INDER 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 appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The matter pertains to an incident which occurred in the year 1986 and the present appeal has been pending since the year 1990.