Narayan Singh vs State Of Rajasthan
2021 Latest Caselaw 2800 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 462/2021

Narayan Singh S/o Shri Sawai Singh, Aged About 40 Years, By Caste Rajput, R/o Aakadawas, Tehsil And District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Dooda Ram S/o Shri Lakhma Ram, Septava, Tehsil Rani, District Pali.

----Respondents

Connected With

S.B. Criminal Misc(Pet.) No. 463/2021

Govind Singh S/o Heer Singh, Aged About 35 Years, By Caste Rajput, R/o Odvadiya, District Pali, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Duda Ram S/o Lakhma Ram, Aged About 30 Years, Septava, Rani, Pali, Rajasthan.

----Respondents

S.B. Criminal Misc(Pet.) No. 465/2021

Ajaypal Singh Rathore S/o Shri Bheru Singh, Aged About 40 Years, Kumpawat Bhawan, Tehsil Hemawas, District Pali (Raj.).

----Petitioner

(2 of 2) [CRLMP-462/2021]

Versus

1. State Of Rajasthan, Through P.p.

2. Duda Ram S/o Shri Lakhma Ram, Septawa, Tehsil Rani, District Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. Dhirendra Singh, Mr. D.S. Udawat, Mr. Devendra Mahalana

For Respondent(s) : Mr. Mahipal Bishnoi, PP

Mr. Muktesh Maheshwari for respondent No.2

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2021

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent - State.

Mr. Muktesh Maheshwari accepts notice on behalf of

respondent No.2.

Learned Public Prosecutor is directed to procure the

factual report as well as the case diary on the next date

of hearing.

List on 23.2.2021.

Meanwhile, no coercive action shall be taken against

the petitioners till the next date.

(VIJAY BISHNOI),J

ms rathore

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