STATE OF RAJASTHAN Vs. SHYAM LAL

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.) Mr. Shreyash Ramdev, Advocate is appointed as Amicus Curiae to argue the matter on behalf of the complainant-petitioner (in Revision Petition No.66/2001) under the free legal aid scheme of RSLSA. His remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(3.) The assailment in the present revision petitions - by the State and the complainant, respectively - preferred under Sec. 397 read with Sec. 401 Cr.PC. is common.