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Jitendra Mewara vs State
2021 Latest Caselaw 237 Raj

Citation : 2021 Latest Caselaw 237 Raj
Judgement Date : 7 January, 2021

Rajasthan High Court - Jodhpur
Jitendra Mewara vs State on 7 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 6/2021

Jitendra Mewara S/o Sh. Heeralal Mewara, Aged About 45 Years, By Caste Kumhar (Prajapat), Presently Working As Junior Engineer, Jodhpur Development Authority, Jodhpur, Resident Of 1St B Road, J.k. Nursing Hoome's Street, Sardarpura, Jodhpur (Raj.).

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

----Respondent

For Petitioner(s) : Mr. Pradeep Shah, Adv. through VC For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on

behalf of respondent-State, therefore notices need not be issued.

Heard on the stay application.

In the meanwhile and till next date of hearing, effect and

operation of the impugned order dated 18.12.2020 passed by

learned Special Court, Prevention of Corruption Act No.1, Jodhpur

on final negative report No.16/2020 shall remain stayed.

Call for the record.

List the matter as soon as the record is received.

(MANOJ KUMAR GARG),J 73-MS/-

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