The State Of Rajasthan vs Deshraj Dewat
2022 Latest Caselaw 3113 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 723/2021

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

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

3. The Superintendent Of Police, Jaipur.

----Appellants Versus Deshraj Dewat S/o Chhotu Ram, Aged About 34 Years, R/o Dhani Dewata Ki Bhoodoli, Sikar. Presently Posted At Rajsamand.

----Respondent

For Appellant(s) : Mr. Manish Vyas, AAG through V.C.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

28/02/2022

Though there is technical delay in filing the appeal by the

State Government, considering the corona period and the waiver

of limitation provision provided by the Supreme Court, there

would be no actual delay.

The State has challenged the judgment of the learned Single

Judge dated 03.09.2021 deciding several writ petitions. In bunch

of appeals filed by the Government against the said judgment, the

Division Bench passed the judgment dated 29.11.2021 dismissing

the appeals.

Under the circumstances, this appeal is also dismissed along

with connected applications.

(REKHA BORANA),J (AKIL KURESHI),CJ 8-a.asopa/-

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