Rajasthan High Court - Jodhpur
Atma Singh Gill vs State Of Rajasthan on 24 February, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7066/2021
1. Atma Singh Gill S/o Megh Singh Gill, Aged About 52
Years, B/c Arai, R/o Village Manaksar, Tehsil Sangria,
Distt. Hanumangarh.
2. Bhajan Singh S/o Megh Singh, Aged About 62 Years, B/c
Arai, R/o Village Manaksar, 19 Mks (Manaksar), Tehsil
Sangria, Distt. Hanumangarh.
3. Jagdish Singh S/o Megh Singh Gill, Aged About 58 Years,
B/c Arai, R/o Village Manaksar, Tehsil Sangria, Distt.
Hanumangarh.
4. Deep Singh @ Veer Singh S/o Megh Singh Gill, Aged
About 48 Years, B/c Arai, R/o Village Manaksar, Tehsil
Sangria, Distt. Hanumangarh.
5. Sukhdev Singh S/o Megh Singh Gill, Aged About 46 Years,
B/c Arai, R/o Village Manaksar, Tehsil Sangria, Distt.
Hanumangarh.
6. Mandeep @ Manga Singh S/o Jashu Singh Gill, Aged
About 33 Years, B/c Arai, R/o Village Manaksar, Tehsil
Sangria, Distt. Hanumangarh.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Mohmad Tufel S/o Hazi Bag, Aged About 61 Years, R/o
Village Manaksar, Tehsil Sangria, Distt. Hanumangarh.
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 6605/2021
1. Atma Singh Gill S/o Megh Singh Gill, Aged About 52
Years, B/c Arai, R/o Village Manaksar, Teh. Sangria, Dist.
Hanumangarh.
(2 of 3) [CRLMP-7066/2021]
2. Bhajan Singh S/o Megh Singh, Aged About 62 Years, B/c
Arai, R/o Village Manaksar, Teh. Sangria, Dist.
Hanumangarh.
3. Jagdish Singh S/o Megh Singh Gill, Aged About 58 Years,
B/c Arai, R/o Village Manaksar, Teh. Sangria, Dist.
Hanumangarh.
4. Deep Singh S/o Megh Singh Gill, Aged About 48 Years,
B/c Arai, R/o Village Manaksar, Teh. Sangria, Dist.
Hanumangarh.
5. Sukhdev Singh S/o Megh Singh Gill, Aged About 46 Years,
B/c Arai, R/o Village Manaksar, Teh. Sangria, Dist.
Hanumangarh.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Irshad S/o Sh. Noor Mohahamad, R/o Village Manaksar,
Teh. Sangria, Dist. Hanumangarh.
----Respondents
For Petitioner(s) : Mr. N.L. Joshi, Ms. Kirti Pareek
For Respondent(s) : Mr. Mool Singh Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
24/02/2022
Heard.
After attempting to argue the matter on merits for
quite some time, learned counsel for the petitioners has
submitted that he does not want to press these criminal
misc. petitions, however, seeks liberty for the petitioners
to appear and move an appropriate representation before
(3 of 3) [CRLMP-7066/2021]
the Investigating Officer along with the supportive
evidence.
Hence, these criminal misc. petitions are dismissed
as not pressed with the liberty sought for.
If any such representation is filed by the petitioners,
it is expected that the Investigating Officer shall consider
the same objectively and proceed further in accordance
with law.
The stay petition are also dismissed.
(VIJAY BISHNOI),J
30-31 ms rathore
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