Rakesh Poonia vs The State Of Rajasthan ...
2026 Latest Caselaw 1265 Raj

Rajasthan High Court - Jodhpur

Rakesh Poonia vs The State Of Rajasthan ... on 31 January, 2026

[2026:RJ-JD:5674]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Writ Contempt No. 1674/2025

Rakesh Poonia S/o Shri Govind Singh, Aged About 33 Years,
Resident Of - Palri Siddha, District Nagaur, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Home, Government Of Rajasthan, Jaipur
         (Rajasthan).
2.       Shri Bhaskar A. Sawant, Presently Working The Principal
         Secretary,     Department            Of     Home,         Government    Of
         Rajasthan, Jaipur (Rajasthan).
3.       Shri Rajeev Kumar, Presently Working As Director General
         Of Police, Rajasthan, Jaipur.
4.       Shri       Omprakash        Paswan,          Presently      Working     As
         Commissioner Of Police, Commiserate, Jodhpur,
5.       Smt. P.d. Nitya, Presently Working As Dcp East, Police
         Commiserate Jodhpur.
                                                                   ----Respondents


For Petitioner(s)           :     None present.
For Respondent(s)           :     Mr. BL Bhati, AAG assisted by Mr.
                                  Sukhdev Sharma



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

31/01/2026

Learned AAG appearing on behalf of the respondents placed

the report dated 29.01.2026 before this Court and submits

pursuant to the stay order dated 07.11.2025 passed by a

Coordinate Bench of this Court, the services of the petitioner were

restored. The said report be taken on record.

In view of the above, no useful purpose would be served in

continuing with the contempt proceedings.

(Uploaded on 02/02/2026 at 11:26:18 AM)

[2026:RJ-JD:5674] (2 of 2) [WCP-1674/2025]

Dismissed accordingly. Rule is discharged.

However, if any of the grievance of the petitioner still

survives, he shall be free to seek remedy as available under the

law for redressal of his grievance, if so desired.

Pending applications, if any, stand disposed of.

(MUKESH RAJPUROHIT),J 8-Arun/Jitender//-

(Uploaded on 02/02/2026 at 11:26:18 AM)

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