Arjun Lal S/O Shri Heera Lal vs State Of Rajasthan (2024:Rj-Jp:37086)
2024 Latest Caselaw 5685 Raj/2

Rajasthan High Court

Arjun Lal S/O Shri Heera Lal vs State Of Rajasthan (2024:Rj-Jp:37086) on 4 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37086]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 152/2020

                                    Arjun Lal S/o Shri Heera Lal, Age 46 Years, Hc Belt No. 729, R/o
                                    Plot No. 1A, Dev Nagar, Near Dadi Ka Phatak, P.s. Murlipura,
                                    Jaipur, Presently Working As Head Constable, Ps Kotwali, Jaipur.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.      State Of Rajasthan, Through Director General Of Police,
                                            Lal Kothi, Jaipur.
                                    2.      Commissioner Of Police, Jaipur, Police Commissionerate,
                                            Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Shobhit Tiwari For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Ms. Megha Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2024

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/147

Powered by TCPDF (www.tcpdf.org)