Rajasthan High Court - Jodhpur
Oma Ram And Ors vs State on 7 April, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLR-1121/2007]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1121/2007
Oma Ram And Ors.
----Petitioner
Versus
State
----Respondent
Connected With
S.B. Criminal Revision Petition No. 17/2008
Rugha Ram
----Petitioner
Versus
State
----Respondent
For Petitioner(s) : Mr. Abhishek Charan
For Respondent(s) : Mr. Gaurav Singh, PP
Mr. NA Rajpurohit
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 07/04/2022 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.
The Criminal Revision Petition No.1121/2007 and Criminal Revision Petition No.17/2008 are cross cases.
In Criminal Revision Petition No.1121/2007, the petitioners have come against the fine imposed by the appellate court and In (Downloaded on 08/04/2022 at 08:37:02 PM) (2 of 2) [CRLR-1121/2007] Criminal Revision Petition No.17/2008, the petitioner has come against the probation order granted to the accused.
Learned counsel for the parties submit that the matter is more than 21 years old, as the date of incident is 23.10.2001.
Learned counsel for both the parties unanimously admit that due to probation in one case and fine in another case, none of the parties are suffering any sentence.
Heard learned counsel for the parties. On perusal of the record, no case of interference is made out in the present matter, therefore, the present revision petitions are dismissed. All pending applications also stand dismissed accordingly.
(DR.PUSHPENDRA SINGH BHATI), J.
47-48-sudheer/-
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