State Of Rajasthan vs Arvind Kumar
2023 Latest Caselaw 650 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 923/2022

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, Bikaner Range, Bikaner.

4. The Superintendent of Police, Bikaner.

----Appellants Versus Arvind Kumar S/o Shri Tara Chand Yadav, aged about 43 Years, Resident of Mukanpura, Tehsil Khetri, District Jhunjhunu, at Present Residing At Police Line R-Block, Quarter No. 203, Karni Nagar, Bikaner

----Respondent

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

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order

17/01/2023

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.

(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J

29-Dharmendra/ Anshul/-

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