Rajasthan High Court - Jodhpur
Vikram Kailas vs State Of Rajasthan on 1 September, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3075/2022
1. Vikram Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged
About 40 Years, Armour U-2, Prem Parvat Villas, Road No.
14, Banjara Hills, Hyderabad (Telangana).
2. Vivek Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged About
39 Years, Flat No. 302, Block No. B, Trendset Sumanjali
Banjara Hills, Road No. 5, Banjara Hills, Hyderabad
(Telangana).
3. Pardha Saradhi S/o Sh. P. Prasad Rao, Aged About 33
Years, P.no. 7/p, Gr Nagar Colony, Kali Mandir, Hyderabad
(Telangana).
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Raman Choudhary S/o Sh. Sonaram Choudhary, R/o 181-
A, Ajit Colony, Circuit House Road, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. B.S. Rathore
Mr. Ayush Gehlot
For Respondent(s) : Mr. SS Rajpurohit, PP
Mr. GR Punia, Sr. Adv. assisted by
Mr. Rajesh Punia
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 01/09/2022 Heard.
The Authorized Representative of petitioners shall appear before the I.O. on 06.09.2022 at 10:30 am.
The I.O. shall file necessary report before this Court on 10.10.2022.
(Downloaded on 06/09/2022 at 09:27:51 PM)(2 of 2) [CRLMP-3075/2022] In case, sufficient information does not come out of the Authorized Representative of petitioners, same shall be brought to the notice of this Court.
(DR.PUSHPENDRA SINGH BHATI), J. 155-Sanjay/-
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