Rajasthan High Court - Jodhpur
Jagdish Lal Barolia vs State Of Rajasthan on 15 March, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1478/2021
Jagdish Lal Barolia S/o Shri Ashu Lal Barolia, Aged About 63
Years, R/o Jatiyo Ka Mohalla, Bisalpur, Teh. Bali Dist. Pali,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Mahendra Singh Choudhary S/o Shri Buddha Ram,
Commissioner Municipal Council, Sirohi.
----Respondents
For Petitioner(s) : Mr. Deepak Chowdhary
For Respondent(s) : Mr. S. K. Bhati, PP assisted by
Mr. Avinash Bhati
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 15/03/2021 Heard.
Issue notice.
Learned Public Prosecutor accepts notice on behalf of respondent No.1-State. Thus notice be issued to respondent No.2 only. Rule is made returnable within six weeks.
In the meanwhile, till next date of hearing no coercive action shall be taken against the petitioner in pursuance of the FIR No.34/2021 registered at Police Station Sirohi for the offence under Sections 420, 409 and 120-B IPC. However, petitioner is directed to join the investigation.
(MANOJ KUMAR GARG),J 114-nidhi/-
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