Kishan Singh vs State
2022 Latest Caselaw 6260 Raj

                                                                            (1 of 1)                  [CRLR-676/1998]


                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                             S.B. Criminal Revision Petition No. 676/1998

                                   Kishan Singh
                                                                                                      ----Petitioner
                                                                       Versus
                                   State of Rajasthan
                                                                                                    ----Respondent


                                   For Petitioner(s)         :     Ms. Sapna Choudhary
                                   For Respondent(s)         :     Mr. SS Rajpurohit, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   27/04/2022

                                         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.

                                         Counsel for the petitioner submits that land in-question

                                   belonged to the present petitioner and the allegations of trespass

                                   are not sustainable.

                                         This Court finds that learned trial court has arrived at a

                                   considered judgment while giving benefit of probation to the

                                   present petitioner. Once benefit of probation has been given the

                                   petitioner and the petitioner stands protected against any rigors of

                                   conviction no cause for interference is made out.

                                         In view of the above, the present revision petition is

                                   dismissed.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

43-nirmala/-

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