Rajpal vs The State Of Rajasthan ...
2026 Latest Caselaw 2741 Raj

Rajasthan High Court - Jodhpur

Rajpal vs The State Of Rajasthan ... on 18 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

                                   [2026:RJ-JD:8944]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                               S.B. Civil Contempt Petition No. 41/2023

                                   Rajpal S/o Shri Krishanlal Nayak, Aged About 38 Years, R/o
                                   Nandram     Ki   Dhani,   PS    Hanumangarh Town,     District
                                   Hanumangarh, Rajasthan.
                                                                                   ----Petitioner
                                                                Versus
                                   1.     The State of Rajasthan, Through PP
                                   2.     Renu Bala, At Present Posted As Sub Inspector At PS
                                          Mahila Thana, Hanumangarh.
                                                                               ----Respondents



                                   For Petitioner(s)             :     None present


                                                 HON'BLE MS. JUSTICE REKHA BORANA

Order

18/02/2026

1. None appears for the petitioner.

2. The present contempt petition pertains to year 2023.

3. On 02.11.2023 notices were directed to be issued to

respondent No.2, but requisite PF and extra sets were not filed.

4. On 06.12.2024 none appeared for the petitioner and per-

emptory order was passed. In pursuance to the same, requisite PF

and extra sets were filed but the same however, were received

unserved.

5. On 02.02.2026, last opportunity was granted for filing fresh

notices/PF for respondent No.2 with fresh address. However, as

per the Office report, the same have not been filed till date.

6. In view of above, the present contempt petition is

dismissed for non-compliance and non-prosecution.

(REKHA BORANA),J 1-Mak/-

(Uploaded on 18/02/2026 at 05:43:39 PM)

Powered by TCPDF (www.tcpdf.org)