DAL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This misc. petition under Section 482 Cr.P.C. has been preferred claiming the following relief:

(3.) Learned counsel for both the parties fairly concede that the present case is squarely covered by the decision rendered in S.B. Criminal Misc. Petition No. 2883/2014 Rajender Kabra v. State of Rajasthan decided on 17.02.2017. The relevant portion of the judgment in Rajender Kabra (supra) reads as under: