SHAEINA PARVEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the issue raised in the present writ petition is squarely covered by order in Kailash Kumar v. State of Rajasthan & Ors.: S.B. Civil

(2.) Writ Petition No.2505/2022 & other connected matters, decided on 23/2/2022 and, therefore, the present petition may also be allowed in terms of the said order.

(3.) The respondents are not in a position to dispute that the issue raised in the present petition is squarely covered by order in the case of Kailash Kumar (supra).