LAKSHMI NARAYAN SONGARA Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The petitioner has preferred this criminal misc. petition under Section 482 Cr. P.C., for the following reliefs: -

(3.) Counsel for the petitioner submits that the present case is squarely covered by the decision rendered by this Court in S.B.Criminal Misc. Petition No.2883/2014 Rajender Kabra Vs. State of Rajasthan decided on 17.02.2017. The relevant portion of the judgment in Rajender Kabra (supra) reads as under :-