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Rajasthan High Court - Jodhpur

Prahlad Singh Chundawat vs State Of Rajasthan on 6 August, 2021

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

    HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
          S.B. Criminal Misc(Pet.) No. 882/2021

Sohan Lal Khatik S/o Chunnilal Ji, Aged About 51 Years, By
Caste Khati, R/o At Present G-221, Naya Bapu Nagar, Bhilwara.
                                                     ----Petitioner
                              Versus
State, Through P.p.
                                                  ----Respondent
                         Connected With
              S.B. Criminal Misc(Pet.) No. 410/2021
Prahlad Singh Chundawat S/o Shri Jalam Singh Chundawat,
Aged About 40 Years, 156, Rama Vihar, Near Sukhadiya Circle,
Bhilwara (Rajasthan).
                                                     ----Petitioner
                              Versus
1.                                State Of Rajasthan, Through
                                  P.p.
2.                                Naresh Nath, The Then Patwari,
                                  Patwar Halka Jalariya, District
                                  Bhilwara.
                                                 ----Respondents
              S.B. Criminal Misc(Pet.) No. 411/2021
Prahlad Singh Chundawat S/o Sh. Jalam Singh Chundawat, Aged
About 40 Years, R/o 156, Rama Vihar, Near Sukhadiya Circle,
Bhilwara (Raj.).
                                                     ----Petitioner
                              Versus
1.                                State Of Rajasthan, Through Pp
2.                                Naresh Nath, The Then Patwari,
                                  Patwar Halka Jalariya, Dist.
                                  Bhilwara.
                                                 ----Respondents
              S.B. Criminal Misc(Pet.) No. 413/2021
Prahlad Singh Chundawat S/o Sh. Jalam Singh Chundawat, Aged
About 40 Years, R/o 156, Rama Vihar, Near Sukhadiya Circle,
Bhilwara (Raj.).
                                                     ----Petitioner
                              Versus
1.                                State Of Rajasthan, Through Pp
2.                                Naresh Nath, The Then Patwari,
                                  Patwar Halka Jalariya, Dist.
                                  Bhilwara.
                                                 ----Respondents
              S.B. Criminal Misc(Pet.) No. 883/2021
Sohan Lal Khatik S/o Chunnilal Ji, Aged About 51 Years, B/c
Khatik R/o At Present G-221, Naya Bapu Nagar, Bhilwara.
                                                     ----Petitioner


                   (Downloaded on 07/08/2021 at 08:49:00 PM)
                                        (2 of 3)                 [CRLMP-882/2021]


                                   Versus
State, Through Pp
                                                  ----Respondent
              S.B. Criminal Misc(Pet.) No. 884/2021
Sohan Lal Khatik S/o Chunnilal Ji, Aged About 51 Years, By
Caste Khati, R/o At Present G-221, Naya Bapu Nagar, Bhilwara.
                                                    ----Petitioner
                              Versus
State, Through P.p.
                                                  ----Respondent


For Petitioner(s)        :     Mr. Dilip Singh for Mr. TRS Sodha
                               Mr. Bhushan Singh Charan
For Respondent(s)        :     Mr. Mukesh Trivedi, PP
                               Mr. Laxman Ram, Dy. S.P, ACB Unit
                               First, Bhilwara



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 06/08/2021 CRLMP Nos.882/2021, 410/2021, 411/2021, 413/2021 & 883/2021:-

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.
List on 26.08.2021.
Interim order, if any, shall remain in currency till then. CRLMP No.884/2021(Sohan Lal Khatik Vs. State) 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.
List on 26.08.2021.
In the meanwhile, the petitioner shall not be arrested in connection with FIR No.388/2015 of Police Station CPS ACB, (Downloaded on 07/08/2021 at 08:49:00 PM) (3 of 3) [CRLMP-882/2021] Jaipur Sub Police Station ACB Bhilwara. However, the petitioner shall be required to join the investigation.
(DR. PUSHPENDRA SINGH BHATI),J.
114-119-Nirmala/Sanjay-
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