KALIDAS TABIYAR 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 criminal misc. petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioners submitted that the political heavyweights, on the opposite side, are resulting into the present prejudicial investigation, as a sitting MLA itself, is involved.