Seema Kushwaha vs State Home Departmentors ...
2023 Latest Caselaw 5116 Raj/2

                                   [2023:RJ-JP:23844]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9691/2014
                                   Seema Kushwaha D/o Madho Singh, aged about 18 years,
                                   address Usha Vihar, Mansarovar, Jaipur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through Its Home                                 Secretary,
                                            Department Of Home, Secretariat, Jaipur
                                   2.       Chief Editor, Rajasthan Patrika, Kesar Garh, J.l.n. Marg,
                                            Jaipur
                                   3.       Addl. S.p. Crime And Vigilance,                                Government    Of
                                            Rajasthan, Range Bharatpur
                                   4.       Addl. S.p. Cid Cb, Police Headquarter, Jaipur
                                   5.       Megh Singh S/o Late Shri Tiluwaram, Jhilakpura, P.s.
                                            Sadar, District Dholpur
                                   6.       Than Singh Son Of Megh Singh, Jhilakpura, P.s. Sadar,
                                            District Dholpur
                                   7.       Sho, Sadar, Dholpur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Rajeev Surana For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/09/2023

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 /47

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