STATE OF RAJASTHAN Vs. PARMESHWAR RAMLAL

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The State of Rajasthan is in appeal before us for assailing the orders dtd. 24/1/2025 and 4/2/2025 passed by the learned Single Judge of the Rajasthan High Court at Jodhpur[Hereinafter, being referred to as 'High Court'.] in S.B. Criminal Misc. Application No. 60 of 2025 and S.B. Criminal Misc. (Pet.) No. 287 of 2025. Vide the first order, the High Court recalled its earlier order dtd. 16/1/2025 passed in S.B. Criminal Misc. (Pet.) No. 287 of 2025 and restored the said petition to its original number. Vide the second order, the High Court allowed S.B. Criminal Misc. (Pet.) No. 287 of 2025 and directed transfer of investigation in FIR No. 202 of 2024, P.S. Kareda, District Bhilwara, and FIR No. 234 of 2024, P.S. Kareda, District Bhilwara, Rajasthan filed by respondent No. 1-Parmeshwar Ramlal Joshi[Hereinafter being referred to as 'respondent-complainant' or 'complainant'.] to the Central Bureau of Investigation[For short, "CBI"].