Nirmal Singh vs State Of Rajasthan
2022 Latest Caselaw 3022 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 5825/2021

Nirmal Singh S/o Hinglaaj Dan, Aged About 68 Years, B/c Charan, R/o Anupam Nagar, Civil Lines, Ajmer, Tehsil And Dist. Ajmer, At Present Residing At Bilara, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Raju @ Rajendra Kumar S/o Sheopat Ram, B/c Jat, R/o 5 K D, Teh. Gharsana, Dist. Sriganganagar.

----Respondents

For Petitioner(s) : Ms. Yogita Nand Mohanani For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent No.1 - State.

Let notice be issued to the respondent No.2 only, returnable

on 28.03.2022.

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

SHO, Police Station, Gharsana, 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-5825/2021]

In the meantime, further proceedings against the petitioner

in connection with the Criminal Case No.320/2013 pending in the

Court of Judicial Magistrate, Gharsana shall remain stayed.

(VIJAY BISHNOI),J 19-mohit/-

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