Rajasthan High Court - Jodhpur
Chail Singh 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. 3827/2021
Chhail Singh S/o Chandan Singh, Aged About 52 Years, R/o
Dhansa, Tehsil Jaswantpura, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Kanti Lal S/o Rata Ram, B/c Suthar, R/o Dhansa, Tehsil
Jaswantura, District Jalore.
----Respondents
For Petitioner(s) : Mr. Sravan Kumar Sainee
For Respondent(s) : Mr. Arun Kumar, PP
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 petitioner submits that on the date of incident, the present petitioner was not present at the site in question, and the commission of the offence has been attributed to one Kuldeep Singh.
Issue notice to the respondent No.2 only, as learned Public Prosecutor already appearing on behalf of respondent No.1-State. Rule is made returnable within a period of eight weeks.
In the meanwhile, the petitioner shall not be arrested in connection with FIR No.0002/2021 registered at Police Station Ramsin, District Jalore, and the charge-sheet, in this case, shall not be filed without seeking permission of this Court. However, the petitioner shall be required to join the investigation.
(DR.PUSHPENDRA SINGH BHATI),J.
61-Zeeshan (Downloaded on 11/08/2021 at 09:01:17 PM) Powered by TCPDF (www.tcpdf.org)