Ajay vs State Of Rajasthan
2022 Latest Caselaw 6816 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4521/2022

Ajay S/o Shri Ganpat, Aged About 40 Years, B/c Hindu, R/o Dhabai Ji Ka Pula Road No. 3 Near Shiv Temple Pula, Tehsil Girwa Udaipur, District Udaipur, Rajasthan.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Firoz Khan For Respondent(s) : Mr. Mahi Pal Bishnoi, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022

Considering the submission that in the transaction took place

by the vendors Son Kanwar and Usha Kanwar co-accused Vikram

and Heera appended their signature as a witness to the

instrument and name of the petitioner is found nowhere in the

document, I deem it appropriate to direct the petitioner to join the

investigation on or before 27.05.2022.

On his appearance, the Investigating Office shall make

complete investigation from the petitioner and then send his

report for the perusal of this Court on the next date of hearing.

Till then, the petitioner shall not be arrested in connection

with FIR No.280/2021 registered at Police Station Rajnagar,

District Rajsamand.

List the matter on 30.05.2022.

(FARJAND ALI),J 137-nidhi/-

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