Devendra Singh Gurjar @ Debu vs State Of Rajasthan
2021 Latest Caselaw 6845 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 13284/2020

Devendra Singh Gurjar @ Debu

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Chiranji Lal Mali For Respondent(s) : Mr. Vikram Sharma, P.P. For Complainant(s) : Mr. Awar Dan Ujjwal Present in person : Mr. Manoj Rana, C.I., SHO, Police Station Raipur, District Pali

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

09/03/2021

Pursuant to the direction given by this Court on 02.03.2021,

Investigating Officer Mr. Manoj Rana, CI, SHO, Police Station

Raipur, District Pali is present in person and has submitted that

the petitioner could not be interrogated as he appeared before him

in the evening of 05.02.2021. It is submitted that the

interrogation of the petitioner is necessary.

In such circumstances, the petitioner is directed to appear

before the Investigating Officer on 15.03.2021 at 10:00 AM and

thereafter as and when called for.

List on 22.03.2021. On that date, learned Public Prosecutor

may procure the case diary along with the latest factual report.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.103

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