Vijay Kumar vs State Of Rajasthan
2021 Latest Caselaw 17767 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 6169/2021

Vijay Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Varda Ram Choudhary For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/11/2021

Learned Public Prosecutor is directed to call for the case

diary and instruct the police officers to follow the judgment passed

by the Hon'ble Supreme Court in the case of Arnesh Kumar Singh

Vs. State of Bihar etc. reported in 2014(8) SCC page 273 and

adhere to the provisions contained in Section 41(a) A of the

Cr.P.C.

Issue notice to the respondents.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.1-State.

Let notices be issued to respondent No.2, returnable within

two weeks.

Put up on 16.12.2021.

(FARJAND ALI),J

51-Arun/-

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