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Istak Ali vs State Of Raj And Ors (2024:Rj-Jp:41113)
2024 Latest Caselaw 5984 Raj/2

Citation : 2024 Latest Caselaw 5984 Raj/2
Judgement Date : 26 September, 2024

Rajasthan High Court

Istak Ali vs State Of Raj And Ors (2024:Rj-Jp:41113) on 26 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41113]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 6901/2007

                                    Istak Ali S/o Shri Mainudin Khan, aged 40 years, R/o Village And
                                    Post Dhanuri, Police Station Malsisar, Distt. Jhunjhunu, At
                                    Present Working As Driver M.T. In Police Station, Pilani, Distt.
                                    Jhunjhunu Raj.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan Through Secretary Home, Ministry Of
                                             Home Affairs, Government Of Rajasthan, Jaipur.
                                    2.       Deputy        Inspector       General         Police,      Head    Quarter,
                                             Rajasthan, Jaipur.
                                    3.       The Superintendent Of Police, District Jhunjhunu.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Bhuwnesh Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/09/2024

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/s-361

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