KAMLA RANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue involved in present writ petition is squarely covered by the judgment rendered by Jaipur Bench of this Hon'ble Court in case of Surja Ram & Ors. v. State of Rajasthan & Ors. - SBCW No.3082/2018, decided on 9/2/2018. The judgment reads as under:-