HARKESH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - S.B. Criminal Misc. Application No. 452 of 2011 has been filed in S.B. Criminal Misc. Petition No. 1667/2009, Harkesh Meena Vs. The State of Rajasthan and another by the Public Prosecutor for the clarification of the term "NO COERCIVE STEP SHALL BE TAKEN AGAINST THE PETITIONER, AS HAS ALREADY BEEN DIRECTED ON 4.11.2009." while passing final order dated 7.12.2011 by this court.

(2.) S.B. Criminal Misc. Application No. 302 of 2011 has been filed in S.B. Criminal Misc. Petition No. 19/2010, Udai Singh and anr. Vs. The State of Rajasthan and another by the complainant applicant for the clarification of the term "NO COERCIVE STEP SHALL BE TAKEN AGAINST THE PETITIONER, AS HAS ALREADY BEEN DIRECTED ON 11.1.2010." while passing final order dated 16.9.2011 by this court.

(3.) That while passing final order in S.B.Cr. Misc. Petition No. 1667 of 2009 on 7.12.2011 this Court observed as under :