Rajesh Bhargav vs State Of Rajasthan
2022 Latest Caselaw 1092 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 5727/2021

Rajesh Bhargav

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None Present For Respondent(s) : Mr. Mahipal Bishnoi, Public Prosecutor Present in person(s) : Mr. Anand Singh, C.O., Barmer

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/01/2022

The Investigating Officer namely Mr. Anand Singh, present in

person before this Court, has submitted that the specimen

signatures of the petitioner's father have already been collected

and the same have been sent to FSL to get verification of the

signatures done on the relinquished deed which is on record.

The Investigating Officer has submitted that since report of

the FSL has not been received till date, some time may be

granted. Time prayed for is granted.

List the matter after four weeks.

(VIJAY BISHNOI),J 90-Arun/-

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