Dixit Joshi vs State Of Rajasthan
2022 Latest Caselaw 785 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 4437/2021 Dixit Joshi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rohit Mutha (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

Mr. Digant Anand, DCP Jodhpur West (present in person) Mr. Dinesh Lakhawat, CI, SHO Police Station Sardarpura, Jodhpur (present in person)

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 14/01/2022

Pursuant to the directions given by this Court on 12.1.2022,

the Deputy Commissioner of Police, Jodhpur West is present in

person before this Court today alongwith the Investigating Officer.

It is informed that the police has intensifying the investigation into

the allegations levelled in the FIR. The Deputy Commissioner of

Police has ensured this Court that the investigation into the FIR/

complaint filed by the petitioner will be completed within a period

of four weeks.

On the assurance given by the Deputy Commissioner of

Police, Jodhpur West, let this matter be listed on 15.02.2022.

On that day, the learned Public Prosecutor as well as the

Investigating Officer shall submit the latest factual report before

this Court.

(VIJAY BISHNOI),J 144-mohit/-

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