Sanjay Agarwal vs State Of Rajasthan
2021 Latest Caselaw 7235 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1578/2021

Sanjay Agarwal S/o Amarchand Agarwal, Aged About 45 Years, R/o Ambaji Road, Aburoad, Sirohi, Rajasthan.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Shreekant Verma, Adv. For Respondent(s) : Mr. SS Rajpurohit, Pp

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent-State, therefore notices need not be issued.

Learned Public Prosecutor is directed to call for the case diary as well as latest factual report from the Investigating Officer.

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.50/2021, PS Abu Road RIICO, Sirohi, District Sirohi for offences under Sections 420, 120B IPC and Clause 13 of Rajasthan Public Gambling Ordinance, 1949 & Section 20, 21 of Forward Contracts (Regulation) Act, 1952 and Section 23A of Securities Contracts (Regulation) Act, 1956. However, he shall join the investigation.

(MANOJ KUMAR GARG),J 146-MS/-

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