Vikash Kumar vs State Of Rajasthan
2022 Latest Caselaw 14961 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 8820/2022

Vikash Kumar S/o Late Shri Nihalchand, Aged About 35 Years, B/c Oswal Bantiya R/o Ward No. 28 Neem Ki Gali Dist. Churu

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Kishan Bharatiya S/o Late Hari Shankar Bharatiya, Presently Calcutta Trusty Chimanlal Bharatiya Trust State Calcutta

----Respondents

For Petitioner(s) : Mr. Rajeev Purohit For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Judgment / Order

19/12/2022

Issue notice to the respondent no.2, returnable within eight

weeks.

In the meanwhile, the petitioner shall not be arrested in

connection with FIR No.255/2014 lodged at Police Station Kotwali

Churu, District Churu. However, the petitioner shall be required to

join the investigation immediately.

(DR.PUSHPENDRA SINGH BHATI),J 222-Sudheer/-

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