Ram Niwas S/O Shri Hari Kishan vs State Of Rajasthan (2024:Rj-Jp:42116)
2024 Latest Caselaw 6032 Raj/2

Rajasthan High Court

Ram Niwas S/O Shri Hari Kishan vs State Of Rajasthan (2024:Rj-Jp:42116) on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42116]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 7478/2022

                                    Ram Niwas S/o Shri Hari Kishan, Aged About 46 Years, Resident
                                    Of Ganeti Tehsil And Police Station, Todaraisingh, District Tonk At
                                    Present Sipahi, Office At Excise Inspector, Kesorai Patan, District
                                    Bundi (Raj.)
                                                                                                               ----Petitioner
                                                                             Versus
                                    1.         State     Of    Rajasthan,          Through          Principal     Secretary,
                                               Department         Of     Home,        Government          Of     Rajasthan,
                                               Secretariat, Jaipur (Raj.)
                                    2.         The Deputy Inspector General Of Police, Kota Range, Kota
                                               (Raj.)
                                    3.         Superintendent Of Police, Kota, District Kota (Raj.)
                                                                                                          ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2024

None for the petitioner even in second round. None had

appeared on his behalf on last date, i.e., 05.09.2024 as well.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/13

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