State Of Rajasthan vs Shekhar Chandra
2021 Latest Caselaw 19535 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 685/2021

1. State Of Rajasthan, Through Director General Of Police, Rajasthan, Jaipur.

2. The Superintendent Of Police (Headquarter), Rajasthan, Jaipur.

3. The Superintendent Of Police, Jodhpur Rural, District Jodhpur.

----Appellants Versus Shekhar Chandra S/o Hapu Ram, Aged About 30 Years, Basni Nikuba, Post Saran Nagar, District Jodhpur (Raj).

                                                                                                     ----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

4-Pramod/-

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