Ramdev vs State Of Rajasthan
2022 Latest Caselaw 2679 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 611/2022

Ramdev S/o Tolaram Ji, Aged About 65 Years, Kalubass, Sridungargarh, Bikaner (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Puran Singh S/o Lt. Sh. Kishan Singh Bhati, B/c Rajput, R/o Behind Aman Dharam Kanta, Sarvodya Basti, Bikaner (Raj.).

----Respondents

For Petitioner(s) : Mr. PC Solanki For Respondent No.1 : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/02/2022

Issue notice. Issue notice of stay application also.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1 - State.

Let notice be issued to the respondent No.2 only, returnable

within a period of four weeks.

Notice upon the respondent No.2 shall be served through the

SHO, Police Station, Bichhwal, District Bikaner, who shall ensure

the personal service of notice upon the respondent No.2 positively

by the next date of hearing.

(2 of 2) [CRLMP-611/2022]

In the meantime, the further proceeding of Criminal Case

No.337/2011 (Puran Singh v. Kundan & Ors.) pending before the

Chief Judicial Magistrate, Bikaner shall remain stayed.

(VIJAY BISHNOI),J 14-mohit/-

Powered by TCPDF (www.tcpdf.org)