The State Of Rajasthan vs Shrawan Ram
2022 Latest Caselaw 8988 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 724/2021

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 Shrawan Ram S/o Dhagla Ram, Aged About 33 Years, Anandpur Kalu, Tehsil Jaitaran, Dist. Pali.

                                                                                                        ----Respondent


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

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

08/07/2022

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

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.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 35-Sudhir Asopa/-

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