AKHERAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) The present case, originally, was filed as criminal misc. third bail application. However, upon an application being moved on behalf of the petitioner seeking to treat the bail application as criminal revision petition, the same was allowed by this Hon'ble Court order dtd. 14/3/2022. Accordingly, the said bail application was treated and registered as criminal revision petition, which is listed before this Court for consideration.

(3.) The prayer made in the present case, as originally filed, reads as under: