Parasmal vs State
2022 Latest Caselaw 5367 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Misc. 2nd Bail Application No. 2158/2022 Parasmal

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mahaveer Singh For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 11/04/2022

Heard the learned counsel for the petitioner.

Learned counsel for the petitioner submits that the Court

of Sub Registrar, Cooperative Society, Chittorgarh has passed the

judgment on 16.3.2022. The petitioner is ready to make adjustment

of the amount due against him from the service benefit deposited

with the Cooperative Committee.

In view of the statement made by the learned counsel for

the petitioner, Managing Director, Central Cooperative Bank,

Chittorgarh is directed to comply with the judgment dated 16.3.2022

and file compliance report through Public Prosecutor before the next

date.

List the matter after one month.

Till then, the petitioner shall not be arrested in connection

with the FIR No. 220/2020 registered at Police Station Kotwali,

Nimbahera, Chittorgarh for the offences under Sections 420 and 406

IPC.

(RAMESHWAR VYAS),J 85-Mak/-

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