Ramkishan vs State Of Rajasthan
2022 Latest Caselaw 1611 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 129/2022

Ramkishan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Devi Lal Mothsra (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Rajak Khan, for complainant (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

respondent-State.

Learned counsel Mr. Rajak Khan is appearing on behalf of the

respondent No.2. Service is, therefore, complete.

Learned Public Prosecutor is directed to procure the case

diaries of the FIR Nos.429/2021 as well as 430/2021 of Police

Station Ratangarh by the next date of hearing. He may also file

reply to the petition, if so desires.

List on 08.02.2022.

(VIJAY BISHNOI),J 4-Arun/-

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