Rajasthan High Court - Jodhpur
Vikram Adani vs State Of Rajasthan on 14 December, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 8649/2022
1. Vikram Adani S/o Shri Babu Lal Adani, Aged About 47
Years, R/o Shubham Apartment Umra Surat City Surat
Gujarat
2. Krishna Adani D/o Chandu Bhai, Aged About 27 Years, R/
o Gokul Dham Residency Velanja Shekhapur Road Velanja
Surat
3. Bharat Arora S/o Harday Suman, Aged About 30 Years, R/
o 8 Sbbj, Officers Colony Jaipur Mansarovar Jaipur
4. Pragya Adani W/o Vikram Adani, Aged About 47 Years, R/
o 55 Navpallav Bunglow Umra Near Svnit College Umra
Surat Gujarat
5. Mokshi Adani D/o Vikaram Adani, Aged About 23 Years,
R/o 55 Navpallav Bunglow Umra Near Svnit College Umra
Surat Gujarat
6. Nakshtra Adani S/o Vikram Adani, Aged About 19 Years,
R/o 55 Navpallav Bunglow Umra Near Svnit College Umra
Surat Gujarat
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Virendra Jain S/o Gautam Chand Jain, R/o Balotra Barmer
Raj.
----Respondents
For Petitioner(s) : Mr. Arpit Surana &
Mr. Surendra Surana
For Respondent(s) : Mr. Mukesh Trivedi, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/12/2022 Issue notice.
(Downloaded on 15/12/2022 at 11:35:03 PM) (2 of 2) [CRLMP-8649/2022]
Learned PP accepts notice on behalf of State. The notice,
thus, is required to be issued to respondent no.2 only, returnable within a period of eight weeks.
In the meanwhile, the petitioners shall not be arrested in connection with FIR No.71/2022 registered at Police Station, Jasol, District Barmer. However, the petitioners shall be required to join investigation immediately.
(DR.PUSHPENDRA SINGH BHATI), J. 223-Sanjay/-
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