Rajasthan High Court - Jaipur
Omkar Sapre Son Of Shri Manohar Sapre vs State Of Rajasthan (2023/Rjjp/003361) on 24 February, 2023
Author: Farjand Ali
Bench: Farjand Ali
[2023/RJJP/003361]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1651/2022
Omkar Sapre Son Of Shri Manohar Sapre, Aged About 38 Years,
Resident Of 603, Swamy Narain, Sun City Road, Pune. The Then
Admin Head, B.v.g India Co. Ltd.
----Petitioner
Versus
State Of Rajasthan, Through Its Public Prosecutor.
----Respondent Connected With S.B. Criminal Miscellaneous (Petition) No. 4474/2021 Omkar Sapre Son Of Shri Manohar Sapre, Aged About 38 Years, Resident Of 603, Swamy Narain, Sun City Road, Pune And Presently Residing At B-801, Dwarka Apartment, Man Sarovar, Jaipur, Admin Head, B.v.g India Company Ltd. ( At Present Lodged In Central Jail, Jaipur.)
----Petitioner Versus State Of Rajasthan, Through Its Public Prosecutor.
----Respondent S.B. Criminal Miscellaneous (Petition) No. 5514/2021 Nimba Ram S/o Shri Kushala Ram, Aged About 50 Years, R/o New Colony, Panch Batti, Jaipur (Raj).
----Petitioner Versus
1. State Of Rajasthan, Through Its Public Prosecutor.
2. Bajrang Singh, Addl. S.p Special Investigation Unit, Acb, Jaipur.
----Respondents S.B. Criminal Miscellaneous (Petition) No. 7923/2021 Sandeep Kumar Choudhary Son Of Shri Mahaveer Singh, Resident Of Khanpur, Police Station Singhana, District Jhunjhunu, Presently Residing At Plot No. 49, 50, Harihar Vihar, Opposite Balaji School, Murlipura, Village Machra, Police Station Harmada, District Jaipur.
----Petitioner (Downloaded on 28/02/2023 at 11:54:06 PM) [2023/RJJP/003361] (2 of 2) [CRLMP-1651/2022] Versus
1. State Of Rajasthan, Through The Public Prosecutor.
2. Addl. Superintendent Of Police, Anti Curruption Bureau, Special Unit-I, Jaipur.
----Respondents For Petitioner(s) : Mr. Amar Kumar, Mr. Manish Parmar for Mr. V.R. Bajwa, Sr. Adv.
Mr. Manoj Kumar for Mr. G.S. Gill, Mr. Prakash Jha for Mr. Ashvin Garg, Mr. Mukesh Dudi For Respondent(s) : Mr. Rajendra Singh Yadav, AAG HON'BLE MR. JUSTICE FARJAND ALI Order 24/02/2023 Both the parties are willing to submit written submissions.
They may do so.
List these matters on 27.02.2023.
Till then, interim order, if any, shall continue.
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