Rakesh Bishnoi vs State Of Rajasthan ...
2023 Latest Caselaw 8753 Raj

[2023:RJ-JD:36071]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7205/2021

Rakesh Bishnoi S/o Shri Hariram Bishnoi, Aged About 26 Years, R/o Village Nandiya Prabhawati, Tehsil Bhopalgarh, District Jodhpur (Raj.)

----Petitioner Versus

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

2. The Inspector General Of Police (Headquarter), Rajasthan, Jaipur.

3. The Inspector General Of Police, Jodhpur Range, Jodhpur.

4. The Superintendent Of Police, Pali, District Pali.

----Respondents

For Petitioner(s) : Mr. Bharat Singh Rathore for Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Manish Vyas, AAG

JUSTICE DINESH MEHTA

Order

19/10/2023

1. Mr. Bharat Singh Rathore, learned counsel for the pettioner

submits that the controversy involved in the present writ petition

is squarely covered by the judgment of this Court dated

03.09.2021 rendered in the case of Subhash Chandra vs. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No. 10353/2021.

2. Mr. Vyas, learned Additional Advocate General is not in a

position to dispute the aforesaid position.

3. Hence, following the judgment aforesaid, the present writ

petition is also allowed.

[2023:RJ-JD:36071] (2 of 2) [CW-7205/2021]

4. The impugned order dated 26.04.2021, qua the petitioner is

hereby quashed.

5. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 320-Mak/-

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