Ridhiben Mansukhbhai Makvana vs State Of Rajasthan
2021 Latest Caselaw 20 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4249/2020

Ridhiben Mansukhbhai Makvana W/o Shri Adesh Dev Kumar, Aged About 26 Years, D-861, Samsaara Luxurious Apartment, Near Channi Canal, Vadora, District Vadodara (Gujarat).

----Petitioner Versus

1. State Of Rajasthan, Through P.p., RHC, Jodhpur (Raj.).

2. Station House Officer, Police Station, Banswara, District Banswara (Raj.).

3. Ronak Bhim Singh Doshi S/o Shri Bhim Singh Doshi, Aged About 66 Years, resident of Ratilal Shivmarg, Tehsil Banswara, District Banswara (Raj.).

----Respondents

For Petitioner(s) : Mr. Avin Chhangani, through video-call. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

04/01/2021

Heard.

Issue notice of misc. petition as well as the stay application to

the respondents.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State. Thus notice be issued to respondent No.2

only. Rule is made returnable within six weeks.

In the meanwhile and till next date of hearing, no coercive

action shall be taken against the petitioner in connection with F.I.R.

No.262/2019, registered at Police Station Banswara. District

Banswara. However, petitioner is directed to join the investigation.

(MANOJ KUMAR GARG),J 74-Prashant/-

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