State Of Rajasthan vs Jora Ram (2025:Rj-Jd:26655-Db)
2025 Latest Caselaw 10550 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Jora Ram (2025:Rj-Jd:26655-Db) on 30 May, 2025

Author: Manindra Mohan Shrivastava

Bench: Manindra Mohan Shrivastava

                                   [2025:RJ-JD:26655-DB]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                            JODHPUR
                                                         D.B. Spl. Appl. Writ No. 528/2025

                                   1.            State Of Rajasthan, Through - Its Secretary, Department
                                                 Of Home, Government Of Rajasthan, Jaipur (Raj.).
                                   2.            Director General Of Police, Police Head Quarter, Jaipur
                                                 (Raj.).
                                   3.            Superintendent Of Police, Pali (Rajasthan).
                                                                                                         ----Appellants
                                                                            Versus
                                   Jora Ram S/o Shri Hema Ram, Resident Of Village Boyal, Tehsil-
                                   Sojat City, District - Pali (Rajasthan).
                                                                                                        ----Respondent


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



                                        HON'BLE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

30/05/2025

Though the case is listed for orders in defect category and is

also barred by limitation, learned counsel for the State would fairly

submit that the controversy involved in this case is no longer

res-integra and stands concluded by the judgment of this Court

dated 29.11.2021 passed in State of Rajasthan & Ors. Vs.

Surendra Khokhar (Kumar) (D.B.S.A.W. No.610/2021) and

other connected appeals.

In that view of the aforesaid submission, this appeal is also

dismissed.

(CHANDRA SHEKHAR SHARMA),J (MANINDRA MOHAN SHRIVASTAVA),CJ

29-pooja/-

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