Pushpa Devi W/O Shri Roashan Lal vs State Of Rajasthan
2021 Latest Caselaw 3117 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                    10410/2021

                                    Pushpa Devi W/o Shri Roashan Lal, R/o Agwana Khurd Tehsil
                                    Surajgarh District Jhunjhunu (Raj.)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Rajesh Gadwal for Mr. Harish Maan For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

Counsel for the petitioner has submitted that pattas were

issued by the Panchayat as a whole and the inquiry with regard to

issuance of pattas is pending before the Divisional Commissioner.

Petitioner is directed to appear before the Investigating

Officer on or before 04.08.2021.

Investigating Officer is directed to submit his report on

09.08.2021.

List this matter on 09.08.2021.

Till then, petitioner shall not be arrested.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /42

Powered by TCPDF (www.tcpdf.org)