The State Of Rajasthan vs Sharwan Kumar
2022 Latest Caselaw 403 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1/2022

1. The State Of Rajasthan, Through Director General Of Police, Jaipur.

2. The Superintendent Of Police, (Head Quarter), Jaipur (Raj.).

3. The District Superintendent Of Police, Sirohi.

----Appellants Versus Sharwan Kumar S/o Shri Mahiram, Aged About 33 Years, Resident Of Vhadavi, Tehsil Bagodha, District Jalore (Raj.).

----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 RAMESHWAR VYAS

Order

07/01/2022

The State Government has challenged the judgment dated

03.09.2021 passed by the 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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