State Of Rajasthan vs Arjun Ram
2022 Latest Caselaw 8928 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 628/2022

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, Barmer, District Barmer.

----Appellants Versus Arjun Ram S/o Kheraj Ram, Aged About 45 Years, Village And Tehsil Guda Malani District Barmer, Rajasthan.

----Respondent

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

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. S. S. SHINDE HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

07/07/2022

A batch of identical appeals led by D.B. Special Appeal (w)

No.610/2021 have been dismissed by this Court on 29.11.2021.

Based on the said judgment, numerous other appeals have also

been rejected.

Thus, without recording separate reasons, the instant appeal

is also dismissed.

(RAMESHWAR VYAS),J (S. S. SHINDE),CJ 10-a.asopa/-

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