Rajasthan High Court - Jodhpur
Vikram Kailas vs State Of Rajasthan on 16 June, 2022
(1 of 2) [CRLMP-3075/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S. B. Criminal Misc(Pet.) No. 3075/2022
1. Vikram Kailas S/o Late Shri Ashok Kumar Kailas, aged
about 40 years, R/o Armour U-2, Prem Parvat Villas, Road
No. 14, Banjara Hills, Hyderabad (Telangana).
2. Vivek Kailas S/o Late Shri Ashok Kumar Kailas, aged
about 39 years, R/o Flat No. 302, Block No. B, Trendset
Sumanjali, Banjara Hills, Road No. 5, Banjara Hills,
Hyderabad (Telangana).
3. Pardha Saradhi S/o Shri P. Prasad Rao, aged about 33
years, R/o P. No. 7/P, GR Nagar Colony, Kali Mandir,
Hyderabad (Telangana).
----Petitioners
Versus
1. State of Rajasthan
2. Raman Choudhary S/o Shri Sonaram Choudhary, R/o
181-A, Ajit Colony, Circuit House Road, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. Ayush Gehlot
For Respondent(s) : Mr. Laxman Solanki, P.P.
HON'BLE MR. JUSTICE RAMESHWAR VYAS (VACATION JUDGE)
Order 16/06/2022 Learned counsel for the petitioners submits that this is second misc. petition filed by the petitioners. The first misc. petition filed under Section 482 of Cr.P.C. by the petitioners was disposed of as having rendered infructuous since the police proposed to file final report. Now, the police has reopened the case.
Learned Public Prosecutor seeks time to call for the case diary.
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(2 of 2) [CRLMP-3075/2022] List the matter on 07.07.2022, as prayed. Meanwhile and till next date, the petitioners shall not be arrested in connection with F.I.R. No. 27/2021, Police Station Ramgarh, District Jaisalmer.
(RAMESHWAR VYAS), VJ 171-Inder/-
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