RAJESH 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.) As per the report dtd. 31/3/2022, petitioner No. 2-Ashok has already died. Thus, the present petition to the extent of petitioner No. 2 stands abated.

(3.) So far as the petitioner No. 1 is concerned, the matter pertains to an incident that occurred in the year 1992 and the present revision has been pending since 1998.