Thana Ram vs State Of Rajasthan (2024:Rj-Jd:37332)
2024 Latest Caselaw 7850 Raj

Rajasthan High Court - Jodhpur

Thana Ram vs State Of Rajasthan (2024:Rj-Jd:37332) on 9 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:37332]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2961/2020

                                   Thana Ram S/o Shri Joga Ram, Aged About 40 Years, B/c Jat,
                                   R/o Levera Khurd, Tehsil Bavadi, Police Station Khedapa, District
                                   Jodhpur (Raj.).
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Home, Secretariat, Govt. Of Rajasthan, Jaipur.
                                   2.       The Inspector General Of Police, Jodhpur Range, Jodhpur.
                                   3.       The Superintendent Of Police, Pali, District Pali.
                                   4.       The Superintendent Of Police, Bundi, District Bundi.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. J.S. Bhaleria.
                                   For Respondent(s)            :     Mr. Rituraj Singh Bhati, G.C.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/09/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

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

No.18074/2018 (Sandeep Kumar Berar Vs. State of

Rajasthan & Anr.), decided on 31.03.2022.

3. For the self same reasons, the present writ petition is

disposed of in terms of the judgment rendered by this Court in the

case of Sandeep Kumar Berar (supra).

(VINIT KUMAR MATHUR),J

310-Shahenshah/-

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