Ramesh Vaishnav vs State Of Rajasthan
2022 Latest Caselaw 2682 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 65/2022

Ramesh Vaishnav

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ripudaman Singh For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. S.S. Choudhary for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/02/2022

Learned Public Prosecutor has submitted the factual report,

wherein the Investigating Officer has not verified the factum of

compromise arrived at between the parties.

Learned Public Prosecutor is directed to procure the

latest/fresh factual report from the Investigating Officer wherein

the IO has verified the factum of compromise arrived at between

the parties.

List on 18.02.2022.

Interim order, if any, to continue till next date of hearing.

(VIJAY BISHNOI),J 76-Arun/-

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