Rajasthan High Court - Jodhpur
Vikram Kailas vs State on 6 July, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3187/2021
1. Vikram Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged
About 40 Years, Armour U-2, Prem Parvat Villas, Road No.
14, Banjara Hills, Hyderabad, (Telangana).
2. Vivek Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged About
39 Years, Flat No. 302, Block No. B, Trendset Sumanjali
Banjara Hills, Road No. 5, Banjara Hills, Hyderabad,
(Telangana).
3. Pardha Saradhi S/o Sh. P. Prasad Rao, Aged About 33
Years, P.no. 7/p, Gr Nagar Colony, Kali Mandir,
Hyderabad, (Telangana).
----Petitioners
Versus
1. State, Through Pp
2. Raman Choudhary S/o Sh. Sonaram Choudhary, 181-A,
Ajit Colony, Circuit House Road, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. BS Rathore a/w Mr. Ayush Gehlot
For Respondent(s) : Mr. M.S. Bhati, PP
Mr. G.R. Punia, Sr. Advocate assisted
by Mr. Rajendra Prasad
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 06/07/2021 In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.
Learned counsel for the petitioner submits that the investigation is going on and notice has been issued to the petitioner to join the investigation. (Downloaded on 07/07/2021 at 08:47:44 PM)
(2 of 2) [CRLMP-3187/2021] Learned Public Prosecutor, however, seeks some time to compete his instructions.
Time prayed for is allowed.
List on 11.08.2021.
In the meanwhile, the petitioners shall not be arrested in connection with FIR No.27/2021 lodged at Police Station Ramgarh, District Jaisalmer. However, the petitioners shall be required to join the investigation through their authorized representatives.
(DR.PUSHPENDRA SINGH BHATI),J. 57-Sudheer/-
(Downloaded on 07/07/2021 at 08:47:44 PM) Powered by TCPDF (www.tcpdf.org)