Lal Singh Ranawat vs State Of Rajasthan
2021 Latest Caselaw 7240 Raj

(1 of 1) [CRLMP-1528/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1528/2021

Lal Singh Ranawat S/o Sh. Ummed Singh, Aged About 66 Years, R/o Village And Post Sena, Tehsil Bali, Dist. Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Commissioner, Municipal Council, Sirohi.

----Respondents

For Petitioner(s) : Mr. Deepak Choudhary, Adv. For Respondent(s) : Mr. Mool Singh Bhati, 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 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.0119/2020, PS Sirohi, District Sirohi for offences under Sections 420, 467, 468, 471, 120B IPC. However, he shall join the investigation.

(MANOJ KUMAR GARG),J 135-MS/-

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