Laxminarayan And Anr vs State Of Raj And Ors (2024:Rj-Jp:11011)
2024 Latest Caselaw 1528 Raj/2

Rajasthan High Court

Laxminarayan And Anr vs State Of Raj And Ors (2024:Rj-Jp:11011) on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:11011]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 3020/2018

1.       Laxminarayan Son Of Shri Shiv Chand Yogi, R/o Village
         And         Post        Dhanounda,             Tehsil          Kanina,    District
         Mahendragarh, Second Address Police Staff Quarter No.
         8,     Police      Station       Chirawa,         Tehsil       Chirawa,   District
         Jhunjhunu Raj. At Present Petitioner Confined In Central
         Jail Jaipur
2.       Smt. Savitri Devi Wife Of Shri Laxminaryana, R/o Village
         And         Post        Dhanounda,             Tehsil          Kanina,    District
         Mahendragarh, Second Address Police Staff Quarter No.
         8,     Police      Station       Chirawa,         Tehsil       Chirawa,   District
         Jhunjhunu Raj.
                                                                           ----Petitioners
                                           Versus
1.       State Of Rajasthan Through Its Secretary, Department Of
         Home Affairs, Govt. Secretariat, Jaipur Raj.
2.       Superintendent Of Police, Jhunjhunu, District Jhunjhunu
         Raj.
3.       Dy. Superintendent Of Police, Circle Buhana, District
         Jhunjhunu Raj.
4.       S.h.o. Police Station Chirawa, District Jhunjhunu Raj.
                                                                         ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/03/2024

No one has put in appearance on behalf of the petitioners

even in the second round.

Earlier on 27.02.2018 & 02.12.2023 no one appeared for the

petitioners when the case was called.

[2024:RJ-JP:11011] (2 of 2) [CW-3020/2018]

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the say application and all pending application/s, if

any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /21

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