Ranveer Singh vs State Of Rajasthan (2024:Rj-Jd:42361)
2024 Latest Caselaw 9096 Raj

Rajasthan High Court - Jodhpur

Ranveer Singh vs State Of Rajasthan (2024:Rj-Jd:42361) on 17 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:42361]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 6330/2023

                                   Ranveer Singh S/o Maan Singh, Aged About 31 Years, R/o Village
                                   Bhatnokha, Tehsil Mundwa, District Nagaour, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through Its Secretary, Department Of
                                            Home Affairs, Government Of Rajasthan, Secretariat,
                                            Jaipur.
                                   2.       The Inspector Of General Of Police, Police Headquarter,
                                            Jaipur.
                                   3.       The Inspector General Of Police, Jodhpur Range, Jodhpur.
                                   4.       The Superintendent Of Police, Pali.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Mahaveer Singh
                                   For Respondent(s)           :     Mr. Raj Singh Bhati for
                                                                     Mr. Ritu Raj Singh Bhati, GC


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 17/10/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by a Coordinate Bench of this Court at Jaipur

in S.B. Civil Writ Petition No.15143/2010 (Arvind Bhardwaj

& Anr. vs. Director General of Police, Rajasthan, Jaipur &

Anr.), decided on 05.09.2023.

Accordingly, the present writ petition is allowed in terms of

the order passed by this Court in the case of Arvind Bhardwaj

(supra).

(VINIT KUMAR MATHUR),J 251-SanjayS/-

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