Mahendra Kumar vs State Of Rajasthan Through Pp And ...
2023 Latest Caselaw 6317 Raj/2

[2023:RJ-JP:31565]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

        S.B. Criminal Writ Petition No. 208/2015

Mahendra Kumar son of Shri Ram Chandra, age
about      35     years,       resident        of        Plot   No.376,
Manoharpura          Kachhi       Basti,     Jagatpura,         Malviya
Nagar, Jaipur, Rajasthan
                                                          ----Petitioner
                                Versus
1. State Of Rajasthan Through Public Prosecutor
2. Director General of Police, Lal Kothi, Rajasthan
3.   Additional       Director       General        of     Police,   Anti
Corruption Bureau, J-9, Jhalana Institutional area,
Jhalana Doongri, Jaipur
4. Deputy Inspector of General, Anti Corruption
Bureau, J-9, Jhalana Institutional area, Jhalana
Doongri, Jaipur
5. Police Commissioner, Police Commissionerate,
Government Hostel, Jaipur
6. Additional Superintendent of Police, S.I.U., Anti
Corruption Bureau, J-9, Jhalana Institutional area,
Jhalana Doongri, Jaipur
                                                    ----Respondents

For Petitioner(s) : Mr. K.K. Chhawal, Adv. For : Mr. Yashwant Kankhediya, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

30/10/2023

Learned counsel for the petitioner submits that

this criminal writ petition has become infructuous.

[2023:RJ-JP:31565] (2 of 2) [CRLW-208/2015]

In view of above, the criminal writ petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /840

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