State Of Rajasthan vs Mahendra Ghatiyala
2022 Latest Caselaw 10 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 722/2021

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

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

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

4. The Superintendent Of Police, Pali.

----Appellants Versus Mahendra Ghatiyala S/o Deva Ram, Aged About 29 Years, R/o Ghatiyalo Ka Bas, Samdolao Khurd, Bhanwal, Nagaur.

----Respondent

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

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

03/01/2022

The State Government has challenged the judgment dated

03.09.2021 passed by learned Single Judge. Learned Government

Advocate brought to our notice the fact that against the said

judgment, other appeals were filed by the Government which were

dismissed by judgment dated 29.11.2021 passed by the Division

Bench of this Court in D.B. Civil Special Appeal (Writ) No.

610/2021 and connected appeals.

Without recording separate reasons, this appeal is also

dismissed.

(RAMESHWAR VYAS),J (AKIL KURESHI),CJ 9-jayesh/-

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