Rajasthan High Court - Jodhpur
Munawar Yunus vs State on 22 April, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLR-359/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 359/2019
Jankilal S/o Shri Nathulal Bhandari, Aged About 65 Years, R/o
Bhandari Machinary Mart , 16, Nehru Bazar , Distt. Chittorgarh
(Whole Seller Proprietor)
----Petitioner
Versus
State, Through Pp
----Respondent
Connected With
S.B. Criminal Revision Petition No. 360/2019
Munawar Yunus S/o Mohammad Hussain Qureshi, Aged About 57
Years, Nodal Officer, M/s.tedco Granite Ltd.,village Ojiyada,
District Bhilwara
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Sheetal Kumbhat
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 22/04/2022 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.
Learned counsel for the petitioner makes submissions on merits of the case.
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(2 of 2) [CRLR-359/2019] However, taking into consideration the record of the case, this Court finds that the benefit of probation already granted to the petitioner entitles him to draw any negative inference under Section 12 of the Probation of Offenders Act, and thus, no interference is called for.
In view of the above, the present petitions are dismissed. All pending applications stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J. 6-7-Zeeshan (Downloaded on 25/04/2022 at 09:02:59 PM) Powered by TCPDF (www.tcpdf.org)