Nisha vs State Of Rajasthan (2026:Rj-Jd:9040)
2026 Latest Caselaw 2734 Raj

Rajasthan High Court - Jodhpur

Nisha vs State Of Rajasthan (2026:Rj-Jd:9040) on 18 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

                                   [2026:RJ-JD:9040]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 987/2025

                                   'N'
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Secretary Department
                                            Of Home Affairs, Secretariat, Jaipur.
                                   2.       The Inspector General Of India, District Bikaner (Raj.).

                                   3.       The Superintendent Of Police, District Anupgarh (Raj.).

                                   4.       The Station Police House Ps Anupgarh, District Anupgarh
                                            (Raj.).
                                   5.       The Investigation Officer Ramker Assistant Sub Inspector,
                                            Police Station House, Anupgarh, District Anupgarh (Raj.)
                                   6.       The Chief Health And Medical Officer, Sri Ganganagar
                                            (Raj.)
                                   7.       Sandeep Singh S/o Shri Rajkumar, Resident                                Of
                                            Sahidawali, Tehsil And District Sirsa (Haryana)
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     None present.
                                   For Respondent(s)            :     -


                                                 HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/02/2026 Having gone through the detailed order dated 20.01.2025 passed by this Court, in the opinion of this Court, since the pregnancy of the petitioner was ordered to be terminated and the Secretary, District Legal Services Authority, Sri Ganganagar was ordered to make necessary arrangement for termination of her pregnancy in accordance with law, nothing remains to be adjudicated upon in this matter.

Thus, the writ petition as well as stay application are dismissed as having been rendered infructuous.

(KULDEEP MATHUR),J 48-Tikam/-

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