Naresh Kumar Meena vs State Of Rajasthan
2022 Latest Caselaw 12048 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 14347/2022

Naresh Kumar Meena S/o Sh. Ramesh Chand Meena, aged about 40 Years, Resident of Bhanokhar, District Alwar (Raj.).

----Petitioner Versus

1. State of Rajasthan through the Secretary to the Government, Department of Home, Secretariat, Jaipur.

2. The Inspector General of Police, Udaipur Range, Udaipur.

3. Superintendent of Police, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Shashank Sharma on behalf of Dr. Harish Purohit.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

29/09/2022

Heard.

It is submitted by the counsel for the petitioner that merely

on account of issuance of charge sheet, the headquarter of the

petitioner has been changed from Chittorgarh to Udaipur, which is

not permissible in view of judgment in Subhash Chandra vs. State

of Rajasthan & Ors. : S.B. Civil Writ Petiton No.10353/2021

decided on 03.09.2021.

In view of submissions made, issue notice. Issue notice of

stay petition as well. Notices are made returnable within four

weeks.

(2 of 2) [CW-14347/2022]

In the meanwhile and till further orders, effect and operation

of the order dated 17.08.2022 (Annex.1) changing the

headquarter qua the petitioner shall remain stayed.

(ARUN BHANSALI),J 150-DJ/-

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