ANUPAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the 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

(2.) This Revision Petition has been preferred under Sec. 397/401 Cr.P.C. praying for the following reliefs:-

(3.) The matter pertains to an incident that occurred in the year 1996 and the present revision petition has been pending since 2000.