Avadhesh Singh vs State Of Rajasthan (2023:Rj-Jd:42469)
2023 Latest Caselaw 10477 Raj

Rajasthan High Court - Jodhpur

Avadhesh Singh vs State Of Rajasthan (2023:Rj-Jd:42469) on 6 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42469]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 18690/2023

Avadhesh Singh S/o Shri Hukam Singh Gurjar, Aged About 30
Years, Resident Of House No. 12, Village Roj Ki Dhani, Tehsil
Bamanwas, Distt. Sawaimadhopur, Belt No. Fc 1171.
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,         Through         Its      Home   Secretary,
         Secretariat, Rajasthan, Jaipur.
2.       The Director General Of Police, Police Headquarter, Jaipur.
3.       Inspector General Of Police, Bharatpur Range, Bharatpur
         Rajasthan.
4.       The Superintendent Of Police, Sawaimadhopur, Distt.
         Sawaimadhopur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Deepak Verma with
                                     Mr. Vinod Prajapat



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

06/12/2023

1. Learned counsel for the petitioner submits that the petitioner

would be satisfied if his representation is considered and decided

by the respondents, while keeping into consideration the judgment

rendered by this Hon'ble Court in Dara Singh v. State of Rajasthan &

Ors. : S.B. Civil Writ Petition No.11973/2012 on 17.12.2012.

2. In view of the above, the present writ petition is disposed of

with a direction to the respondents to consider and decide the

representation of the petitioner, while keeping into consideration

the judgment rendered in Dara Singh (supra) by passing a speaking

order within a period of three months from the date of receipt of

[2023:RJ-JD:42469] (2 of 2) [CW-18690/2023]

certified copy of this order, strictly in accordance with law. All

pending applications also stand disposed of.

(DR. PUSHPENDRA SINGH BHATI), J.

61-Zeeshan

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