Mohammed Insaf vs State Of Rajasthan
2022 Latest Caselaw 13590 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 7683/2022

Mohammed Insaf

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Aidan Choudhary For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

18/11/2022

Learned counsel for the petitioner submits that there is a

bonafide dispute between the parties in respect of an agreement

to sell and no liability under the penal provisions can be imposed

on the petitioner.

The matter requires consideration.

Issue notice, returnable within a period of four weeks.

In the meanwhile and till next date, the petitioner shall not

be arrested, however, he would be required join investigation.

(FARJAND ALI),J 250-mohit/-

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