Munnalal vs State Of Rajasthan
2022 Latest Caselaw 10913 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5210/2022

Munnalal S/o Bhanwarlal, Aged About 30 Years, Gopalpura, Teh. Sujangarh, P.s. Sujangarh Sadar, Dist. Churu.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Ramchandra Swami S/o Haridas Swami, Vill. Gopalpura, Sujangarh, P.s. Sujangarh, Churu.

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. SK Bhati, PP

JUSTICE DINESH MEHTA

Order

25/08/2022

1. Having regard to the facts and circumstances of the case and

the allegations levelled against the petitioner, this Court is inclined

to direct the petitioner to appear before the Investigating Officer

and join the investigation.

2. Mr. Gupta, learned counsel for the petitioner assures that the

petitioner will cooperate with the Investigating Officer and

handover his mobile and relevant information as and when

required by the Investigating Officer.

3. The petitioner may appear before the Investigating Officer on

31.08.2022, who shall consider petitioner's representation,

including judgment of Hon'ble the Supreme Court rendered in case

of Mohammed Zubair Vs. State of NCT of Delhi & Ors. in

(2 of 2) [CRLMP-5210/2022]

Writ Petition (Criminal) No.279/2022, before taking any

coercive action against the petitioner.

4. With these observations, the present petition stands

disposed of.

5. The stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 221-pooja/-

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