TRILOK CHAND MIDDHA 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 makes a limited submission that petitioner's sentence in two cases of the same order be permitted to run concurrently. The details of the cases are as follows:-