Sh. Jaideep Malik S/O Sh. Jagdish ... vs State Of Rajasthan
2021 Latest Caselaw 7007 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Criminal Writ Petition No. 1631/2021

                                    Sh. Jaideep Malik S/o Sh. Jagdish Malik
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Javed Khan For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/11/2021

1. Issue notice. Rule is made returnable by four weeks.

2. Learned Public Prosecutor accepts notices on behalf of the

Respondents No. 1-6.

3. Office is directed to issue notice to remaining Respondents

No. 7-9.

4. Call for the status report from the police.

5. In the meantime, Respondent No. 5 is directed to keep vigil

so that no harm is caused to the petitioners.

6. List this matter after four weeks.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /26

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