Sethi @ Vijendra Verma vs State Of Rajasthan
2022 Latest Caselaw 2104 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Writ Petition No. 16/2022 Sethi @ Vijendra Verma

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mahendra Singh Rathore (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 07/02/2022

In this petition, the petitioner is praying for default bail in

connection with the FIR No. 115/2021 of Police Station Chitawa,

District Nagaur, wherein the police have filed charge-sheet against

the petitioner for the offences punishable under Sections 376(2)

(n) and 406 of IPC.

The applications filed by the petitioner before the trial court

as well as the revisional court with a prayer for releasing him on

default bail have been dismissed.

In view of the fact that charge-sheet has been filed against

the petitioner for offence of sexual assault, the petitioner is

directed to implead the complainant as a party respondent in this

petition.

Learned counsel for the petitioner prays for and is granted

two days' time to move an appropriate application for impleading

the complainant as a party respondent in this petition.

List the matter on 10.02.2022.

(VIJAY BISHNOI),J 57-mohit/-

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