Sukhwinder vs State
2022 Latest Caselaw 110 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 4895/2019

Sukhwinder

----Petitioner Versus State

----Respondent

For Petitioner(s) : Mr. NK Sharma For Respondent(s) : Mr. Mukhtiyar Khan, PP Mr. Chail Singh, SHO Police Station Goverdhan Vilas, Udaipur, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

04/01/2022

Learned counsel for the petitioner has submitted that the

petitioner is ready to repay the amount of Rs.15,80,000/- to the

persons, who have deposited their money with the firm namely

M/s Shree Sai Man Power.

In view of the above statement made by learned counsel for

the petitioner, I deem it to appropriate to direct the petitioner to

appear before the Investigating Officer on or before 10.01.2022.

The Investigating Officer shall provide a list of the persons, whose

money is due to the petitioner so that she may repay the said

amount to them.

List the matter on 13.01.2022.

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

(VIJAY BISHNOI),J

4-mohit/-

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