Soni Bai vs State Of Rajasthan
2021 Latest Caselaw 16099 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1487/2019

1. Soni Bai Spouse/o Madan Lal Jat, Aged About 31 Years, Jat Basti, Khempur Tehsil Mawli District Udaipur

2. Nand Kishore Soni S/o Kanhaiya Lal Soni, Aged About 59 Years, Jahazpur Presently At Udaipur

3. Laxman Sen S/o Pradeep Kumar, Aged About 26 Years, Head Master, Gurukul Middle School, Mavli, District Udaipur

4. Dimple D/o Kailash Gawaria (Banjara), Aged About 21 Years, Mavli Tehsil Mavli, Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Madan S/o Jeeva Banjara, Khempur Tehsil Mawli, District Udaipur

3. Prakash S/o Mangi Lal Banjara, Khempur, Tehsil Mawli, District Udaipur

----Respondents

For Petitioner(s) : Mr. Kapil Purohit For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/10/2021

IA No. 01/2021:

The petitioners have moved the present application inter alia

seeking extension of interim order by indicating that

notwithstanding the interim order dated 15.03.2019 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.

(2 of 2) [CRLMP-1487/2019]

For the reasons stated in the application, the same is

allowed.

The interim order dated 15.03.2019 passed by this Court is

extended till vacated or modified.

(VINIT KUMAR MATHUR),J

123-praveen/-

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