LAXMAN MEGHWAL 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.) The question arose whether in the revisionary jurisdiction, it was mandatory for the convicted accused to surrender or not.

(3.) To this, learned counsel for the petitioner referred to the judgment rendered by Jaipur Bench of this Court in Vishnu Teli Vs. The State of Rajasthan and Anr. (S.B.Criminal Revision Petition No.1733/2009), decided on 25/11/2010, relevant portion reads as under :-