(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.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:
(3.) The genesis of the present controversy is traceable to an FIR No.201/2017 registered at Police Station, Jaswantgarh, District Nagaur, against the petitioner for the offences under Ss. 307, 332 and 353 IPC and Sec. 3, 25 and 27 of the Arms Act, in connection with an incident wherein the accused is said to have opened fire upon the police team with an intention to kill the members of the police team, while the police tried to stop the vehicle in question; whereafter, the police, after due investigation, filed the charge-sheet against the accused-petitioner for the offences under Ss. 307, 332 and 353 IPC and Ss. 3/25 and 7/27 of the Arms Act.
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