Najam Singh vs State
2021 Latest Caselaw 8891 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2104/2021

1. Najam Singh S/o Sh. Sukhdev Singh, Aged About 35 Years, B/c Ramgadia, Resident Of Chack 6 Dd, Tehsil Gharsana, District Sri Ganganagar (Raj.).

2. Pawan Singh S/o Sh. Kanwar Singh, Aged About 42 Years, B/c Rajput, Resident Of Chack 6 Dd, Tehsil Gharsana, District Sri Ganganagar (Raj.).

----Petitioners Versus

1. State, Through Pp

2. Sri Ram Transport Finance Company Limited, In Front Of Public Park, Upper Hdfc Bank, Anoopgarh, Dist. Sri Ganganagar, Kuldeep Kumar S/o Sh. Khyali Ram, B/c Kumhar, At Present Branch Manager Authorized Signatory.

----Respondents

For Petitioner(s) : Mr. HR Chawla, Adv. For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Issue notice to the respondent No.2 only. Rule is made returnable within six weeks.

Heard on the stay application. In the meanwhile and till next date of hearing, no coercive action shall be taken against the petitioners in pursuance of FIR No.45/2021, PS Anoopgarh, District Sri Ganganagar for offences under Sections 420, 406, 120B IPC. However, they shall join the investigation.

(MANOJ KUMAR GARG),J 79-MS/-

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