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Mohit Kasera vs State
2021 Latest Caselaw 8949 Raj

Citation : 2021 Latest Caselaw 8949 Raj
Judgement Date : 6 April, 2021

Rajasthan High Court - Jodhpur
Mohit Kasera vs State on 6 April, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 1342/2021

Mohit Kasera

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Sudhir Saruparia, Adv. For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021

Counsel for the petitioner submits that in compliance of the

directions issued by this Court vide order dated 25.03.2021, the

petitioner has furnished a cheque of Rs.2 lakhs in the name of

respondent No.2-complainant before the Investigating Officer.

Let a report in this regard be called for from the

Investigating Officer.

Put up on 19.04.2021, as prayed.

Till then, interim order, if any, shall continue.

(MANOJ KUMAR GARG),J 198-MS/-

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