NIRMAL KAMRA 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.) Counsel for the petitioner(s) has preferred this Misc. petition under Sec. 482 Cr.P.C. for the following relief:-

(3.) The factual matrix of the case in brief is that the complainant submitted a written report to the effect that after his retirement from Government service he invested all his retiral dues with the help of present petitioner(s) in the present properties.