Rajasthan High Court - Jaipur
Ramesh Kumar Urf Ranu And Anr vs State Of Rajasthan And Anr on 6 October, 2018
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3746/2013
Ramesh Kumar Urf Ranu And Anr
----Petitioner
Versus
State Of Rajasthan And Anr
----Respondent
Connected With S.B. Criminal Miscellaneous (Petition) No. 4101/2012 Deepak Sharma
----Petitioner Versus State Of Rajasthan Through P P
----Respondent S.B. Criminal Miscellaneous (Petition) No. 5102/2014 Madan Lal Meena
----Petitioner Versus State Of Rajasthan And Ors
----Respondent For Petitioner(s) : Mr. Anil Upman Mr. Dinesh Kumar Garg Mr. Rajesh Sharma For Respondent(s) : Mr. N.S. Shekhawat, PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 06/10/2018 On 06.09.2018, investigating officer/inspector Ashok Nagar Shri Hemendra Sharma, had requested for some more time for the investigation, since layouts/maps could not be procured from JDA by the concerned investigating officer.
Learned Public Prosecutor has informed that Shri Hemendra Sharma is transferred from Ashok Nagar and (2 of 2) [CRLMP-3746/2013] investigation has perhaps been given to some other investigating officer.
Learned Public Prosecutor is directed to inform concerned/present investigating officer to be present in the court alongwith case diary, after conducting the investigation post procuring required layouts/maps, which were informed by Shri Hemendra Sharma to be needed.
Learned counsel for both the sides are also directed to convey their respective clients to provide all necessary documents to investigation officer.
List on 24.10.2018.
(G R MOOLCHANDANI),J TN-JKP/33-35 Powered by TCPDF (www.tcpdf.org)