Chuna Ram @ Chundas vs State Of Rajasthan
2021 Latest Caselaw 12302 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 17/2019

Chuna Ram @ Chundas, Aged About 48 Years, Disciple Of Teju Das, Village Champansar, Bhojasar , Jodhpur Rural

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Om Prakash S/o Sh. Pushkar Das, Panchla Khurd , Bhojasar, Jodhpur Rural

----Respondents

For Petitioner(s) : Mr. R.C. Joshi For Respondent(s) : Mr. A.R. Choudhary Mr. Jagdish Singh

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/08/2021

Learned Public Prosecutor has submitted the factual report

as per which the offences have been found proved against the

petitioner Chuna Ram.

Learned counsel Shri Joshi urges that the disputes relating to

the land in question have been considered by the revenue courts

and the orders passed by the revenue courts have not been

considered by the IO. Thus, it is hereby directed that the

petitioner may place copies of the judgment passed by the

revenue courts before the IO who shall conduct further

investigation in light of the findings recorded therein. Interim

order shall continue till next date.

List on 27.09.2021.

(SANDEEP MEHTA),J 86-Sudhir Asopa/-

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