State Of Rajasthan vs Kheta Ram
2022 Latest Caselaw 14142 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 918/2022

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

2. The Director General Of Police, Headquarter Jaipur.

3. Inspector General Of Police, Jodhpur Range, Jodhpur.

----Appellants Versus Kheta Ram S/o Fata Ram, Aged About 45 Years, Resident Of Village Ridmalsar, P.S. Bhojasar, District Jodhpur.

                                                                ----Respondent


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

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE DINESH MEHTA

Order

01/12/2022

The delay of 149 days in filing the appeal since adequately

explained and the fact that the similar matters have already been

decided, we condone the delay in filing the appeal.

Delay condonation application (No.1/2022) is allowed

accordingly.

Heard on appeal.

Shri Manish Vyas, learned Additional Advocate General

appearing for the appellants submits that an identical appeal (D.B.

Special Appeal Writ No.784/2022 : State of Rajasthan & Ors.

Vs. Rais Mohammad) has already been disposed of vide

judgment and order dated 30.09.2022, therefore, he submits that

(2 of 2) [SAW-918/2022]

the present appeal may also be decided in terms of the above

decision.

In view of the aforesaid facts and circumstances, the present

appeal also stands disposed of on the same terms and conditions

as in the above referred decision.

(DINESH MEHTA),J (PANKAJ MITHAL),CJ

31-Ramesh/Arvind/-

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