State Of Rajasthan vs Ramniwas Vishnoi
2022 Latest Caselaw 92 Raj

(1 of 2) [SAW-728/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 728/2021

1. 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, (Headquarter), Jaipur.

4. The Superintendent Of Police, Jaipur.

----Appellants Versus Shivraj S/o Shri Ram Singh, Aged About 30 Years, Resident Of Jetpura Kallan, Post Kherva, Dist. Nagaur.

----Respondent connected with D.B. Spl. Appl. Writ No. 730/2021

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

2. The Superintendent Of Police (Headquarter), Rajasthan, Jaipur.

3. The Superintendent Of Police, Rural Jodhpur, District Jodhpur.

----Appellants Versus Ramniwas Vishnoi S/o Shri Ramaram, Aged About 32 Years, Kheri Salwa, Tehsil Bhopalgarh, District Jodhpur.

----Respondent with D.B. Spl. Appl. Writ No. 732/2021

1. 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 Rakesh Kumar S/o Shri Jhumar Lal, Aged About 31 Years, Khariya Mithapur, Tehsil Bilara, Dist. Jodhpur.

----Respondent with D.B. Spl. Appl. Writ No. 733/2021

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

(2 of 2) [SAW-728/2021]

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

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

4. The Superintendent Of Police, Sirohi.

----Appellants Versus Jayanti Lal S/o Goda Ram Choudhary, Aged About 31 Years, Village Post Dhanol, Tehsil Raniwara, District Jalore At Present Working As Constable, Police Line Sirohi.

----Respondent

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

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

04/01/2022

These petitions arise out of common judgment of

learned Single Judge dated 3.9.2021 passed in the case of

Subhash Chandra vs. State of Rajasthan & Ors : S.B. Civil Writ

Petition No. 10353/2021.

Learned Additional Advocate General brought to our

notice that the said judgment was carried in appeal by the State in

several other appeals. These appeals were dismissed by the

Division Bench by judgment dated 29.11.2021 passed in State of

Rajasthan & Ors vs. Surendra Khokhar : D.B. Civil Special

Appeal (Writ) No. 610/2021 and other connected appeals.

Under the circumstances, without recording the

separate reasons, these appeals are also dismissed.

(RAMESHWAR VYAS),J (AKIL KURESHI),CJ

6-Mak/-

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