State Of Rajasthan vs Kana Ram
2022 Latest Caselaw 5625 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 253/2022

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

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

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

4. The Superintendent Of Police, Banswara.

----Appellants Versus Kana Ram S/o Shri Mishri Lal, Aged About 48 Years, Resident Of Reserve Police Line, Banswara.

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG with Mr. Kailash Choudhary.

For Respondent(s) : ---

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

18/04/2022

The appellant-State has challenged the order dated

09.09.2021 passed by the learned Single Judge.

Learned counsel appearing for the State brought to our

notice the fact that against the said judgment other appeals were

filed by the Government, which have been dismissed by the

Division Bench by this Court in D.B. Civil Special (Appeal) Writ

No.610/2021 and connected appeals, vide order dated

29.11.2021.

(2 of 2) [SAW-253/2022]

Without recording separate reasons, this appeal is also

dismissed.

(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

22-a.asopa/-

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