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Rajasthan High Court - Jodhpur

Ranidan Singh vs State Of Rajasthan on 11 March, 2022

Author: Dinesh Mehta

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1219/2022 Ranidan Singh S/o Sawai Singh, Aged About 47 Years, R/o 64, Bhawanipura, Pokhran, Jaisalmer (Raj.) Currently Police Inspector, P.S. Gangashehar, Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Surendra Dhariwal S/o Rajpal Dhariwal, Aged About 38 Years, R/o H.No. A-5B, Janakpuri, Delhi P.S. Janakpuri, Delhi.

----Respondents For Petitioner(s) : Mr. Vikas Balia, Sr. Advocate, assisted by Mr. Sachin Saraswat For Respondent(s) : Mr. Andaram Choudhary, Public Prosecutor JUSTICE DINESH MEHTA Order 11/03/2022

1. Mr. Vikas Balia, learned Sr. Counsel, assisted by Mr. Sachin Saraswat while fairly pointing out that petition filed by co-accused Jagdish was not entertained by this Court, submits that petitioner's case is clearly distinguishable, inasmuch as, according to the complainant said Jagdish had gestured by raising one finger that he had given Rs.1 lac to the present petitioner (Ranidan Singh) which he had collected from complainant's shop.

2. Issue notice to the respondents. Issue notice of stay application also.

3. Learned Public Prosecutor accepts notice on behalf of the State.

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                                                                           (2 of 2)                   [CRLMP-1219/2022]



                                   4.    Let   notice,   returnable         on     20.04.2022,       be   issued    to

                                   respondent No.2.

                                   5.    List this case on 20.04.2022.

6. Having regard to the allegations levelled and facts and circumstances of the case, which have emerged during the course of arguments, this Court feels that it would be appropriate that the petitioner appears before the Investigating Officer on 21.03.2022 or 22.03.2022 and puts forth his defence by way of representation along with documentary and other evidence.

7. If the same is done, the Investigating Officer shall look into the matter in accordance with law and send the factual report to this Court on the next date of hearing but shall not arrest the petitioner in relation to FIR No.14/2022 registered at CPS Anti Corruption Bureau, Jaipur District Jaipur.

(DINESH MEHTA),J 216-Ramesh/-

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