ROOP SINGH Vs. STATE

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 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.) Mr. Dhirendra Singh, learned Senior Advocate assisted by Ms.Priyanka Borana, appearing on behalf of the petitioner submits that earlier the investigation was conducted twice against the present petitioner, but nothing was found against him by the concerned investigating authority; however, the third time, after almost three years of the alleged incident, the petitioner has been implicated in the offence alleged against him, on count of partial investigation having been conducted in the case.