Rajasthan High Court - Jaipur
Satyendra @ Sattu Supari vs State Of Rajasthan Through P P on 16 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S. B. Criminal Miscellaneous II Bail Application No. 5469 / 2017
Satyendra @ Sattu Supari
----Petitioner
Versus
State Of Rajasthan Through P P
----Respondent
Connected With S. B. Criminal Miscellaneous II Bail Application No. 5547 / 2017 _____________________________________________________ For Petitioner(s) : Mr. Vidhut Gupta Public Prosecutor : Mr. N.S. Dhakad _____________________________________________________ HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 16/05/2017 Mr. Bheem Singh, SI, Police Station Neem Ka Thana District Sikar is present in person who submitted factual report of the matter through learned Public Prosecutor Mr. N.S. Dhakad which is taken on record.
Learned Public Prosecutor Mr. N.S. Dhakad submits that Investigating Officer of this matter is Mr. Karni Singh, Inspector who is on leave, therefore he couldn't come today, some time may be given so that he may be called for.
Time prayed for is allowed.
List again along with the aforesaid connected matter on (2 of 2) [CRLMB-5469/2017] 18.05.2017.
On the aforesaid date Investigating Officer himself shall remain present before this Court.
(BANWARI LAL SHARMA)J. S. Kumawat/05-06