Jagdish vs State Of Rajasthan
2022 Latest Caselaw 2760 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 309/2022

Jagdish S/o Shri Kheta Ram, Aged About 80 Years, R/o Daidaspura, P.s. Rajiyasar, Tehsil Suratgarh, District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Vinod Kumar S/o Mohan Lal, R/o Ward No. 14, Nohar District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/02/2022

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

on 08.03.2022.

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

SHO, Police Station, Suratgarh, District Sriganganagar, who shall

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

positively by the next date of hearing.

(2 of 2) [CRLMP-309/2022]

In the meantime, petitioner may join the investigation on or

before 23.02.2022 and as and when called upon to do so.

List the matter on 08.03.2022.

Till next date, no coercive action shall be taken against the

petitioner.

(VIJAY BISHNOI),J 7-mohit/-

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