KIRAN KALWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present appeals, the scope of the controversy involved is identical. Therefore, with the consent of learned counsel for both the sides, the appeals are being taken up for final disposal jointly. For procedural efficacy, D.B. Special Appeal (Writ) No. 772/2023 titled as Kiran Kalwar and Anr. vs. State of Rajasthan, is being taken up as the lead file.

(2.) By way of the instant appeal, a challenge is made to the order impugned 23/8/2023, passed by the learned Single Judge, whereby the writ petition preferred by the appellant, was dismissed.

(3.) Concisely noted, the factual narrative of the instant appeal dictates as under:-