Ramveer S/O Shri Pyare vs State Of Rajasthan
2021 Latest Caselaw 2204 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                              S.B. Criminal Miscellaneous (Petition) No. 44/2021

                                   Ramveer S/o Shri Pyare, R/o Village Audi Ka Pura, Gram
                                   Panchayat Audi Panchayat Samiti, Dholpur Raj.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.         State Of Rajasthan, Through P.p.
                                   2.         Ramswaroop S/o Shri Dayaram, Aged About 75 Years,
                                              R/o Village Audi Ka Pura Sadar, Dholpur Raj.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Kapil Gupta, Adv. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/03/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on

behalf of respondent No.1-State. Issue notice to the respondent

No.2. Rule is made returnable within six weeks.

Heard on the stay application.

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

action shall be taken against the petitioner in pursuance of FIR

No.75/2020, PS Sadar Dholpur, District Dholpur for offences under

Sections 171-G, 193 & 420 IPC. However, he shall join the

investigation.

(MANOJ KUMAR GARG),J

MS/175

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