LAWS(RAJ)-2018-2-281

SUBHASH CHANDER Vs. STATE OF RAJASTHAN

Decided On February 15, 2018
SUBHASH CHANDER Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner states that the matter is covered by the judgment rendered by a coordinate Bench of this Court in Bhoma Ram Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.6023/2017) decided on 01.06.2017.

(2.) Learned counsel for the petitioner also states that the matter is covered by the judgment rendered by a coordinate Bench of this Court in Sunita Sharma Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.1032/2017) decided on 24.05.2017.

(3.) The coordinate Bench of this Court on 24.05.2017 has passed the following order in Sunita Sharma Vs. State :