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Pawan Gupta vs State
2022 Latest Caselaw 2854 Raj

Citation : 2022 Latest Caselaw 2854 Raj
Judgement Date : 21 February, 2022

Rajasthan High Court - Jodhpur
Pawan Gupta vs State on 21 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 346/2021

Pawan Gupta

----Petitioner Versus State

----Respondent Connected With

1. S.B. Criminal Misc(pet.) No. 348/2021

2. S.B. Criminal Misc(pet.) No. 605/2021

For Petitioner(s) : Mr. Abhishek Mehta Ms. Priyanaka Borana For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. D.S. Udawat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/02/2022

It is noticed that the FIRs in question in these criminal misc.

petitions are of the year 2020, however, investigation into the

allegations levelled in the FIRs has not been completed till date.

Taking notice of the above fact, learned Public Prosecutor is

directed to furnish the latest factual report indicating as to what

conclusion has been drawn by the police after investigation in

relation to the impugned FIRs.

List the matter after ten days.

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

(VIJAY BISHNOI),J

5-Arun/-

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