Dinesh Beniwal vs State Of Rajasthan ...
2026 Latest Caselaw 4005 Raj

Rajasthan High Court - Jodhpur

Dinesh Beniwal vs State Of Rajasthan ... on 16 March, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2026:RJ-JD:12349-DB]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                      D.B. Criminal Misc. Appli No. 168/2026

                                    Dinesh Beniwal S/o Om Prakash, Aged About 25 Years, Through
                                    His Mother Smt Raju Devi W/o Om Prakash Aged About 41 Years
                                    R/o Ambedkar Nagar Police Station Manoharpur District Jaipur
                                    (At Present Released On Emergent Parole)
                                                                                                            ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through Secretary Department Of
                                             Home Secretariat Government Of Rajasthan Secretariat
                                             Jaipur
                                    2.       The Director General Cum Inspector General Jail, Jaipur
                                    3.       The      District       Collector       And        District     Magistrate,
                                             Jaipur/Jodhpur
                                    4.       The Superintendent Central Jail, Jodhpur
                                                                                                         ----Respondents


                                   For Petitioner(s)             :    Mr. Vishal Singh Bhati



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

16/03/2026

Learned counsel for the applicant submits that the

application for extension of parole has rendered infructuous.

In view of the above, the present application is dismissed as

having become infructuous.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J 28-T.Singh/-

(Uploaded on 16/03/2026 at 05:37:20 PM)

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