Bhudev Meena vs State Of Raj And Ors (2024:Rj-Jp:34680)
2024 Latest Caselaw 5339 Raj/2

Rajasthan High Court

Bhudev Meena vs State Of Raj And Ors (2024:Rj-Jp:34680) on 14 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34680]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4927/2003

                                    Bhudev Meena son of Shri Jai Lal Meena, resident of Ukeri, Post
                                    Bhura, Tehsil Rajgarh, District Alwar (Rajasthan)
                                                                                                       ----Petitioner
                                                                       Versus
                                    1. State of Rajasthan through Secretary Home, Govt. of
                                    Rajasthan, Govt. Secretariat, Jaipur
                                    2. Director General of Police, Govt. of Rajasthan, Police Head
                                    Quarter, Jaipur
                                    3. Dy. Inspector General (Prisons), Govt. of Rajasthan, Police
                                    Head Quarter, Rajasthan, Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Amit Kumar Soni For Respondent(s) : Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/08/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/22

Powered by TCPDF (www.tcpdf.org)