Mahesh Kumar S/O Shri Hanuman Prasad vs State Of Rajasthan (2024:Rj-Jp:478)
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Rajasthan High Court

Mahesh Kumar S/O Shri Hanuman Prasad vs State Of Rajasthan (2024:Rj-Jp:478) on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:478]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 21743/2019

                                    Mahesh Kumar S/o Shri Hanuman Prasad, Aged About 48 Years,
                                    R/o Maksudpura, Ps Ranoti, Tehsil Dantaramgarh District Sikar
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.       State      Of     Rajasthan,           Through          Deputy    Secretary
                                             Department Of Home, Govt. Of Rajasthan, Secretariat,
                                             Jaipur
                                    2.       The Director General Of Police, Police Head Quarter,
                                             Jaipur
                                    3.       Inspector General Of Police, Jaipur Range, Jaipur
                                    4.       Superintendent Of Police, Sikar
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ankit Swami for Mr. Prem Chand Dewanda For Respondent(s) : Mr. Rupin Kala

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

DIVYA SAINI /31

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