PUSHPA DEVI Vs. STATE

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.) Learned counsel for the petitioner has referred to the judgment passed by Division Bench of this Hon'ble Court in the matter of Balbir Singh Vs. State of Rajasthan rendered in D.B. Criminal Misc. Stay Petition No.5252/2019 in D.B. Criminal Appeal No.136/2019 decided on 5/9/2019, relevant portion reads as under :-

(3.) Learned counsel for the petitioner has thereafter referred to the judgment of this Court passed in the matter of Gopendra Kumar Vs. State of Rajasthan (S.B. Criminal Misc. Stay Application No.1585/2021 in S.B. Criminal Appeal No.452/2021) decided on 5/3/2021. The order dtd. 5/3/2021 reads as under :-