MEHBOOB KHAN Vs. STATE

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.) These criminal revision petitions under Sec. 397 read with Sec. 401 Cr.P.C. have been preferred claiming the following reliefs:

(3.) The matters pertain to an incident which occurred in the year 2001 and the present revision petitions have been pending since the year 2008.