Gayatri Devi vs State Of Rajasthan
2021 Latest Caselaw 12142 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 1960/2019

Gayatri Devi W/o Lt. Sh. Nirbhaya Singh, Aged About 55 Years,
R/o 14, Salumber House, Sahelinagar, District Udaipur.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Dr. Sachin Acharya
For Respondent(s)        :     Mr. Mukesh Trivedi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

03/08/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Counsel for the petitioner submits that the petitioner has a

right over the land through the order of Jagir Commissioner.

     Counsel for the petitioner further submits that the petitioner

is a private person and there is no cause of any person being

caught red-handed or any kind of direct corruption and the

allegation is upon the Sarpanch for issuing Patta, however, apart

from the Patta, the title of the petitioner is also fortified by other

documents like the judgment of Jagir Commissioner.

     Learned PP seeks one more opportunity to comply with the

order dated 12.07.2021.

     Time prayed for is allowed.

     List on 20.08.2021.


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                                        In the meanwhile, the petitioner shall not be arrested in

                                   connection with FIR No.559/2013 of Police Station CPS ACB Jaipur,

                                   District ACB Rajsamand.

                                        Learned PP shall be required to call for the I.O alongwith the

                                   case-diary on the next date.

                                        Application for early listing, thus, is disposed of accordingly.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

102-Nirmala/Sanjay-

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