State Of Rajasthan vs Krishan Kumar
2023 Latest Caselaw 651 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 835/2022

1. State Of Rajasthan, Through The Inspector General Of Police, Hq Rajasthan Jaipur.

2. The Inspector General Of Police, Bikaner Range, Bikaner.

3. The District Superintendent Of Police, District Sri Ganganagar, Rajasthan.

----Appellants Versus Krishan Kumar S/o Rampat, Aged About 45 Years, Chak 19 Apd, P.o. Banda Colony, Tehsil Anoopgarh, District Sri Ganganagar At Present Working As Constable No. 1462, Police Line Sri Ganganagar, District Sri Ganganagar (Raj.).

----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

21-Dharmendra/ Anshul/-

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