MEENA 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.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that the order, dtd. 9/8/2018, passed by the learned Addl. Sessions Judge, Jaitaran, Pali in Sessions Case No. 11/2017, has not rightly appreciated the facts and circumstances of the case at hand, and that the said order suffers from an incorrect framing of charges, to the extent that a charge was framed under Sec. 458 IPC instead of Sec. 459 IPC, and that it therefore ought to be modified accordingly.