Hajoor Khan vs State Of Rajasthan
2021 Latest Caselaw 16705 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5574/2021

Hajoor Khan S/o Chaner Khan, Aged About 35 Years, B/c Muslim, R/o Kanodiya Mahasingh, Panchayat Samiti Dechu, P.s. Dechu, Dist. Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Chuttar Singh S/o Sh. Rugh Singh, B/c Rajput, R/o Kanodiya Mahasingh, Panchayat Samiti Dechu, P.s. Dechu, Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Dhanpat Choudhary For Respondent(s) : Mr. M.S. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/11/2021

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

the judgment of this Court in the case of Prithvi Singh Vs. State of

Rajasthan decided on 31.05.2016 in S.B. Criminal Misc. Petition

No. 661/2016.

Issue notice to the respondents.

Learned Public Prosecutor is appearing on behalf of the

State, therefore, notice need not be issued to respondent No.1.

Issue notice to respondent No.2 only, returnable in four

weeks.

Meanwhile and till the next date of hearing, the petitioner

shall not be arrested in FIR No. 241/2020 registered at Police

(2 of 2) [CRLMP-5574/2021]

Station Dechu, District Jodhpur. However, the petitioner shall join

the investigation and appear before the Investigation Officer as

and when called upon to do so.

(VINIT KUMAR MATHUR),J

62-/Vivek/-

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