu Singh Versus

State) and further that in view of conflict of view on account of

another order dated 27.09.2023 passed in S.B. Criminal Misc. Bail

Application No. 11910/2023 (Pooja Gurjar & Others Versus State

[2023:RJ-JP:28495-DB] (2 of 2) [CW-16197/2023]

of Rajasthan) and that the matter has been placed before the

Hon'ble Chief Justice for constitution of appropriate Bench for

authorative pronouncement on the question formulated above, we

are not inclined to take up the matter in the form of PIL.

Accordingly, this PIL petition is dismissed.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /39

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