Rajasthan High Court
Pankaj Kumar Sharma S/O Shri Mahaveer ... vs State Of Rajasthan (2024:Rj-Jp:43900) on 19 October, 2024
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2024:RJ-JP:43900]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 12890/2019
Pankaj Kumar Sharma S/o Shri Mahaveer Prasad Sharma, Aged
About 25 Years, R/o Village Thal Via Madanganj, Tehsil
Rupangarh District Ajmer
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Home Affairs, Government Of Rajasthan,
Govt. Secretariat Jaipur
2. The Director General Of Police, Police Headquarter, Lal
Kothi Jaipur
3. The Superintendent Of Police (Rural), Kota
----Respondents
For Petitioner(s) : Mr. B.R. Rana For Respondent(s) : Mr. Bhuwnesh Sharma, AAG Mr. Vinod Kumar Gupta, AGC HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 19/10/2024 Learned counsels for the respective parties submit that the issue involved herein is no more res integra and stands resolved by a Division Bench order of this Court dated 05.04.2024 passed in the case of State of Rajasthan & Ors. Vs. Vinod Kumar Meena & Anr.: DB Special Appeal Writ No.61/2024 and other connected matters and pray for disposal of the instant writ petition in terms thereof.
Ordered accordingly.
The compliance in terms thereof be made within a period of three months from the date of communication of this order.
Pending application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J Manish/287 (Downloaded on 19/10/2024 at 11:54:32 PM) Powered by TCPDF (www.tcpdf.org)