Nathu Nath Yogi vs State Of Rajasthan
2022 Latest Caselaw 5628 Raj

                                              (1 of 2)                 [CRLR-88/2022]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Criminal Revision Petition No. 88/2022

Nathu Nath Yogi S/o Sh. Mohannath, Aged About 52 Years,
Amarpura, Teh. Bhadesar, Dist. Chittorgarh.
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Rakesh Arora
For Respondent(s)            :     Mr. S.S. Rajpurohit, PP



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Judgment

18/04/2022

      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.

      This revision petition has been preferred claiming the

following reliefs:-
        "It is, therefore, most respectfully prayed that this petition may
         kindly be allowed and the impugned order dated 18.12.2021
         passed by learned Special Judge, Anti Corruption Cases No.1,
         Udaipur may kindly be quashed and set aside."

      Mr. Rakesh Arora, counsel for the petitioner, submits that

consistent deliberations regarding voice sample to be taken from

petitioner were being done by competent court and, thus, while

the   same      were    under        adjudication         including   S.B.   CRLMP

No.4371/2021, the charge ought not to have been framed.

      Learned Public Prosecutor opposes.


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                                                                              (2 of 2)              [CRLR-88/2022]



                                         This Court finds that there is no bar on framing of charge.

                                   The aspect of voice sample shall be duly considered by the learned

                                   trial court at an appropriate stage.

                                         No cause for interference is made out. The present revision

                                   petition is dismissed.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

68-nirmala/-

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