Farooq vs State Of Rajasthan
2022 Latest Caselaw 2864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 782/2022

Farooq

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Virendra Acharya with Mr. Narayan Yadav For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/02/2022

Learned counsel for the petitioner has submitted that the

petitioner will appear before the Investigating Officer on or before

05.03.2022.

On appearance of the petitioner, the Investigating Officer

shall interrogate him and, thereafter, furnish the latest factual

report. Learned Public Prosecutor shall procure the latest factual

by the next date of hearing.

List the matter on 15.03.2022.

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

petitioner.

(VIJAY BISHNOI),J 37-mohit/-

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