Arun Purohit vs State
2021 Latest Caselaw 277 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 12/2021

1. Arun Purohit S/o Lt. Sh. Kedarnath, Aged About 52 Years, R/o Kallon Ki Gali, Bhajan Chowki, Jalap Mohalla, Jodhpur. The Then Junior Engineer, Jda, Jodhpur.

2. Arvind Kumar Mathur S/o Sh. Amba Lal Mathur, Aged About 54 Years, R/o 2 J 3 Chopasani Housing Board Jodhpur. The Then Executive Engineer, Jda, Jodhpur.

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Nishant Bora, Adv. through VC For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/01/2021 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 Judge, Anti Corruption Cases Act No.1, Jodhpur in

F.R. No.12/2020 shall remain stayed qua the petitioners.

Put up after four weeks, as prayed.

(MANOJ KUMAR GARG),J 76-MS/-

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