Rajasthan High Court - Jodhpur
Dhabba Nath @ Dhanna Nath vs State Of Rajasthan on 11 August, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4119/2021
Dhabba Nath @ Dhanna Nath S/o Hemnath, Aged About 22
Years, R/o Village Nagnasar, Jhanpali Kallan, Tehsil Shio, Dist.
Barmer, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Hemi Devi W/o Baal Nath, R/o Village Jinjhiyali, Tehsil
Fatehgarh, Dist. Barmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Mahaveer Singh
For Respondent(s) : Mr. Mahipal Bishnoi, PP
Mr. Kuldeep Sharma
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 11/08/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
Learned counsel for the complainant submits that a compromise has been arrived at between the complainant/respondent No.2 and the petitioner.
Learned P.P. is directed to get the compromise verified through I.O.
List on 27.08.2021.
In the meanwhile, the petitioner shall not be arrested in connection with FIR No.94/2021 registered at Police Station Gida, District Barmer. However, the petitioner shall be required to join the investigation.
(DR.PUSHPENDRA SINGH BHATI),J. 159-/Jitender//-
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