Dayanand vs State Of Raj And Ors (2024:Rj-Jp:5801)
2024 Latest Caselaw 855 Raj/2

Rajasthan High Court

Dayanand vs State Of Raj And Ors (2024:Rj-Jp:5801) on 5 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:5801]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3333/2018

                                   Dayanand S/o Shri Pooranmal, R/o Vill. Dhasook, Tehsil Arai,
                                   District Ajmer. Police Constable Under Suspension No. 1743,
                                   Police Station Sarwar, District Ajmer Raj. Presently Head Quarter
                                   Police Line Ajmer.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan Through Its Principal Secretary,
                                            Department Of Home Affairs, Govt. Secretariat, Jaipur.
                                   2.       Director General Of Police, Rajasthan, Lal Kothi, Jaipur.
                                   3.       Inspector General Of Police, Ajmer Range, Ajmer.
                                   4.       Superintendent Of Police, Ajmer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sain For Respondent(s) : Mr. Rupin Kala

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/02/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the writ petition is dismissed as having become infructuous.

Since, the main petition has been dismissed, other pending

application/s, if any, stand/s disposed of.

(GANESH RAM MEENA),J

Seema/183

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