State Of Rajasthan vs Dewa Ram Godara
2021 Latest Caselaw 16243 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1414/2019

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

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

3. Superintendent Of Police, Kota.

----Appellants Versus Dewa Ram Godara S/o Shri Rugh Ram Godara, Aged About 26 Years, Resident Of Ward No. 4, Thukariyasar, Sridungargarh, District Bikaner.

----Respondent

For Appellant(s) : Mr. Sandeep Shah, A.A.G.

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

26/10/2021

Learned counsel for the appellants submits that the Hon'ble

Supreme Court in the case of State of Rajasthan & Ors. Vs. Love

Kush Meena (Civil Appeal No.3894/2020 decided on 24 th of March,

2021) has reversed the judgment passed by this Court in Love

Kush Meena's case. It is also submitted that looking to the

criminal antecedents of the respondent, he is not entitled for the

relief granted by the learned Single Judge.

Issue notice of the application under Section 5 of the

Limitation Act, returnable on 09th Nov., 2021. Notice be filed in

two sets. One set of notice be given 'dasti' to learned counsel for

the appellant and another set of notice be sent through registered

AD post.

(2 of 2) [SAW-1414/2019]

Learned counsel for the appellant is free to serve the copy of

the application under Section 5 of the Limitation Act as well as the

appeal to the counsel, who is appearing on behalf of the

respondent in the contempt proceedings.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

5-Babulal/-

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