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Rajasthan High Court - Jodhpur

Himanshu Chordia vs State on 29 September, 2020

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 2806/2020

Himanshu Chordia S/o Anil Chordia, Aged About 32 Years, By
Caste Jain, R/o Flat No. 1015, First Floor, 18-A, Main Road, 66
Cross, Block Number 5, Rajaji Nagar, Near Namdini Dairy,
Bengaluru - Karnataka.
                                                                   ----Petitioner
                                   Versus
1.     State, Through Government Advocate.
2.     Smt. Aarushi Jain W/o Himanshu Chordia, Aged About 26
       Years, By Caste Jain, R/o Flat No. 502, Hita Tower, Near
       Celebration Mall, Bhuvana, Udaipur.
3.     The Station House Officer, Police Station Mahila Thana,
       Udaipur.
4.     The Investigation Officer Of Fir No. 73/2020, Police
       Station Mahila Thana, Udaipur.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Kshamendra Mathur, through
                               video conferencing on 'Jitsi Meet App'
For Respondent(s)        :     Mr. Laxman Solanki, PP
                               Mr. R.S. Mankad, for the complainant
                               through video conferencing on 'Jitsi
                               Meet App'



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 29/09/2020 Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

Learned counsel for the petitioner submits that the case of the present petitioner is similar to the case of the co-accused Apurva Chordia in S.B. Criminal Misc. Petition No.2246/2020 which is pending consideration before this Court. (Downloaded on 30/09/2020 at 08:33:17 PM)

(2 of 2) [CRLMP-2806/2020] Issue notice to the respondents. Issue notice of the stay application also.

Mr. R.S. Mankad, learned counsel accepts notice on behalf of the complainant.

List this matter along with S.B. Criminal Misc. Petition No.2246/2020.

In the meanwhile and till the next date, the petitioner shall not be arrested in connection with FIR No.73/2020, Police Station Mahila Thana, District Udaipur. However, the petitioner is directed to join the investigation.

(VINIT KUMAR MATHUR),J 78-praveen/-

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