Peeraram vs State Of Rajasthan
2022 Latest Caselaw 3023 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3095/2021

1. Peeraram S/o Shri Shankarlal, Aged About 28 Years, R/o Ward No. 12, Mekaniyon Ki Dhani, Patodi,pachpadara, Tehsil Pachpadara, District Barmer (Raj.)

2. Papparam S/o Shri Magaram, Aged About 29 Years, R/o Shobhawato Ki Dhani, Paal Road, Jodhpur (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Shanti Devi W/o Prem Prakash, Aged About 28 Years, B/c Kumhar, R/o Rajiv Gandhi Colony, Devnagar, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Gajendra Panwar

For Respondent(s) : Mr. Mahipal Bishnoi, PP

Mr. Manjeet Godara for respondent No.2

Mr. Kishan Lal, CI, PS Boranada, Jodhpur, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2022

The I.O. namely Mr. Kishan Lal, present in person,

has assured this Court that investigation in the matter

will be carried out in a fair and impartial manner

expeditiously.

List after three weeks.

(2 of 2) [CRLMP-3095/2021]

Learned Public Prosecutor is directed to produce the

latest factual report along with case diary before this

Court on the next date of hearing.

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

(VIJAY BISHNOI),J

158-msrathore/-

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