Rajasthan High Court - Jodhpur
Ramgopal Nain vs State Of Rajasthan on 10 September, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMP-4726/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4726/2021
Ramgopal Nain S/o Sh. Nandram, Aged About 57 Years, B/c
Vishnoi, R/o Ward No. 3, Nandram Ki Dhani, Hanumangarh.
----Petitioner
Versus
1. State Of Rajasthan, Through Sho, P.s. Hanumangarh
Town, Dist. Hanumangarh.
2. Rajeev S/o Sh. Bhalwantram Bishnoi, At Present Assistant
Executive Officer And Executive Inspector, Central Co-
Operative Bank Ltd., Hanumangarh Town, Hanumangarh.
----Respondents
For Petitioner(s) : Mr. Direndra Singh
For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 10/09/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
Learned counsel for the petitioner has drawn attention of this Court towards the order passed by the Court of Registrar Cooperative Society Rajasthan, Jaipur on 18.02.2021 whereby the investigation and proceedings against the petitioner have been quashed, however, re-investigation has been ordered.
Learned counsel for the petitioner submits that the allegations and the proceedings did not confirm to the parameters of Section 55 of the Rajasthan Cooperative Societies Act, 2001. (Downloaded on 13/09/2021 at 08:47:28 PM)
(2 of 2) [CRLMP-4726/2021] The factual report furnished by learned Public Prosecutor indicates that the investigation is going-on and the investigation from the present petitioner is required.
List after four weeks.
In the meanwhile, the petitioner shall not be arrested in connection with FIR No.89/20 registered at Police Station Hanumangarh Town, District Hanumangarh. However, the petitioner shall be required to join the investigation.
(DR. PUSHPENDRA SINGH BHATI),J.
47-Sudheer/-
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