Jai Kishan Rathi vs State Of Rajasthan
2022 Latest Caselaw 1131 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Misc(Pet.) No. 816/2019

Jai Kishan Rathi & Anr.

----Petitioner Versus State Of Rajasthan & Anr.

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Anil Gupta (through VC) Mr. Balwant Singh, SI Police Station Nokha, District Bikaner (present in person)

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 24/01/2022

This Court vide order dated 06.03.2019 and 08.03.2019 has

stayed all further proceedings pursuant to the FIR No.0141/2018

lodged at Police Station Nokha, District Bikaner.

However, having heard learned counsel for the parties, I

deem it appropriate to direct the petitioners to appear before the

Investigating Officer namely Balwant Singh, SI posted at Police

Station Nokha, District Bikaner and submit the representation

along with supporting evidence on or before 07.02.2022. The

Investigating Officer shall consider the same and, thereafter,

submit the latest factual report before this Court by the next date

of hearing.

List the matter on 25.02.2022.

Till next date, final report shall not be filed by the police

before the concerned court.

(VIJAY BISHNOI),J 1-mohit/-

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