Dilbagh Singh vs State Of Rajasthan (2025:Rj-Jd:12192)
2025 Latest Caselaw 8242 Raj

Rajasthan High Court - Jodhpur

Dilbagh Singh vs State Of Rajasthan (2025:Rj-Jd:12192) on 4 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:12192]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Criminal Misc(Pet.) No. 7875/2023

                                   Dilbagh Singh S/o Jai Singh, Aged About 44 Years, R/o Village
                                   Post Chhundani, Dist. Jajjar, Haryana
                                                                                                          ----Petitioner
                                                                         Versus
                                   State Of Rajasthan, Through Pp
                                                                                                        ----Respondent


                                   For Petitioner(s)           :     Mr. Naresh Khatri
                                   For Respondent(s)           :     Mr. Vikram Singh Rajpurohit, Dy.G.A.



                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

04/03/2025

1. The instant misc. petition is disposed of and the liberty is

given to learned counsel to move a fresh petition and the

application under Section 457 of the Cr.P.C. before the trial Court

for releasing the property.

2. Upon moving, the learned Magistrate shall decide the same

in accordance with principles of law and the judgment passed in

this regard by Hon'ble the Supreme Court.

(FARJAND ALI),J 107-Ashutosh/-

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