BHAGWAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to Courts.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs: "It is, therefore, most respectfully prayed that this Revision Petition may kindly be allowed and order of taking cognizance dtd. 14/12/2021 the quashed and set aside and in alternative it is also prayed that the arrest warrant issued against the petitioner may kindly be converted into bailable warrant."

(3.) The issue in the present case is limited to the extent that an application was preferred by the respondent no. 2-Lukaram under Sec. 319 Cr.P.C. before the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Jalore in Sessions Case No. 145/2019 (C.I.S. No.95/18), which was allowed and cognizance was taken against the petitioner under Ss. 147, 365, 342, 323, 302/120B of IPC and Ss. 3(2) (va), 3 (2) (v) of the SC/ ST Act and a warrant of arrest was also issued against the petitioner, aggrieved whereby, the present petition has been preferred.