Rajasthan High Court - Jaipur
Mukut Singh S/O Netrapal Singh vs State Of Rajasthan on 9 November, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 15120/2022
Mukut Singh S/o Netrapal Singh
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. N.L. Verma For Respondent(s) : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 09/11/2022 Heard the learned counsel for the parties and perused the case diary.
Learned Public Prosecutor is directed to send back the case diary immediately.
In the meanwhile and till next date, the petitioner shall not be arrested in connection with the FIR No. 24/2021 registered at Police Station Chiksana, Bharatpur for the offences under Sections 420, 406, 504 of IPC, Section 3(1)(s), 3(1)(r) and 3(2) (va) of SC/ST Act. However, he shall join the investigation.
List the matter after four weeks.
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