Rajasthan High Court - Jodhpur
Nidhi Gupta & Anr vs State & Anr on 11 December, 2017
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 637 / 2017
1. Nidhi Gupta D/o Rajendra Prasad Gupta
2. Rahul Gupta S/o Rajendra Prasad Gupta, Both Managing
Director & Director of M/s Range Power Experts Private Limited,
4th Floor, Sheelmohar Plaza, Yudhisther Marg, C-scheme, Jaipur
----Petitioners
Versus
1. State of Rajasthan
2. Viswas Sharma S/o Vishnu Dutt Sharma, Resident of House No.
275, 1st b Road, Sardarpura, Police Station Sardarpura, Jodhpur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Mahesh Bora, Sr. Advocate assisted with
Mr. Parinay Deep Shah.
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP.
Mr. Farzand Ali, for the complainant.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Order 11/12/2017 On last date of hearing, an order was made by this court to keep the Investigating Officer present in the Court on next date of hearing.
Learned public prosecutor submits that although investigation was conducted, but file was transferred for further investigation to CID CB, therefore, the Investigating Officer is not present today.
(2 of 2) [CRLMP-637/2017] In view of the fact that as per public prosecutor, the investigation, is now handed over to the CID CB, therefore, the present Investigating Officer is directed to remain present before this Court alongwith previous Investigating Officer as ordered vide order dated 28.11.2017.
However, the public prosecutor is directed to furnish the information to the Court what was the occasion for transferring this investigation to the CID CB.
The Interim order, if any, shall remain in currency till the next date of hearing.
List on 3.1.2018.
(GOPAL KRISHAN VYAS), J.
Ishan(49)