State Of Rajasthan vs Balram Choudhary ...
2025 Latest Caselaw 17282 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Balram Choudhary ... on 18 December, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:54911-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Spl. Appl. Writ No. 1614/2025

1.       State Of Rajasthan, Through - Its Secretary, Department
         Of Home, Government Secretariat, Jaipur (Raj.).
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.).
3.       Superintendent           Of       Police,       Tonk,       District-     Tonk
         (Rajasthan).
4.       The   Director,      Secondary          Education,         Bikaner,     District
         Bikaner (Rajasthan).
                                                                       ----Appellants
                                       Versus
Balram Choudhary S/o Shri Rangalal Choudhary, Aged About 29
Years, Resident Of Village Pandraheda, Tehsil- Todaraisingh, Dis -
Tonk (Rajasthan).
                                                                     ----Respondent


For Appellant(s)             :     Mr. Deepak Chandak, for
                                   Mr. B.L. Bhati, AAG.
For Respondent(s)            :     -----



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

18/12/2025

1. For the reasons stated, the application filed under Section 5

of the Limitation Act, is allowed. Accordingly, the delay of 307

days in filing the special appeal is condoned.

2. Mr. Deepak Chandak, associate to Mr. B.L. Bhati, learned

Additional Advocate General representing the appellants-State

fairly submits that the order under consideration was passed by

the learned Single Judge while relying upon the judgment in the

cases of Avinash Gajna Vs. State of Rajasthan & Ors. : S.B.

(Uploaded on 20/12/2025 at 12:47:28 PM)

[2025:RJ-JD:54911-DB] (2 of 2) [SAW-1614/2025]

Civil Writ Petition No.12565/2020 decided on 30.05.2023 and

prafull Mehta (Dr.) Vs. State of Rajasthan & Anr. : S.B. Civil

Writ Petition No.3703/2012 and the special appeals filed

thereagainst have been dismissed by the Division Bench of this

Court vide judgment dated 22.03.2017 passed in D.B. Spl. Appl.

Writ No.228/2014 (State of Rajasthan & Anr. Vs. Dr. Prafull

Mehta) and the judgment dated 05.04.2024 passed in D.B. Spl.

Appl. Writ No.73/2024 (State of Rajasthan & Ors. Vs.

Avinash Gajna & Ors.).

3. In view of the aforesaid and following the adjudication made

in the above referred judgments of the Division Bench of this

Court, the present special appeal stands dismissed.

(SANJEET PUROHIT),J (DR.PUSHPENDRA SINGH BHATI),J

169-Zeeshan

(Uploaded on 20/12/2025 at 12:47:28 PM)

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