RAVI PRAKASH MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that issue raised in the present writ petition is squarely covered by order in Parbat Singh v. State of Rajasthan and Ors. : SBCWP No.10159/2015, decided on 29/11/2016, which has been followed in Sriram Balupal and Anr. v. The State of Rajasthan and Ors.: SBCWPNo.1024/2018, decided on 20/11/2021 and, therefore, the present petition may also be allowed in light of and with the similar directions.

(2.) Learned counsel for the respondents does not dispute the fact that issue as raised in the case of Parbat Singh (supra) and Sriram Barupal (supra).

(3.) In the case of Sriram Barupal (supra), it was, inter alia, directed by this Court as under:-