SANKLARAM 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 the Court, for the safety of all concerned.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Counsel for the appellant submits that the appellant is in custody for about 2 1/2 years. He was on bail during trial and there are no previous criminal antecedents of the present appellant, thus, prayed to suspend his sentence.