Rajasthan High Court - Jodhpur
Rakesh Kumar vs State on 19 August, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4315/2021
1. Rakesh Kumar S/o Sh. Madan Lal, Aged About 46 Years,
Sunaro Wali Gali, Matka Chowk, Sirsa.
2. Puja W/o Sh. Rakesh Kumar, Aged About 42 Years,
Sunaro Wali Gali, Matka Chowk, Sirsa.
3. Rajrani W/o Sh. Madan Lal, Aged About 69 Years, Sunaro
Wali Gali, Matka Chowk, Sirsa.
----Petitioners
Versus
1. State, Through Pp
2. Sharuti W/o Sh. Sandeep Kumar, R/o Ward No. 13,
Sadulshahar, Dist. Sriganganagar.
----Respondents
For Petitioner(s) : Mr. V.K. Bhadu
For Respondent(s) : Mr. Arun Kumar, PP
Mr. Rakesh Matoria
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 19/08/2021 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.
Issue notice.
Learned Public Prosecutor already appearing on behalf of respondent No.1-State.
Mr. Rakesh Matoria, learned counsel puts in appearance on behalf of respondent No2. Hence, service is complete.
List the matter after four weeks. (Downloaded on 19/08/2021 at 09:10:58 PM)
(2 of 2) [CRLMP-4315/2021] In the meanwhile, the petitioners shall not be arrested in connection with FIR No.178/2021 registered at Police Station Sadulshahar, District Sri Ganganagar. However, the petitioners shall be required to join the investigation.
(DR. PUSHPENDRA SINGH BHATI),J. 62-Zeeshan (Downloaded on 19/08/2021 at 09:10:58 PM) Powered by TCPDF (www.tcpdf.org)