Guddi vs State Of Rajasthan
2022 Latest Caselaw 610 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 7044/2021

Guddi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Pritam Solanki (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

Learned Public Prosecutor has submitted a factual report,

wherein it is mentioned that the police has proposed a negative

final report in the matter. It is further stated in the factual report

that since the Circle Officer has directed to conduct investigation

from the Patwari and other officer concerned, the investigation is

still going on.

In the facts and circumstances of the case, let this matter be

listed after two weeks.

The factual report submitted by the learned Public

Prosecutor is taken on record.

(VIJAY BISHNOI),J

30-Arun/-

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