Deepak Bansal vs State
2021 Latest Caselaw 9407 Raj

(1 of 1) [CRLMP-2179/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2179/2021

1. Deepak Bansal S/o Sh. Raghunandan, Aged About 70 Years,

2. Smt. Seema Bansal W/o Sh. Deepak Bansal, Aged About 65 Years,

3. Utkarsh Bansal S/o Sh. Deepak Bansal, Aged About 40 Years, All B/c Bansal, R/o Balaji Colony, Makrana, Dist. Nagaur.

----Petitioners Versus

1. State, Through Pp

2. Fayaz Ahmed S/o Sh. Abdul Jabbar, B/c Choudhary, Partner Firm M/s. Sinetar Marble Industries, Resident Of Peer-Ki-Dargah, Makrana, Dist. Nagaur.

----Respondents

For Petitioner(s) : Mr. Suresh Kumbhat, Adv. through VC For Respondent(s) : Mr. SK Bhati, PP Mr. Muktesh Maheshwari, Adv. through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/05/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and learned counsel for respondent No.2.

The petitioners are directed to appear before the

Investigating Officer on or before 20.05.2021 for interrogation.

Put up on 28.05.2021,, as prayed.

Till then, the petitioners shall not be arrested in connection

with FIR No.82/2020, PS Makrana, District Nagaur for offences

under Sections 420, 467, 468, 120B IPC.

(MANOJ KUMAR GARG),J 95-MS/-

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