Ramkishan Sen vs State Of Raj And Ors (2024:Rj-Jp:590)
2024 Latest Caselaw 24 Raj/2

Rajasthan High Court

Ramkishan Sen vs State Of Raj And Ors (2024:Rj-Jp:590) on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:590]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 3105/2014

                                    Ramkishan Sen S/o Sh. Kishori Lal, House No. 50, Sector-4,
                                    Rajpoot Colony, Keshavpura, Kota Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State Of Rajasthan, Through Director General Of Police,
                                            Police Head Quarter, Jaipur.
                                    2.      Inspector General Of Police, Kota Range, Kota.
                                    3.      The Superintendent Of Police, District Kota Rural, Raj.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Sajid Ali For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/01/2024

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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /136

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