Kavita Rani vs State Of Rajasthan
2021 Latest Caselaw 17343 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9897/2018

Kavita Rani

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None.

For Respondent(s) : Mr. Pankaj Sharma, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

20/11/2021

None present for the petitioner.

Learned counsel for the respondents submits that the issue

raised in the present writ petition is squarely covered by judgment

of Hon'ble Supreme Court in the case of Ranjana Kumari v. State

of Uttarakhand & Ors.: (2019) 15 SCC 664, which has also been

followed in the case of Anita v. State of Raj. & Ors.: DBSAW No.

86/2021, decided on 21.10.2021 by the Division Bench of this

Court.

Learned counsel for the respondents prays for time to

complete his instructions regarding the present status of the

petitioner in terms of the interim order. Time prayed for is allowed.

List the petition on 08.12.2021.

(ARUN BHANSALI),J

95-PKS/-

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