State Of Rajasthan vs Keshav Lal
2022 Latest Caselaw 14925 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1091/2022

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

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

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

4. The Superintendent Of Police, Udaipur

----Appellants

Versus

Keshav Lal S/o Gautam Lal Dangi, Aged About 35 Years, Village Dingeri Tehsil Sarada District Udaipur At Present Working As Constable No. 654 At Udaipur

----Respondent

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

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR Order 19/12/2022

Mr. Manish Vyas, learned AAG, 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.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 59-KshamaD/-

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