Pankaj Kumar Sharma S/O Shri Mahaveer ... vs State Of Rajasthan (2024:Rj-Jp:43900)
2024 Latest Caselaw 6164 Raj/2

Rajasthan High Court

Pankaj Kumar Sharma S/O Shri Mahaveer ... vs State Of Rajasthan (2024:Rj-Jp:43900) on 19 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43900]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 12890/2019
                                    Pankaj Kumar Sharma S/o Shri Mahaveer Prasad Sharma, Aged
                                    About 25 Years, R/o Village Thal Via Madanganj, Tehsil
                                    Rupangarh District Ajmer
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      State Of Rajasthan, Through Principal Secretary,
                                            Department Of Home Affairs, Government Of Rajasthan,
                                            Govt. Secretariat Jaipur
                                    2.      The Director General Of Police, Police Headquarter, Lal
                                            Kothi Jaipur
                                    3.      The Superintendent Of Police (Rural), Kota
                                                                                                     ----Respondents

For Petitioner(s) : Mr. B.R. Rana For Respondent(s) : Mr. Bhuwnesh Sharma, AAG Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 19/10/2024

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved

by a Division Bench order of this Court dated 05.04.2024 passed

in the case of State of Rajasthan & Ors. Vs. Vinod Kumar

Meena & Anr.: DB Special Appeal Writ No.61/2024 and other

connected matters and pray for disposal of the instant writ

petition in terms thereof.

Ordered accordingly.

The compliance in terms thereof be made within a period of

three months from the date of communication of this order.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/287

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