State Of Rajasthan vs Randhir Singh
2022 Latest Caselaw 3323 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 49/2022

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

2. Additional Director General Of Police, Armed Battalion, Rajasthan, Jaipur (Raj.).

3. Commandant, 14Th Battalion Rac Pahadi Bharatpur At Present Camp 5Th Battalion Rac, Jaipur (Raj.).

----Appellants Versus Randhir Singh S/o Shri Praveen Singh Chouhan, Aged About 27 Years, R/o V/p Varda, Tehsil Sagwara, District Dungarpur (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 17-a.asopa/-

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