Mukesh Kumar Bhati S/O ... vs State Of Rajasthan
2021 Latest Caselaw 6274 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 3935/2019

                                    Mukesh Kumar Bhati S/o Chandswaroop Bhati
                                                                                                         ----Petitioner
                                                                          Versus
                                    State Of Rajasthan
                                                                                                       ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 3875/2019 Smt Ranjana Bhati W/o Mr. Mukesh Kumar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ashish Saini For State : Mr. Rajendra Yadav, GA-Cum-AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/11/2021

Counsel for the petitioner has submitted that petitioner was

a tenant who had handed over the vacant possession of the

property way back in the year 2010. No dispute is subsisting

between the parties.

Learned AAG is directed to ask the Investigating Officer to

enquire from the complainant as to whether possession has been

handed over to the complainant and as to whether any dispute

subsist between the parties.

List this matter on 23.11.2021.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /5-6

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