Cholamandalam Investment And ... vs State Of Rajasthan
2021 Latest Caselaw 284 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4329/2020 Cholamandalam Investment And Finance Company Ltd, Having Its Registered Office At Dare House, First Floor, 2 NSC Bose Road, Parrys, Chennai, Regional Office At 17, KP Tower, Upper Bombay Motor, Chopasani Road, Jodhpur Through Its Authorized Signatory Mr. Shailesh Saini.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Bharat Singh S/o Sh. Sambhu Singh, R/o 626, Gali No. 16, New Bjs Police, Mahamadi, Thana Mahamandir, Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Arpit Mehta, through video-call. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

08/01/2021

Heard.

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State.

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

weeks.

In the meanwhile and till next date of hearing, no coercive

action shall be taken against the petitioners in connection with F.I.R.

No.47/2020, registered at Police Station Mahamandir, District

Jodhpur. However, petitioner is directed to join the investigation.

(MANOJ KUMAR GARG),J 63-Prashant/-

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