Sikander Ali vs State Of Rajasthan
2022 Latest Caselaw 582 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6970/2021

Sikander Ali S/o Shri Sarfudeen, Aged About 38 Years, B/c Musalman, R/o Near Madina Masjid, Chopdaro Ki Gali, Bikaner (Raj.).

----Petitioner Versus

1. The State Of Rajasthan

2. Rajendra Kumar Kachchhwa S/o Late Shri Moti Lal Kachchhwa, Behind Lady Elingan School, Jail Road, Bikaner.

----Respondents

For Petitioner(s) : Mr. Pradeep Choudhary (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

Issue notice. Issue notice of stay petition as well.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.1- State.

Issue notice to the respondent No.2 only, returnable on

07.02.2022.

Meanwhile, the effect and operation of the order date

29.09.2021 passed by the Special Judicial Magistrate

(NI Act Cases) No.1, Bikaner in Criminal Case No.728/2020

(CRC No.7524/2020) shall remain stayed.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.22

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