Rajasthan High Court - Jodhpur
Atul Gupta vs State on 16 February, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Application No. 43/2022
Atul Gupta S/o Prem Dayal Gupta, Aged About 66 Years, Director
Invent A.R.C., Private Limited, Head Office, 6 Raheja Chambers
Press, General Marg, Nariman Point, Mumbai, Maharashtra.
----Applicant
Versus
1. The State of Rajasthan
2. Basant Kumar Bankaliya S/o Mool Chand Bankaliya, Being
Power Of Attorney Holder Of M/s Classic Automobile Pvt.
Ltd. And DSB Motors Pvt. Ltd., R/o T-21, Subhgrah
Apartment, 5-A New Fatehpura, District Udaipur.
----Respondents
For Applicant : Mr. Deepak Menaria
For Respondent No.1 : Mr. Mahipal Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 16/02/2022 This criminal misc. application under Section 482 Cr.P.C. has been filed on behalf of the applicant for recalling the order dated 20.01.2022 passed by this Court in S.B. Criminal Misc. Petition No.6626/2021 (Atul Gupta Vs. State & Anr.).
For the reasons mentioned in the present application, the same is allowed. The order dated 20.01.2022 passed in S.B. Criminal Misc. Petition No.6626/2021 (Atul Gupta Vs. State & Anr.) is recalled.
Let S.B. Criminal Misc. Petition No.6626/2021 (Atul Gupta Vs. State & Anr.) be restored to its original number and list thereafter appropriately.
(VIJAY BISHNOI),J Abhishek Kumar S.No.79 (Downloaded on 16/02/2022 at 08:44:23 PM) Powered by TCPDF (www.tcpdf.org)