Rajasthan High Court - Jodhpur
Selja Shailja Pv vs State Of Rajasthan on 18 April, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 1) [CRLMP-1922/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1922/2021
Selja Shailja Pv W/o Manish Mehra (Delivery Of Sub-Health
Centre), Aged About 32 Years, Anm, Sub Health Centre,
Kapadiyawas, Tehsil Merta, District Nagaur, Presently Residing At
Jodhpur.
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Jogendar Singh
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 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.
At the outset, learned Public Prosecutor submits that charge- sheet has already been filed, which is reflected in the factual report submitted by the learned Public Prosecutor. The said factual report is taken on record.
In light of such submission, the present petition no more survives and the same is accordingly dismissed. All pending applications stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
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