Ravta Ram vs State Of Rajasthan
2021 Latest Caselaw 2301 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. 2nd Stay Application No. 344/2021 IN S.B. Criminal Revision Petition No.59/2019

Ravta Ram S/o Rekha Ram, Aged About 20 Years, By Caste Jat, R/o Village Udasar, P.s. Gudamalani, District Barmer (Rajasthan).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. RJ Punia
For Respondent(s)        :     Mr. Gaurav Singh, PP

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

28/01/2021

1. In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

2. Counsel for the petitioner has shown earlier stay order dated

25.01.2019, by which, arrest warrant issued against the petitioner

was ordered to be stayed.

3. Counsel for the petitioner submits that the learned trial court

has considered stay order to be vacated and, thus, has issued

arrest warrant against the present petitioner.

4. Counsel for the petitioner thereafter took this Court to the

facts and record of case and relied upon the judgment of Asian

Resurfacing of Road Agency Pvt. Ltd. Vs. Central Bureau of

Investigation, decided on 28.3.2018 in Criminal Appeal No.1375

& 1376 of 2013.

(2 of 2) [RSTAY-344/2021]

5. After carefully going through facts and record of case, this

Court is of the opinion that the interim order passed this Court on

25.01.2019 deserves to be extended.

6. Accordingly, the second stay petition is disposed off while

directing learned trial court to keep the arrest warrant against the

present petitioner stayed.

7. Let the matter be listed for final hearing as soon as possible.

(DR. PUSHPENDRA SINGH BHATI),J

215-Sanjay/-

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