Joshnath vs State
2021 Latest Caselaw 15913 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Writ Petition No. 511/2020

Joshnath

----Petitioner Versus State of Rajasthan & Ors.

----Respondents Connected With D.B. Criminal Writ Petition No. 467/2020 Gajja Ram @ Gajendra

----Petitioner Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. K.R. Bhati. For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

21/10/2021

Learned counsel appearing for the petitioner submits that

though the larger Bench has held that the judgment in the case of

Yogesh Kumar Devangan, is not a correct law, however, the

petitioner may be granted time to file rejoinder to point out special

circumstances, which will make him entitled to transfer to Open

Air Camp.

Needful may be done within a period of four weeks.

(ANOOP KUMAR DHAND),J (ARUN BHANSALI),J 10 & 11-DJ/-

Powered by TCPDF (www.tcpdf.org)