Ratna Ram Nayak vs State Of Rajasthan (2024:Rj-Jd:39729)
2024 Latest Caselaw 8466 Raj

Rajasthan High Court - Jodhpur

Ratna Ram Nayak vs State Of Rajasthan (2024:Rj-Jd:39729) on 24 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:39729]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 842/2019

Ratna Ram Nayak S/o Shri Pat Ram Nayak, Aged About 33 Years,
R/o Village Binjhasar, Post Binjhasar, Tehsil Rawatsar, District
Hanumangarh, Rajasthan.
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,        Through         The       Secretary,   Home
         Department Government Of Rajasthan, Jaipur.
2.       The Director General Of Police, Police Headquareter, Lal
         Kothi,      Sabji     Mandi,        Behind        Nehru        Palace,    Jaipur,
         Rajasthan.
3.       The Inspector General Of Police (Headquarter), Police
         Headquarter, Rajasthan, Jaipur.
4.       Superintendent Of Police, Pali, District Pali, Rajasthan.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Pawan Singh
For Respondent(s)              :     Mr. Raj Singh Bhati for
                                     Mr. Rituraj Singh Bhati, GC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/09/2024

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 a co-ordinate Bench of his Court in S.B.

Civil Writ Petition No.18212/2018 (Lokesh Meena Vs. State

of Rajasthan & Ors.) decided on 20.02.2019.

3. In view of the submission made before this Court, the

present writ petition is also allowed in terms of the judgment

[2024:RJ-JD:39729] (2 of 2) [CW-842/2019]

rendered by the co-ordinate Bench of this Court in Lokesh Meena

(supra).

4. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 143-Shahenshah/-

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