The State Of Rajasthan vs Hanumana Ram
2022 Latest Caselaw 1423 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 54/2022

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 Inspector General Of Police, Jodhpur Range, Jodhpur.

4. The Superintendent Of Police, Pali.

----Appellants Versus Hanumana Ram S/o Shri Durga Ram, Aged About 50 Years, Resident Of Village Jehriya, Tehsil Lohawat, Dist. Jodhpur.

----Respondent

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

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

31/01/2022

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.

(MADAN GOPAL VYAS),J (AKIL KURESHI),CJ

1-MohitTak/-

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