The State Of Rajasthan vs Bhur Chand Dodiyar
2022 Latest Caselaw 3321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 25/2022

1. The State Of Rajasthan, Through Its Secretary, Department Of Home, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

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

3. The Commandant, Mbc, Headquarter,l Banswara, Dist-

Banswara (Rajasthan).

----Appellants Versus Bhur Chand Dodiyar S/o Shri Devaji Dodiyar, Aged About 32 Years, Resident Of Village- Ward No. 09, Nathapura Khurd, Palaswani, District-Banswara (Raj.).

----Respondent

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

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

03/03/2022

Issue notice, returnable on 1st April, 2022. Dasti service is

permitted.

By way of interim relief, impugned judgment of the learned

Single Judge is stayed.

(REKHA BORANA),J (AKIL KURESHI),CJ 16-a.asopa/-

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