MEHRAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The issue which the petitioner seeks to adjudicate is no longer res-integra in view of Division Bench judgment of this Court in Jai Singh Vs. State of Rajasthan & Ors. [D.B. Civil Writ Petition No.17993/2019] decided on 13.12.2019, relevant portion whereof reads as under:

(2.) Accordingly, this writ petition too is disposed of in terms of aforesaid judgment of Jai Singh Vs. State of Rajasthan & Ors. (supra). All the pending applications also stand disposed of.