KAILASH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties submit that the issue raised in the present writ petition is squarely covered by judgment in the case of Kamlesh v. State of Raj.: SBCW No. 10384/2018, decided on 30/5/2019 and, therefore, the present writ petition may also be decided in light of the said judgment.

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

(3.) In view of the above fact situation, wherein the issue raised in the present writ petition is similar to the case of Kamlesh (supra), the writ petition filed by the petitioner is dismissed.