State Of Rajasthan vs Govind Kumar (2025:Rj-Jd:41696-Db)
2025 Latest Caselaw 13469 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Govind Kumar (2025:Rj-Jd:41696-Db) on 18 September, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:41696-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    D.B. Spl. Appl. Writ No. 581/2025

1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Of Rajasthan, Secretariat, Jaipur
         (Raj.).
2.       The Director General Of Police, Jaipur, District Jaipur
         (Rajasthan).
3.       The Superintendent Of Police, Jalore, District Jalore
         (Rajasthan).
4.       District   Collector        Udaipur        (Land       Revenue),   District
         Udaipur (Rajasthan).
                                                                     ----Appellants
                                       Versus
Govind Kumar S/o Shri Ishwar Lal, Aged About 23 Years, R/o
Village Meda Jagir, Hadetar, District Jalore (Rajasthan).
                                                                    ----Respondent


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



             HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE SANDEEP TANEJA

Order

18/09/2025

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

of the Limitation Act, is allowed. Accordingly, the delay of 385

days in filing the special appeal is condoned.

2. Mr. Chandak, learned counsel for the appellant-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. Civil Writ

Petition No.12565/2020 decided on 30.05.2023 and Prafull Mehta

(Uploaded on 18/09/2025 at 04:48:04 PM)

[2025:RJ-JD:41696-DB] (2 of 2) [SAW-581/2025]

(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.

                                   (SANDEEP TANEJA),J                                            (DINESH MEHTA),J
                                    13-raksha/-

(Uploaded on 18/09/2025 at 04:48:04 PM)

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