Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) Issue notice. Learned Public Prosecutor Shri Kachchhawaha accepts notice.
(3.) At the outset, counsel for the petitioner invited attention of the Court towards orders dated 2.2.2006 passed by this Court in S.B. Criminal Misc. Petition No.127/2005, Brij Lal v. State of Rajasthan and dated 12.10.2006 passed in S.B. Criminal Misc. Petition No.1351/2006, Naresh v. State of Rajasthan and submitted that in the facts and circumstances of the case, similar directions may be issued in the present matter also.;