LAWS(RAJ)-2022-4-119

JAGRAJ SINGH Vs. STATE OF RAJASTHAN

Decided On April 28, 2022
JAGRAJ SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

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 on S.B. Suspension of Sentence (Appeal) No.233/2022.

(3.) Learned counsel for the appellants submits that the contraband in question was below commercial quantity.