Rajasthan High Court - Jodhpur
Devendra Jain vs State Of Rajasthan on 4 April, 2019
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1739/2019
Devendra Jain S/o Sh. Anand Kumar, Aged About 43 Years, B/c
Jain, R/o F-802, Residency Tower, F Sector 52, Chakarpura,
Gurgaon, Harayan
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Samda Ram S/o Sh. Khimaram, B/c Bhat, R/o Bheelon Ki
Basti, Singari Rohit, Distt. Pali (Raj.)
----Respondents
For Petitioner(s) : Mr. Vineet Jain
For Respondent(s) : Mr. Anish Bhurat, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order 04/04/2019 Heard.
Issue notice. Learned Public Prosecutor accepts notices on behalf of the respondent No.1-State. Issue notice to the respondent No.2 only. Rule is made returnable within six weeks.
Heard on the stay application. In the meanwhile, no coercive steps shall be taken against the petitioner till next date of hearing.
However, the petitioner is directed to join the investigation.
(MANOJ KUMAR GARG),J 226-MS/-
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