PANKAJ SUTHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In 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 Court, for the safety of all concerned.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the applicant/appellant has drawn the attention of this court towards Exhibit D-2 which is statement of the girl, who is major, as per which, when she was recovered in pursuance of the missing person's report on 12/7/2016, she had deposed that she had gone with her friend (the present applicant/ appellant) after calling him on phone; she has also deposed that she was in mental tension, and therefore, she went with the present applicant/appellant.