Rajesh Pathak vs State Of Rajasthan
2021 Latest Caselaw 234 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4299/2020 Rajesh Pathak S/o Radheshyam Pathak, Aged About 47 Years, R/o 27/29/4, Hari Mandir Gali, Gwala Nagar, Shahadra, New Delhi.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Shivangi Pathak W/o Sh. Rajnish D/o Om Prakash, R/o I-I-65, Jai Narayan Vyas Colony, Bikaner.

----Respondents

For Petitioner(s) : Mr. Ramniwas Chodhary, through video-call.

For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021

Heard.

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State.

Issue notice to respondent No.2, returnable within six weeks.

In the meanwhile and till next date of hearing, petitioner

shall not be arrested in connection with F.I.R. No.168/2020, Police

Station Mahila Thana, District Bikaner. However, petitioner is

directed to join the investigation.

(MANOJ KUMAR GARG),J 62-Prashant/-

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