State Of Rajasthan vs Krishna Kumar S/O Shri Akhai Singh
2023 Latest Caselaw 366 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                D.B. Special Appeal Writ No. 6/2023
State Of Rajasthan
                                                                      ----Appellant
                                        Versus
Krishna Kumar S/o Shri Akhai Singh
                                                                    ----Respondent

For Appellant(s) : Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma & Mr. Samee Khan

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 11/01/2023

There is a delay of 25 days in filing the appeal, which is

adequately explained.

Accordingly, the delay is condoned subject to objections of

the respondents on appearance. The application (No.6/2023) for

condonation of delay stands allowed.

Learned Additional Advocate General has argued that in

passing the impugned judgment and order dated 27.09.2022, the

learned Single Judge has omitted to consider the amended

Rajasthan Police Subordinate Service Rules, 1989, which inter alia

provide that even if the person is juvenile on the date of the

offence, for the purposes of his candidature to the police services

he would be treated as an adult and he would not be entitled to

any benefit being a juvenile. Moreover, the acquittal of the

respondent was not a clear acquittal but by giving the benefit of

doubt.

Issue notice to the respondents by registered post,

returnable within six weeks.

(2 of 2) [SAW-6/2023]

List for admission/final disposal immediately thereafter.

Until further orders of this Court, the effect and operation of

the impugned judgment and order dated 27.09.2022 shall remain

stayed.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/20

Powered by TCPDF (www.tcpdf.org)