Girish Kumar vs State Of Rajasthan
2022 Latest Caselaw 9508 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 272/2022 Girish Kumar S/o Sh. Krishna Gopal Mot, Aged About 47 Years, Inside Deen Darwaja, Deedwana, Dist. Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Suresh Kumar S/o Sh. Rameshwar Prasad, Padmaniya Bas, Kuchaman Road, Deedwana, Dist. Nagaur.

----Respondents

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) : Mr. S. K. Bhati, P. P.

JUSTICE DINESH MEHTA

Order 20/07/2022

1. Mr. Sharma, learned counsel for the petitioner argues that

the learned Additional Sessions Judge, Merta has committed grave

error of law in taking cognizance against the petitioner without

affording opportunity of hearing to him.

2. In support of his contention aforesaid, learned counsel for

the petitioner relies upon the judgment of this Court dated

17.09.2017, rendered in the case of Jamna Singh & Anr. Vs.

State of Rajasthan & Anr. reported in [2007] Supreme (Raj.)

1224.

3. Issue notice to the respondents. Issue notice of stay

application also, returnable without six weeks.

(2 of 2) [CRLW-272/2022]

4. Meanwhile, proceedings pending before the trial Court in

pursuant to order dated 25.05.2022 passed by the Appellate

Court qua the petitioner shall remain stayed.

(DINESH MEHTA),J 244-A.Arora/-

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