Rajasthan High Court
State Of Rajasthan vs Vikas Kumar Son Of Shri Vijay Singh ... on 1 August, 2024
Bench: Manindra Mohan Shrivastava, Ganesh Ram Meena
[2024:RJ-JP:32702-DB]
HIGH COURT of JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Special Appeal (Writ) No. 552/2022
In
S.B. Civil Writ Petition No.11717/2020
1. State of Rajasthan, through its Home Secretary,
Government Secretariat, Jaipur (Raj.)
2. The Director General of Police, Head Quarter, Jaipur (Raj.)
3. The Deputy Commissioner of Police (Headquarter), Police
Commissionerate, Jaipur through Police Commissioner
Jaipur (Raj.)
----Appellants
Versus
1. Hansraj Meena S/o Shri Ramniwas Meena, aged about 29
Years, R/o Village Lalwas, via Aandhi Tehsil,
Jamwaramgarh, District Jaipur (Raj.)
2. Buddhi Prakash Bairwa S/o Shri Prabhoo Dayal Bairwa,
aged about 28 Years, R/o Village Sindoli, Post Phaliyawas,
Tehsil Bassi, District Jaipur (Raj.)
----Respondents
Connected With
D.B. Civil Special Appeal (Writ) No. 36/2022
In
S.B. Civil Writ Petition No.9717/2020
1. State of Rajasthan, through its Home Secretary, Govt.
Secretariat, Jaipur (Raj.)
2. The Director General of Police, Head Quarter, Jaipur
(Raj.).
3. The Superintendent of Police, Bhilwara District Bhilwara
(Raj.)
4. The Deputy Commissioner of Police (Headquarters), Police
Commissionerate, Jaipur through Police Commissioner
Jaipur(Raj.)
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5. The Superintendent of Police, G.R.P Ajmer, District Ajmer
(Raj.)
6. The Commandant Sixth Battalion RAC, Dholpur, District
Dholpur (Raj.)
----Appellants
Versus
1. Vikas Kumar Son of Shri Vijay Singh, aged about 39
Years, Resident of Pratappura, Tehsil Jhunjhunu, District
Jhunjhunu (Raj.)
2. Rajnish Khaiwa Son of Shri Ramphool Gurjar, aged about
28 years, Resident of Village Mundota, Via Kalwad, Tehsil
Amer, District Jaipur (Raj.)
3. Babu Lal Meena Son of Shri Tofan Meena, aged about 22
Years, Resident of VPO Manda Bhimsingh, Via Jobner,
Tehsil Kishangarh Renwal, District Jaipur (Raj.)
4. Dinesh Kumar Meena Son of Shri Vishnu Dayal Meena,
aged about 26 Years, Resident of Village. Bilwa (Gomlado
Ki Dhani), Tehsil Sanganer Police Station Shivdaspura,
District Jaipur (Raj.)
5. Babu Lal Gurjar Son of Shri Banna Ram, aged about 23
Years, Resident of Mamtori Khurd, PO-Naval Pura, Tehsil
Shahpura, District Jaipur (Raj.)
6. Dharmendra Kasana Son of Shri Hanuman Sahai Gurjar,
aged about 26 Years, Resident of Village Post Lakher, Via
Manoharpur, Tehsil Amer, District Jaipur (Raj.)
7. Manoj Kumar Saini Son of Shri Bhagirath Mal Saini, aged
about 30 Years, Resident of VPO Hanspur, Tehsil
Shrimadhopur, District Sikar (Raj.)
8. Vijay Yadav Son of Shri Motiram Yadav, aged about 25
Years, Resident of Village Pachkodia, Post Mundoti, Tehsil
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Kishangarh Renwal, District Jaipur (Raj.)
9. Sunder Singh Son of Shri Rohitashv, aged about 42 Years,
Resident of Ward Number 13, Village Nawta, Pacheri
Chhoti, District Jhunjhunu (Raj.)
10. Manmohan Seshma Son of Shri Bhura Ram Jat, aged
about 43 Years, Resident of Village Rajpura, Post Noshal,
Tehsil Dantaramgarh, District Sikar (Raj.)
11. Pramod Kumar Sharma Son of Shri Nand Kishor Sharma,
aged about 25 Years, Resident of Village Post Banuda, Via
Khud, Tehsil Dantaramgarh, District Sikar (Raj.)
12. Deepak Dhaker Son of Shri Ramesh Chandra Dhaker,
aged about 21 Years, Resident of Village Post Manpura,
Tharoda, Tehsil Bijoliya, District Bhilwara (Raj.)
13. Chandra Shekhar Sharma Son of Shri Nemee Chandra,
aged about 26 Years, Resident of Village Post Marholi,
Tehsil Badi, District Dholpur (Raj.)
----Respondents
For Appellant(s) : Mr. Bhuwnesh Sharma, Additional
Advocate General assisted by
Mr. Sameer Khan, Advocate
For Respondent(s) : Ms. Komal Kumari Giri Advocate with
Mr. Bajrang Sepat, Advocate
HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE GANESH RAM MEENA
Order
01/08/2024
Learned Additional Advocate General appearing on behalf of
the appellants would fairly submit that these appeals are also
required to be dismissed in view of judgment dated 05.04.2024
passed by this Court at Principal Seat, Jodhpur in the case of State
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of Rajasthan & Others Vs. Vinod Kumar Meena (D.B. Spl. Appl.
Writ No. 61/2024 and batch of appeals).
The aforesaid statement made by learned Additional
Advocate General is not disputed by learned counsel for the
respondents.
Therefore, these appeals are dismissed in terms of judgment
dated 05.04.2024 passed by this Court at Principal Seat, Jodhpur
in the case of State of Rajasthan & Others Vs. Vinod Kumar Meena
(D.B. Spl. Appl. Writ No. 61/2024 and batch of appeals).
Office is directed to place a copy of this order on record of
connected appeal.
(GANESH RAM MEENA),J (MANINDRA MOHAN SHRIVASTAVA),CJ
MANOJ NARWANI-SATYENDRA/32-33
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