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Ramprakash vs State Of Rajasthan
2021 Latest Caselaw 19220 Raj

Citation : 2021 Latest Caselaw 19220 Raj
Judgement Date : 16 December, 2021

Rajasthan High Court - Jodhpur
Ramprakash vs State Of Rajasthan on 16 December, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15948/2021

Ramprakash S/o Shri Dana Ra, Aged About 56 Years, B/c Jat, R/o Unchala Bas, Ward No. 11, Ratau, Tehsil Ladnun Police Station Ladnun District Nagaur.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr R.S.Choudhary For Respondent(s) : Mr Mahipal Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/12/2021

The matter comes up on an application (Inward

No.1/2021) preferred on behalf of the petitioner for modification

of the order dated 13.12.2021.

Learned counsel for the petitioner has submitted that

when this bail application was listed before this Court on

13.12.2021, a direction was given to the petitioner to appear

before the Investigating Officer on or before 30.12.2021 to place

on record the proof about the fact that he has already partitioned

his land and the place, from where the alleged liquor was

recovered, is in the name of his son. It is further submitted that

the Investigating Officer was also directed not to arrest the

petitioner but inadvertently no such direction is mentioned in the

order dated 13.12.2021. Learned counsel for the petitioner has,

therefore, prayed that the direction of not arresting the petitioner

(2 of 2) [CRLMB-15948/2021]

given by this Court may be inserted/added in the order dated

13.12.2021.

Having heard learned counsel for the petitioner and

having verified the aforesaid fact from the concerned Senior

Personal Assistant and the Court Master, this Court deems it fit to

modify the order dated 13.12.2021.

Hence, the order dated 13.12.2021 is modified to the

extent that in addition to the directions given in the said order, it

is also directed that the petitioner - Ramprakash son of Dana Ram

shall not be arrested in FIR No.17/2021-2022, Police Station,

Excise Ladnu, District Nagaur till next date.

The application stands disposed of.

(VIJAY BISHNOI),J

masif/-PS

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