Raju Singh vs State Of Rajasthan ...
2023 Latest Caselaw 4851 Raj

[2023/RJJD/015884]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17307/2022

Raju Singh S/o Shri Jabbar Singh, Aged About 22 Years, R/o Village And Post Akhadhana, Tehsil Baap, District Jodhpur, Rajasthan.

----Petitioner Versus

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

2. The Director General Of Police, Police Department, Jaipur, Rajasthan.

3. The Commandant, 08th Battalion, R.A.C., Delhi.

----Respondents

For Petitioner(s) : Mr. Keshav Bhati For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/05/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in S.B Civil Writ Petition

No.16693/2022 (Lokesh Meena Vs. State of Rajasthan &

Ors.) decided on 18.04.2023.

For the reasons mentioned in the case of Lokesh

Meena(supra), the present writ petition is dismissed.

(VINIT KUMAR MATHUR),J 22-/Sunils/-

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