Shanta Kanwar vs State Of Rajasthan-State
2021 Latest Caselaw 8892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2103/2021

Smt. Shanta Kanwar W/o Sh. Madho Singh, Aged About 60 Years, R/o Karoli, Tehsil Abu Road, Dist. Sirohi (Raj.).

----Petitioner Versus

1. State Of Rajasthan-State, Through Pp

2. Pahad Singh S/o Sh. Ratan Singh, R/o Bhinmal, Dist.

Jalore (Raj.).

----Respondents

For Petitioner(s) : Mr. Pravin Vyas, Adv. For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Issue notice to the respondent No.2 only. Rule is made returnable within six weeks.

Heard on the stay application. In the meanwhile and till next date of hearing, no coercive action shall be taken against the petitioner in pursuance of FIR No.411/2020, PS Abu Road Sadar, District Sirohi for offences under Sections 418, 420, 409, 467, 468, 471, 474 & 120B IPC. However, she shall join the investigation.

(MANOJ KUMAR GARG),J 78-MS/-

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