State Of Rajasthan vs Mukna Ram
2021 Latest Caselaw 19534 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 684/2021

1. State Of Rajasthan, Through Secretary, Department Of Home, Secretariat Jaipur.

2. Director General Of Police, Police Headquarter, Jaipur.

3. Inspector General Of Police, Bikaner Range, Jaipur.

4. Superintendent Of Police, Barmer.

5. Superintendent Of Police (Hq), Jaipur.

----Appellants Versus Mukna Ram S/o Deda Ram, Aged About 41 Years, Village Kharda Bera, Tehsil Baytoo, Barmer. At Present Head Constable, Rgt Nagar District Barmer.

                                                                                                     ----Respondent


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

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

Order

21/12/2021

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

3-Pramod/-

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