VIJAY KUMAR Vs. STATE

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.) The revision petition has been preferred claiming the following reliefs:-

(3.) The matter pertains to an incident which occurred in the year 1983 and the present criminal revision has been pending since the year 2000.