Smt Pushpa Devi vs State And Anr
2022 Latest Caselaw 6838 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Criminal Revision Petition No. 561/2017

Smt. Pushpa Devi W/o Shri Prakash Chandra, By Caste Jain
Lodha, Resident Of - Bus Stand, Nathdwara, District Rajsamand.
                                                                     ----Petitioner
                                     Versus
1.      State Of Rajasthan.
2.      Khemraj S/o Ghasi Ram Mali, Resident Of - Plot No. 120,
        Lal Bagh, Nathdwara, District Rajsamand.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sudhir Saruparia.
For Respondent(s)          :     Mr. Mukhtiyar Khan, PP..
                                 Mr. Naresh khatri.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

07/05/2022

     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.

     The revision petition has been preferred claiming the

following reliefs:-


     "Hence it is prayed that the petition may kindly be allowed
and judgment dated 29.11.2016 of Additional Sessions Judge,
Nathdwara be quashed and set aside and maintain the order
dated 27.07.2012 passed by ACJM, Nathdwara in criminal case
No.551/2008 titled as State Vs. Khemraj."



     This Court takes note from the record of the case that the

learned trial court has though convicted the petitioner but has at

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                                   the same time given him the benefit of probation. The benefit of

                                   Probation of Section 4 takes away all the rigorous of the

                                   conviction.

                                         In view of the above, no cause of interference is made out in

                                   the present petition and the same is accordingly dismissed. All

                                   pending applications also stand disposed of accordingly.



                                                               (DR.PUSHPENDRA SINGH BHATI), J.

18-/Jitender//-

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