Raan Singh vs State Of Rajasthan
2022 Latest Caselaw 2688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Appli No. 334/2021

Raan Singh S/o Sh. Surat Singh, Aged About 57 Years, B/c Rajput, R/o Village Nathudo, Tehsil And District Mithi Tharparkar, Presently Residing On Long Term Viza At Village Rangpur, Tehsil And District Morabi (Gujarat) (Lodged In Central Jail, Jodhpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. R.D. Rasthogi, ASG (through VC) with Mr. B.P. Bohara For Respondent(s) : Mr. Laxman Solanki, PP Ms. Kamla Goswami, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/02/2022

As per the officer report, notice of the petitioner is still

awaited.

Learned ASG, Mr. R.D. Rastogi has informed this Court that

at present the petitioner is lodged in Central Jail, Jodhpur,

therefore, fresh notice be sent to him at the Central Jail, Jodhpur.

In view of the above submission, let fresh notice be issued to

the petitioner through the Superintendent, Central Jail, Jodhpur,

returnable on 08th March, 2022.

(VIJAY BISHNOI),J 41-Arun/-

Powered by TCPDF (www.tcpdf.org)