GOPI KISHAN Vs. RAMAN KUMAR

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.) Despite service, no one has put in appearance on behalf of the private-respondent.

(3.) The matter pertains to an incident which occurred in the year 1998 and the present criminal revision has been pending since the year 2002.