The State Of Rajasthan vs Mahipal
2021 Latest Caselaw 19410 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 706/2021

1. The State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Director General Of Police (Headquarter), Jaipur.

3. The Inspector General Of Police, Jodhpur Range, Jodhpur.

4. The Superintendent Of Police, Pali.

----Appellants Versus Mahipal S/o Shri Shivram, Aged About 33 Years, Resident Of Gawadiyao Ki Dhani, Tehsil Deedwana, Dist. Nagaur.

                                                                                                     ----Respondent


                                   For Appellant(s)          :     Mr. Manish Vyas, AAG
                                   For Respondent(s)         :     -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

20/12/2021

Mr. Manish Vyas, learned AAG, representing the

appellant-State, submits that the controversy involved in the

instant appeal is covered by the judgment dated 29.11.2021

passed by the Division Bench of this court in a bunch of appeals

led by D.B. Civil Special Appeal (Writ) No.610/2021 (State of

Rajasthan & Ors. Vs. Surendra Khokhar).

In view of the above, the instant appeal is also

dismissed in light of the judgment referred to above.

(SAMEER JAIN),J (SANDEEP MEHTA),J

47-Pramod/-

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