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Asgar Son Of Iqbal vs State Of Rajasthan
2022 Latest Caselaw 1270 Raj/2

Citation : 2022 Latest Caselaw 1270 Raj/2
Judgement Date : 4 February, 2022

Rajasthan High Court
Asgar Son Of Iqbal vs State Of Rajasthan on 4 February, 2022
Bench: Farjand Ali
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 7674/2021

                                   Asgar Son Of Iqbal, Aged About 45 Years, Resident Of Ward No.
                                   01,    Mohalla       Bisaytiyan,     Town       Laxmangarh,          Police   Station
                                   Laxmangarh District Sikar (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through P.P.
                                   2.       Director General Of Police, Rajasthan, Jaipur.
                                   3.       Superintendent Of Police, Laxmangarh District Sikar
                                            (Raj.)
                                   4.       S.h.o., Police Station Laxmangarh, District Sikar (Raj.)
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka Advocate through Video Conferencing.

For Respondent(s) : Mr. Arvind Kumar, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Judgment / Order

04/02/2022

In view of the fact that after conducting investigation, a

charge-sheet has been submitted and the matter is pending in the

trial Court, therefore, this Court refrains from making any

observation in the course of investigation. It is better advised to

the petitioner to approach the trial Court, if any grievance still

persists with him.

Accordingly, the criminal miscellaneous petition is disposed

of.

Stay application is also disposed of.

(FARJAND ALI),J

Sanjay Kumawat-197

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