Rajasthan High Court - Jodhpur
Ramkumar vs State Of Rajasthan (2025:Rj-Jd:47961) on 6 November, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:47961]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20183/2025
1. Ramkumar S/o Shri Manphul Ram, Aged About 52 Years,
R/o Hakmabad, Tehsil Sadulshar, District Sriganganagar
At Present Posted At Office Of Superintendent Of Police,
Sriganganagar.
2. Bharat Bhushan Gaur S/o Shri Satyanarayan, Aged About
49 Years, R/o Ward No. 02 Sadulshar, Tehsil Sadulshar,
District Sriganganagar At Present Posted At District
Special Branch, Sriganganagar.
3. Devilal S/o Shri Birbalram, Aged About 51 Years, R/o
Hakmabad, Tehsil Sadulshar, District Sriganganagar At
Present Posted At Police Chowki Koni, Police Station
Hindumalkot, District Sriganganagar.
4. Kaul Singh S/o Shri Sher Singh, Aged About 52 Years, R/o
Hakmabad, Tehsil Sadulshar, District Sriganganagar, At
Present Posted At Police Control Room, Sriganganagar.
5. Baljinder Singh S/o Shri Hazoor Singh, Aged About 50
Years, R/o Sagarwala, Tehsil And District Sriganganagar
At Presented Posted At Office Of Deputy Superintendent
Of Police (Sc/st Cell), Sriganganagar.
6. Ramkumar S/o Shri Hansraj, Aged About 49 Years, R/o
4D Chotti, Saduwali, Tehsil And District Sriganganagar, At
Present Posted At Office Of Deputy Superintendent Of
Police (Traffic), Sriganganagar.
7. Dharampal S/o Shri Govindram, Aged About 51 Years, R/
o Munda, Tehsil And District Hanumangarh, At Present
Posted At Office Of Deputy Superintendent Of Police
(City), Sriganganagar.
8. Gurjant Singh S/o Shri Amarjeet Singh, Aged About 51
Years, R/o Nathwana, Tehsil Sangria, District
Hanumangarh, At Present Posted At Office Of Additional
Superintendent Of Police (Quick Research Cell),
Sriganganagar.
9. Satveer Singh S/o Shri Likhmichand, Aged About 50
Years, R/o Karanpura, Tehsil Bhadra, District
Hanumangarh, At Present Posted At Traffic Police Station,
Sriganganagar.
10. Vikram Singh S/o Shri Bhoop Singh, Aged About 49
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[2025:RJ-JD:47961] (2 of 3) [CW-20183/2025]
Years, R/o B-1-8, Reserve Police Line, Tehsil And District
Sriganganagar, At Present Posted At Reserve Police Line,
Sriganganagar.
11. Ray Singh S/o Shri Sagarmal, Aged About 51 Years, R/o
Netewala, Tehsil And District Sriganganagar, At Present
Posted At Office Of Additional Superintendent Of Police,
Anoopgarh, District Sriganganagar.
12. Shyopat Ram S/o Shri Budh Ram, Aged About 50 Years,
R/o 7 Md Satrana, Tehsil Anoopgarh, District
Sriganganagar, At Present Posted At Police Station
Ghamurwali, District Sriganganagar.
13. Hardeep Singh S/o Shri Gurcharan Singh, Aged About 50
Years, R/o Dudakhichar, Tehsil Sadulshar, District
Sriganganagar, At Present Posted At Mahila Police Station,
Sriganganagar.
14. Hardeep Singh S/o Shri Jagtar Singh, Aged About 49
Years, R/o Bolanwali, Tehsil Sangria, District
Hanumangarh, At Present Posted At Police Station
Anoopgarh, District Sriganganagar.
15. Devilal S/o Shri Mukhram, Aged About 51 Years, R/o Vpo
Bojla, Tehsil Bhadra, District Hanumangarh, At Present
Posted At Police Station Khuiyan, District Hanumangarh.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Home
Department, Government Of Rajasthan.
2. The Inspector General Of Police, Bikaner Range, Bikaner.
3. The Superintending Of Police, Sriganganagar, Rajasthan.
4. The Superintending Of Police, Hanumangarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Rahul Mandan
For Respondent(s) : Mr. Raj Singh Bhati
HON'BLE MR. JUSTICE FARJAND ALI
Order
06/11/2025
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[2025:RJ-JD:47961] (3 of 3) [CW-20183/2025]
1. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by a
judgment rendered by Co-ordinate Bench of this Court in S.B.
Civil Writ Petition No.3873/2019 : Amar Singh vs. State of
Rajasthan & Ors. decided on 20.12.2023.
2. Learned counsel for the respondents is not in a position to
refute the submission made by counsel for the petitioners.
3. In view of the submissions made before this Court, the
present writ petition is disposed of in terms of the judgment
passed by Co-ordinate Bench of this Court in the case of Amar
Singh (supra).
4. It is made clear that after examination of the matter, if the
respondents come to the conclusion that the case of the present
petitioners is distinguishable from the case of Amar Singh (supra)
then the respondents shall pass a reasoned and speaking order
inthe case of the petitioners.
(FARJAND ALI),J
431-divya/-
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