State Of Rajasthan vs Mahipal Singh
2022 Latest Caselaw 6630 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 355/2022

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 Superintendent Of Police, Bhilwara.

----Appellants Versus Mahipal Singh S/o Shri Laxman Singh, Aged About 44 Years, By Caste Jat, R/o Dhani Bhagwan Kali Police Station Udaipurvati District Jhunjhunu, At Present Residing At Koli Kheda Road, Mandal, District Bhilwara.

----Respondent

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

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

Order

06/05/2022

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

60-/Devesh/-

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