Vikram Singh vs State Home Department Ors ...
2024 Latest Caselaw 5808 Raj/2

Rajasthan High Court

Vikram Singh vs State Home Department Ors ... on 17 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39017]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 8982/2017

                                    Vikram Singh Son Of Shri Shivpal Singh, Resident Of Vidyadhar
                                    Nagar,      Jaipur    Presently      Posted       As     Police    Inspector,    Anti
                                    Corruption Bureau, Jaipur.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan Through Secretary In-Charge To The
                                               Government, Home Department, Government Of Ra,
                                               Secretariat, Jaipur
                                    2.         Director    General         Of       Police,        Rajasthan,       Police
                                               Headquarters, Tonk Road, Jaipur
                                    3.         Inspector General Of Police, Kota Range, Kota.
                                    4.         Superintendent Of Police, Kota City, Kota.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Nitesh Pareek For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/09/2024

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/88

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