State Of Rajasthan vs Sohan Lal
2022 Latest Caselaw 6534 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 268/2022

1. State Of Rajasthan, Through Secretary, Department Of Home Affairs, Government Of Rajasthan.

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

3. The Inspector General Of Police, Jodhpur Range, Jodhpur.

4. The Superintendent Of Police, Jalore.

----Appellants Versus Sohan Lal S/o Shri Amra Ram Ji, Aged About 40 Years, By Caste Bishnoi, Village Pamana, Tehsil Sanchore, District Jalore.

----Respondent

For Appellant(s) : Mr. Kailash Choudhary 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

53-/Devesh/-

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