State Of Rajasthan vs Baiju Lal
2023 Latest Caselaw 901 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 919/2022

1. State Of Rajasthan, Through The Secretary, Department Of Home, Secretariat, Government Of Rajasthan, Jaipur.

2. The Inspector General Of Police, Head Quarters, Jaipur.

3. The Superintendent Of Police, District Churu.

----Appellants Versus Baiju Lal S/o Shri Narayan Lal, Aged About 55 Years, By Caste Parjapat R/o Village Bhukhredi Tehsil Ratangarh, District Churu (Raj.). Presently Posted At Police Line Churu (Rajasthan).

----Respondent

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

For Respondent(s) : -

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

Order

23/01/2023

Shri 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

38-Tikam/-

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