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Nirmal Kumar vs State Of Raj And Ors (2024:Rj-Jp:1863)
2024 Latest Caselaw 180 Raj/2

Citation : 2024 Latest Caselaw 180 Raj/2
Judgement Date : 11 January, 2024

Rajasthan High Court

Nirmal Kumar vs State Of Raj And Ors (2024:Rj-Jp:1863) on 11 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1863]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 4255/2017

                                    Nirmal Kumar S/o Shri Narayan Lal, Village Sitaram Pura, Police
                                    Station Govindgarh, District Jaipur
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.       State Of Rajasthan Through Its Principal Secretary,
                                             Department Of Home Affairs, Government Of Rajas,
                                             Secretariat, Jaipur.
                                    2.       The Director General Of Police, Department Of Police,
                                             Police Headquaters, Rajasthan, Jaipur.
                                    3.       The Superintendent Of Police, Jaipur District, Department
                                             Of Police, Jaipur.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Ayush Singh for Mr. Punit Singhvi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/01/2024

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 stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /11

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