Krishan vs State
2022 Latest Caselaw 2212 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 5912/2021

Krishan

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. Manoj Chotia (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/02/2022

Learned Public Prosecutor has submitted the factual report,

wherein it is mentioned that petitioner Krishan's involvement in

the commission of crime is not made out, however, in the

conclusion, it is mentioned that the petitioner is guilty of

commission of crime under Section 353, 307 and 143 of IPC and

Section 27 of the Arms Act, 1959.

Learned Public Prosecutor is directed to instruct the

Investigating Officer to submit explanation, as to how the police

has reached to the above conclusion.

Learned Public Prosecutor prays for some time to submit the

explanation of the Investigating Officer. Time prayed for is

granted.

List the matter on 16.02.2022.

(VIJAY BISHNOI),J 95-mohit/-

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