State Of Rajasthan vs Anil Kumar
2022 Latest Caselaw 6525 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 348/2022

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, Udaipur.

----Appellants Versus Anil Kumar S/o Hawa Singh, Aged About 42 Years, R/o New Block, N-11, Police Line, Udaipur At Present Working As Constable No. 408 At Udaipur.

----Respondent

For Appellant(s) : Mr. Kailash Choudahry on behalf of Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

05/05/2022

Shri Kailash Choudhary, associate to Shri Manish Vyas,

learned AAG, representing the appellant-State, submits that the

controversy involved in the instant appeal is covered by the

judgment dated 29.11.2021 passed by the Division Bench of this

court in a bunch of appeals led by D.B. Civil Special Appeal (Writ)

No.610/2021 (State of Rajasthan & Ors. Vs. Surendra Khokhar).

In view of the above, the instant appeal is also dismissed in

light of the judgment referred to above.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

58-/Devesh/-

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