Avnish Kumar Jain Son Of Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 7858 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 16901/2022

                                    Avnish Kumar Jain Son Of Shri Naresh Chand Jain
                                                                                                       ----Petitioner
                                                                       Versus
                                    The State Of Rajasthan & Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Prahlad Singh For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

15/12/2022 Counsel for petitioner states that petitioner is at the verge of

retirement and the charge-sheet dated 25.3.2021 has been served

after delay of 10 years. Reliance has been placed on the judgment

passed by the Supreme Court in case of The State of Madhya

Pradesh Vs Bani Singh [AIR 1990 SC 1308].

Heard.

Issue notice to respondents.

In the meanwhile, the charge-sheet dated 25.3.2021 shall

remain stayed.

(SUDESH BANSAL),J

NITIN /1

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