Suwa Lal Son Of Shri Phool Chand vs State Of Rajasthan (2024:Rj-Jp:7766)
2024 Latest Caselaw 1173 Raj/2

Rajasthan High Court

Suwa Lal Son Of Shri Phool Chand vs State Of Rajasthan (2024:Rj-Jp:7766) on 15 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:7766]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 19672/2018

                                   Suwa Lal Son Of Shri Phool Chand, Aged About 38 Years,
                                   Resident Of Village And Post Baral Via Shishu Ranoli, Police
                                   Station Ranoli, Tehsil Sikar, District Sikar (Raj.) At Present
                                   Posted As Constable 263, G Company, 5Th Battalion, Rac,
                                   Chatgate, Jaipur
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         State Of Rajasthan, Through The Secretary, Department
                                              Of Home, Govt. Secretariat, Jaipur (Raj.)
                                   2.         Director General Of Police, Police Head Quarter, Lalkothi,
                                              Jaipur (Raj.)
                                   3.         Inspector General Of Police, Rac, Rajasthan Jaipur (Raj.)
                                   4.         Additional Director General, Rac, Police Head Quarter,
                                              Jaipur (Raj.)
                                   5.         Commandant, 5Th Battalion, Rac, Jaipur (Raj.)
                                   6.         Pradeep Singh Son Of Shri Raghuveer Singh, Ct-394, 5Th
                                              Battalion, Rac, Jaipur (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. S N Meena

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/02/2024

Counsel for the petitioner has no instruction from his client in

the matter.

Therefore, the present petition is dismissed for non-

prosecution.

Since, the main petition has been dismissed, the stay

application and other pending application, if any, also stand

disposed of.

(GANESH RAM MEENA),J

Seema/28

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