State Of Rajasthan vs Richhpal
2023 Latest Caselaw 167 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1129/2022

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, Udaipur Range Udaipur.

4. The Superintendent Of Police, Banswara.

----Appellants Versus Richhpal S/o Late Shri Ladu Ram Ji, Aged About 49 Years, Reserve Police Line Banswara.

                                                                                                       ----Respondent


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

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

05/01/2023

Mr. Manish Vyas, learned AAG, 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.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 20-Sudhir Asopa/-

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