Rajasthan High Court - Jodhpur
Lalit Parwani vs State Of Rajasthan on 14 September, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3916/2021
Lalit Parwani S/o Sh. Mohan Das Parwani, Aged About 36 Years,
24, Ram Nagar, Jhanwar Road, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Sho Of Udaimandir Police Station, Commissionerate
Jodhpur.
3. Sanjay Kumar S/o Ashok Kumar Ranka, 161/1, Swastik
Apartment, Force Course, Second Main Road,
Chamrajpath, Bangluru.
----Respondents
For Petitioner(s) : Mr. Jagdish Singh
For Respondent(s) : Mr. Javed Gauri, PP
Mr. Manish Tak
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/09/2022 At the outset, learned Public Prosecutor submits that charge- sheet has been filed before the competent court, which is reflected from the factual report dated 13.09.2022 furnished by learned Public Prosecutor.
The factual report is taken on record. On such submission, the present petition is disposed of with the liberty to the petitioner to take up all the issues before the learned trial court at appropriate stage. All pending applications also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J. 97-Zeeshan (Downloaded on 15/09/2022 at 09:57:32 PM) Powered by TCPDF (www.tcpdf.org)