Rajasthan High Court - Jaipur
Sanjay Bhandari vs State Of Rajasthan Through Pp on 7 January, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5296/2015
Sanjay Bhandari
----Petitioner
Versus
State Of Rajasthan Through PP
----Respondent
Connected With S.B. Criminal Miscellaneous (Petition) No. 186/2015 Alok Jain and Anr
----Petitioners Versus State Of Rajasthan and anr
----Respondents For Petitioner(s) : Mr. Sanjay Rahar Mr. Hardik Mishra Mr. Nikhil Sharma For Respondent(s) : Mr. N.S. Shekhawat,PP HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 07/01/2019 Learned Public Prosecutor has placed on record a factual report, suggestive of the fact that the investigating agency has found indictment of the petitioner.
Learned counsel for the accused-petitioner has submitted that in pretext of FIR No. 329/2007 with similar kind of allegations a charge sheet has already been preferred and trial is sub-judice, so subsequent FIR No. 360/2012 is not tenable.
Learned Public Prosecutor wants some time to update the same.
List on 16.01.2019.
(G R MOOLCHANDANI),J Powered by TCPDF (www.tcpdf.org)