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Mayank Jain S/O Yogesh Jain vs State Of Rajasthan
2023 Latest Caselaw 1600 Raj/2

Citation : 2023 Latest Caselaw 1600 Raj/2
Judgement Date : 4 February, 2023

Rajasthan High Court
Mayank Jain S/O Yogesh Jain vs State Of Rajasthan on 4 February, 2023
Bench: Ganesh Ram Meena
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                       S.B. Criminal Miscellaneous (Petition) No. 9917/2022

                                   Mayank Jain S/o Yogesh Jain and Anr.
                                                                                                           ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and Anr.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Farooq Ahmed For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/02/2023

Issue notice to the respondents.

Learned Public Prosecutor accepts notice on behalf of the

State.

Office is directed to issue notice to remaining Respondent

No.2.

Considering the allegation stated in the F.I.R., the

Investigating Officer is directed not to take any coercive action

against the petitioner.

List this case on 17.02.2023.

(GANESH RAM MEENA),J

ARTI SHARMA /27

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