PADAM SINGH 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.) Learned counsel for the appellant submits that the incident in-question is of 26/1/1991 and already 32 years elapsed sine the incident has taken place.

(3.) Learned counsel for the appellant further submits that appellant No. 3 Kamal Singh and appellant No. 4 Mool singh have already expired, which is also verified by the Public Prosecutor.