Vijay Singh S/O Yadram vs State Of Rajasthan
2022 Latest Caselaw 6714 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 9179/2022

                                   Vijay Singh S/o Yadram & Anr.
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan & Anr.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. J.K. Moolchandani, Adv. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

17/10/2022

Let notice should go to respondent No. 2, through both

process.

Requisites be filed within ten days.

Learned Public Prosecutor accepts notice on behalf of State-

respondent.

Learned counsel for the petitioners submits that the plots

referred in the impugned FIR were subject matter of civil suit

which was decreed in favour of the petitioners vide judgment

dated 18/04/2022 at annexure-2.

Considering the submission aforesaid, it is directed that no

coercive action shall be taken against the petitioners till further

order in connection with FIR No. 122/2018 registered at Police

Station Mathura Gate, Bharatpur for offences under Section 420,

467, 468 & 471 IPC with condition that the petitioners shall fully

cooperate with the investigation of the case.

(BIRENDRA KUMAR),J

ANIL SHARMA /82

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