SHIVKANT NANDWANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) We have heard Dr. A.M. Singhvi, learned senior counsel appearing on behalf of the petitioner.

(2.) Learned senior counsel for the petitioner has submitted that criminal appeal is pendingsince 2015 and in spite of number of applications filed for early hearing, the hearing ofthe appeal could not be taken up by the Sessions Court.

(3.) Learned senior counsel submitted that the petitioner has earlier contested the byelection for the Member of Legislative Assembly from the electoral constituency of Kota(South). Learned counsel further submitted that the petitioner is hopeful of getting aticket for contesting the forthcoming Legislative Assembly Election for the State ofRajasthan.