Ashvini Kumar Tak vs State Of Raj And Ors (2024:Rj-Jp:42812)
2024 Latest Caselaw 6114 Raj/2

Rajasthan High Court

Ashvini Kumar Tak vs State Of Raj And Ors (2024:Rj-Jp:42812) on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42812]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4305/2018

                                    Ashvini Kumar Tak S/o Badri Narayan, aged about 35 years, R/o
                                    49, Patel Nagar, Mahesh Nagar, Ext B, Jaipur, Rajasthan.
                                                                                                            ----Petitioner
                                                                          Versus
                                    1.      The    State     Of       Rajasthan       Through          Secretary,   Home
                                            Department, Govt. Of Rajasthan, Secretariat, Jaipur
                                    2.      The Director General Of Police, Police Head Quarter, Tonk
                                            Road, Jaipur.
                                    3.      The Commissioner Of Police, Police Commissionrate,
                                            Rajasthan, Jaipur.
                                    4.      Deputy Commissioner Of Police (Headquarter), Police
                                            Commissionerate, Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Mr. Vivaswan Deekshit Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/261

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