Pradeep Sharma vs State
2022 Latest Caselaw 3086 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2354/2020

Pradeep Sharma S/o Shri Gurudutt Sharma, Aged About 35 Years, Ward No. 49, Nagina Marg, Gandhi Nagar, Hanumangarh Junction, Tehsil And District Hanumangarh (Raj.).

----Petitioner Versus

1. State, Through P.p.

2. Lal Chand S/o Shri Niku Ram, Ward No. 7, Satipura, Hanumangarh Junction, Tehsil And District Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr. S.D. Purohit For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) Mr. Anil Bidan Halu

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2022

Pursuant to the directions given by this Court on 02.02.2022,

the learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the Investigating Officer is in receipt

of compromise document arrived at between the parties, however,

the Investigating Officer has not given his opinion regarding the

compromise arrived at between the petitioner and the

complainant.

In such circumstances, I deem it appropriate to direct the

Investigating Officer to submit his opinion as to how the

compromise arrived at between the parties will effect the

investigation.

List the matter on 15th March, 2022.

(2 of 2) [CRLMP-2354/2020]

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

(VIJAY BISHNOI),J 4-Arun/-

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