Prakat Singh vs State Of Rajasthan
2022 Latest Caselaw 6382 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 379/2022

1.      Prakat Singh S/o Majar Singh, Aged About 32 Years, R/o
        18-Ml       Hiranavali,            Sriganganagar,               Chunavad,
        Sriganganagar.
2.      Gaurav Doda S/o Rajkumar, Aged About 37 Years, R/o
        18-Ml       Hiranavali,            Sriganganagar,               Chunavad,
        Sriganganagar.
                                                                   ----Petitioners
                                     Versus
1.      State Of Rajasthan, Through Pp
2.      Subhash Khatri S/o Sh. Hansraj Khatri, R/o 18-Ml
        Hiranavali, Sriganganagar, Chunavad, Sriganganagar.
                                                                 ----Respondents


For Petitioner(s)          :     Mr. Umesh Kant Vyas
For Respondent(s)          :     Mr. S.K. Bhati, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

02/05/2022

     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.

     Learned     counsel       for   the   petitioners          makes    a   limited

submission that the petitioners have been called by issuing

bailable warrants against them, and he seeks a direction to the

learned trial court for consideration of the petitioners' case in light

of the judgment rendered by a Division Bench of this Hon'ble

Court at Jaipur Bench in Manohar Lal Saini & Ors. Vs. State of




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                                   Rajasthan (D.B. Criminal Revision Petition No.382/2014,

                                   decided on 02.12.2015).

                                        In light of such limited submission, the present petition is

                                   disposed of while directing the learned trial court to strictly adhere

                                   to the judgment of Manohar Lal Saini (supra), while making

                                   consideration of the petitioners' case. All pending applications

                                   stand disposed of.

                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

17-Zeeshan

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