HANUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects are overruled for time being.

(2.) Learned counsel for the petitioner(through video conference) is directed to remove the defects after situation become normal.

(3.) Counsel for the petitioner(through video conference) submits that the matter is no more res integra inasmuch as the coordinate Bench of this Court in S.B. Criminal Misc. (Petition) No.2723/2019 [Asharam Vs. State of Rajasthan] and 12 other connected matters vide order dated 03.02.2020 has allowed the criminal misc. petitions.