State Of Rajasthan vs Sukh Lal Bhil
2022 Latest Caselaw 7966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 410/2022

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, Ajmer Range, Ajmer.

4. The Superintendent Of Police, Bhilwara.

----Appellants Versus Sukh Lal Bhil S/o Shri Mangi Lal Ji Bhil, Aged About 46 Years, Resident Of Village And Post Salera Tehsil Sahada District Bhilwara.

                                                                                                      ----Respondent


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

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

Order

26/05/2022

Learned AAG Shri Manish Vyas 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 12-Sudhir Asopa/-

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