Pana Ram vs State Of Rajasthan
2021 Latest Caselaw 9430 Raj

(1 of 1) [CRLMP-2422/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2422/2021

Pana Ram S/o Sh. Rana Ram, Aged About 42 Years, Caste Jat, R/o Rajiv Nagar, Police Station Sadar, Tehsil And Dist. Barmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The S.H.O., P.S. Sadar, Barmer.

3. Ratan Lal S/o Sh. Bhurchand, Aged About 20 Years, R/o Sadar, Barmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Satya Prakash Sharma, through video-call.

For Respondent(s) : Mr. Vikram Sharma, P.P

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

12/05/2021

Heard.

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1 & 2.

Issue notice to respondent No.3, returnable within six weeks.

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

action shall be taken against the petitioner in connection with

F.I.R. No.0101/2021, registered at Police Station Sadar, District

Barmer. However, he is directed to join the investigation.

(MANOJ KUMAR GARG),J 73-Prashant/-

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