Yadram S/O Late Chabila vs State Of Rajasthan
2022 Latest Caselaw 2047 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                         BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 1298/2022
Yadram S/o Late Chabila
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Kapil Bhardwaj For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order 07/03/2022

Learned counsel for the petitioner submits that a bare

perusal of the FIR, it appears that no prima facie case is made out

against the petitioner. Case pertains to civil nature. So, interim

protection be provided to the petitioner.

Learned counsel for the petitioner has placed reliance on the

following judgments:-

(1) Hari Prasad Chamaria Vs. Bishun Kumar Surekha & ors.

[1973 (2) SCC 823]; (2) S.W. Palanitkar & ors. Vs. State of

Bihar & anr. [2002 (1) SCC 241] and (3) Hridaya Ranjan

Pd. Verms and ors. Vs. State of Bihar & ors. AIR 2000 SC

2341.

Heard and perused the FIR.

Without procuring case diary, no order for interim protection

against the petitioner can be granted.

Issue notice to respondent No.2.

(2 of 2) [CRLMP-1298/2022]

Learned Public Prosecutor is directed to procure the latest

factual report.

List on 6.4.2022.

(NARENDRA SINGH DHADDHA),J

Brijesh 58.

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