State Of Rajasthan vs Mahendra
2022 Latest Caselaw 1425 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 121/2020

State Of Rajasthan & Ors.

----Appellants Versus Mahendra

----Respondent

For Appellant(s), : Mr. Sandeep Shah, AAG assisted by through V.C. Mr. Pratyushi Mehta For Respondent(s) : ---

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

Order

31/01/2022

Learned Additional Advocate General pointed out that the

view adopted by the learned Single Judge follows the decision in

the case of Revant Ram Meghwal and others vs. State of

Rajasthan and others (SBCWP No.13731/2018, decided on

27.11.2018) which judgment had already been reversed by the

Division Bench by judgment dated 31.07.2019.

Issue notice of the application for condonation of delay as

well as of appeal, returnable on 25.02.2022.

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

6-MohitTak/-

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