Rajasthan High Court - Jodhpur
Devendra Jain vs State Of Rajasthan on 19 August, 2019
Author: G.R. Moolchandani
Bench: G.R. Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Misc(Pet.) No. 1740/2019
Gautam Chand Bagrecha ----Petitioner
Versus
State Of Rajasthan ----Respondent
Connected With
S.B. Criminal Misc(Pet.) No. 1547/2019
Smt Poonamdevi ----Petitioner
Versus
State ----Respondent
S.B. Criminal Misc(Pet.) No. 1739/2019
Devendra Jain ----Petitioner
Versus
State Of Rajasthan ----Respondent
For Petitioner(s) : Mr. Naresh Singh on behalf of
Mr. Rakesh Arora.
Mr. H.M. Saraswat.
Mr. Ashok Kumar on behalf of
Mr. Vineet Jain.
For Respondent(s) : Mr. Gaurav Singh, PP.
HON'BLE MR. JUSTICE G.R. MOOLCHANDANI
Order 19/08/2019 Respondent No.2 is not served. Let fresh notices be issued to unserved respondent No.2, returnable by three weeks' time.
Factual report placed on record by learned Public Prosecutor bearing serial No.4197 dated 19.08.2019 is not explanatory, so Investigating Officer is required to be present in the Court alongwith candid factual report on the next date.
List on 13.09.2019.
Interim order, if any, to continue till next date.
(G.R. MOOLCHANDANI),J 19to21-Mohan/ (Downloaded on 28/08/2019 at 11:06:38 PM) Powered by TCPDF (www.tcpdf.org)