Bhawani Singh vs State Of Rajasthan
2021 Latest Caselaw 17419 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4301/2019

Bhawani Singh S/o Shri Shyam Singh, Aged About 46 Years, By Caste Rajput, Resident Of Mugeria, Tehsil Shiv, District Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Hanuman Singh S/o Shri Jaisingh, By Caste Rajput, R/o Behind Kripal Bheruji Temple, Sarvodaya Basti, Bikaner.

----Respondents

For Petitioner(s) : Ms. Priyanka Borana for Mr. Dhirendra Singh For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/11/2021

The petitioner has moved the present application (1/2021)

inter alia seeking extension of interim order by indicating that

notwithstanding the interim order dated 14.08.2019 passed by

this Court, the trial Court is proceeding with the matter in light of

judgment dated 28.03.2018 of Hon'ble Supreme Court in the case

of Asian Resurfacing of Road Pvt. Ltd. & Anr. V/s CBI.

For the reasons stated in the application, the same is

allowed.

The interim order dated 14.08.2019 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

122-/Vivek/-

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