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Sandeep Singh vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 19 August 2023 · Citation: (2023) 08 RAJ CK 0060

HON’BLE JUDGES
Arun Bhansali, J · Rajendra Prakash Soni, J
RESULT
Dismissed
CASE NUMBER
Criminal Writ Petition No. 1157 Of 2023
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Judgment

4 paragraphs · 118 words
1.

This petition has been filed by the petitioner seeking a direction to the respondents to send the petitioner to Open Air Camp, Churu.

2.

Learned AAG submits that during pendency of the present petition, on 31.7.2023, the Committee concerned has taken a decision to send the petitioner to Open Air Camp and, therefore, the petition has been rendered infructuous. He has placed on record the Minutes of Meeting dated 31.7.2023, which are taken on record.

3.

In view of the submissions made and the order passed on 31.7.2023, the petition has been rendered infructuous. The same is, therefore, dismissed as having become infructuous.

4.

It is expected of the respondents to implement the decision dated 31.7.2023 expeditiously.