AARIF KHAN 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.) Learned counsel for the petitioner has shown the order dtd. 5/5/2018 passed by this Court in Criminal Revision Petition No. 251/2017 Anup Khati @ Kaliya v. State of Rajasthan. The said order dtd. 5/5/2018 reads as follows:-

(3.) Learned counsel for the petitioner submits that he does not wish to make submissions on the merits of the case, but seeks limited indulgence, in light of the fact that all the cases are of the same period i.e. Year 2016-17.