Tushar Kothari vs The Station House Officer
2021 Latest Caselaw 12486 Raj

                                                                            (1 of 1)                  [CRLW-427/2021]


                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                 S.B. Criminal Writ Petition No. 427/2021

                                   Tushar Kothari S/o Sh. Dilip Kothari, Aged About 27 Years, R/o
                                   12-B, Civil Lines, Old Residency Road, Jodhpur (Raj.)
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The Station House Officer, Police Station, Jagat Puri,
                                            District Shahdara, Delhi.
                                   2.       Sh. Kiran Pal, Investigation Officer, P.s. Jagat Puri, District
                                            Shahdara, Delhi.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Muktesh Maheshwari
                                   For Respondent(s)         :     Mr. Vikram Sharma, PP



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   10/08/2021
                                        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 has relied upon the judgment of
                                   Manish Maheshwari Vs. State of Uttar Pradesh rendered on
                                   23.07.2021 by the Hon'ble High Court of Karnatka at Banglore in
                                   writ petition No.11028/2021.
                                        Issue notice to respondent No.2 only, returnable eight
                                   weeks.
                                        In the meanwhile, no coercive action shall be taken against
                                   the present petitioner in pursuance of notice dated 13.07.2021
                                   under Section 41-A Cr. P.C., however, it is expected from the
                                   petitioner to join the investigation.

                                                                 (DR. PUSHPENDRA SINGH BHATI),J.

101-nirmala/Sanjay-

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