Mukesh Joshi S/O Lalaram Joshi vs State Of Rajasthan (2024:Rj-Jp:5331)
2024 Latest Caselaw 736 Raj/2

Rajasthan High Court

Mukesh Joshi S/O Lalaram Joshi vs State Of Rajasthan (2024:Rj-Jp:5331) on 1 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:5331]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 24572/2018

                                   Mukesh Joshi S/o Lalaram Joshi, Aged About 44 Years, R/o- Brij
                                   Vihar Colony, Madrampura Road, Bharatpur, Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Inspector General Of Police,
                                            Department Of Police, Police Headquarter, Jaipur City,
                                            Jaipur.
                                   2.       Inspector   General       Of     Police,      Jaipur    Range    (First),
                                            Department Of Police, Police Headquarter, Jaipur City,
                                            Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Abhishek B. Sharma for Mr. Abhisar Bhanu For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/02/2024

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statement made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

application and all pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /57

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