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State Of Rajasthan vs Mukesh Kumar Meena Son Of Shri Babu ...
2021 Latest Caselaw 441 Raj/2

Citation : 2021 Latest Caselaw 441 Raj/2
Judgement Date : 19 January, 2021

Rajasthan High Court
State Of Rajasthan vs Mukesh Kumar Meena Son Of Shri Babu ... on 19 January, 2021
Bench: Sabina
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        D.B. Civil Misc. Application No.230/2020

                                                                                 In

                                                  D.B. Civil Special Appeal Writ No. 296/2020

                                                                                In

                                                         S.B. Civil Writ Petition No.25304/2018

                                    1.       State Of Rajasthan, Through Its Secretary, Department Of
                                             Home, Govt. Secretariat, Jaipur (Raj.)
                                    2.       Inspector General Of Police, Police Head Quarter, Jaipur
                                             (Raj.)
                                    3.       Superintendent Of Police, Jodhpur (Raj.)
                                                                                                           ----Applicants
                                                                             Versus
                                    Mukesh Kumar Meena Son Of Shri Babu Lal Meena, Aged About
                                    25 Years, Village And Post Kharkada, Tehsil Jamwa Ramgarh,
                                    District Jaipur Rajasthan, 303109
                                                                                                          ----Respondent

For Appellant(s) : Dr. Vibhuti Bhushan Sharma, Additional Advocate General, through Video Conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

19/01/2021

Heard.

Application is allowed for the reasons stated therein.

Delay in filing the appeal is condoned.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita/priyanka/26

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