STATE OF RAJASTHAN Vs. MILAP CHAND JAIN

JUDGEMENT

(1.) Delay condoned.

(2.) This batch of special leave petitions are directed against the judgment and order of the High Court of Rajasthan dated 29.11.2011 by which the appeals filed by the Petitioner-State of Rajasthan were rejected by the Division Bench observing therein that the Apex Court has already dismissed the appeal of the State against the impugned judgment and order dated 10.3.2011. This order was passed by this Court in a batch of petitions (C.A. Nos. 469 of 2007 and C.A. No. 470 of 2007). Thereafter, the Petitioner-State filed review petitions against the order dated 10.3.2011 passed in the aforesaid petitions in which they also raised the grounds on the merit of the matter but the review petitions were also dismissed.

(3.) Thereafter, instant batch of special leave petitions were filed by the Petitioner-State challenging the same order which was the subject matter of challenge in the previous special leave petitions. But it is obvious that a fresh batch of special leave petitions against the impugned judgment and order against which special leave petitions were dismissed, cannot be entertained by a coordinate Bench unless the coordinate Bench were inclined to take a different view and were to refer the matter to a larger Bench.