Nirmal Kumar Mathur vs State
2021 Latest Caselaw 259 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 7/2021

Nirmal Kumar Mathur S/o Shri Prem Lal Mathur, Aged About 62 Years, R/o 17/e/454, Chopasni Housing Board, Jodhpur.

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

----Respondent

For Petitioner(s) : Mr. Vinay Jain, 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, Anti 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 74-MS/-

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