State Of Rajasthan vs Mukesh
2022 Latest Caselaw 8500 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 615/2022

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, Udaipur, Range Udaipur.

4. The Superintendent Of Police, Banswara.

----Appellants Versus Mukesh S/o Late Shri Kalu Ram Ji Yadav, Aged About 34 Years, Resident Of Reserve Police Line, Banswara.

----Respondent

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

For Respondent(s) : --

HON'BLE THE CHIEF JUSTICE MR. S. S. SHINDE HON'BLE MR. JUSTICE SANDEEP MEHTA

AOrder

30/06/2022

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.

(SANDEEP MEHTA),J (S. S. SHINDE),CJ 13-a.asopa/-

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