Bhawani Shankar vs State Of Rajasthan
2021 Latest Caselaw 18557 Raj

(1 of 2) [CRLMP-6359/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6359/2021

1. Bhawani Shankar S/o Shri Rameshwar, Aged About 24 Years, R/o Jorawarpura, Ladnu, District Nagaur.

2. Om Prakash S/o Shri Arjan Lal, Aged About 57 Years, R/o Jorawarpura, Ladnu, District Nagaur.

3. Sandeep S/o Shri Jaskaran, Aged About 31 Years, R/o Ladnu, District Nagaur.

4. Shyam Singh S/o Shri Panne Singh, Aged About 66 Years, R/o Ladnu, District Nagaur.

5. Jeewan Khan @ Munna S/o Shri Sultan Khan, Aged About 49 Years, R/o Jawa Bas, Ladnu, District Nagaur.

6. Jagdish @ Mohan Ram S/o Shri Ramu Ram, Aged About 30 Years, R/o Nimbi Jodha, District Nagaur.

7. Mohd. Anwar S/o Shri Abdul Rahman, Aged About 42 Years, R/o Ladnu, District Nagaur.

8. Lala Ram S/o Shri Jagdish, Aged About 30 Years, R/o Ladnu, District Nagaur.

9. Mohd. Sarif @ Panna Lal S/o Shri Jan Mohd., Aged About 32 Years, R/o Teli Road, Ladnu, District Nagaur.

10. Sahdev S/o Shri Dhanna Ram, Aged About 53 Years, R/o Genana, P.s. Ladnu, District Nagaur.

11. Jaskaran S/o Shri Subhkaran, Aged About 57 Years, R/o Ward No. 21, Kumharon Ka Bas, Near Shiv Mandir, Ladnu, District Nagaur.

----Petitioners Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) : Mr. S. S. Rajpurohit, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/12/2021

(2 of 2) [CRLMP-6359/2021]

Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by

the judgment passed by this Court in S.B. Criminal Misc. (Petition)

No.6842/2019 (Bhagirath & Ors. V/s State) dated 27.10.2021.

Learned counsel for the petitioners submits that the present

petition is also filed against the same impugned order dated

07.01.2019 which was the subject matter of the Criminal Misc.

Petition decided by this Court on 27.10.2021.

For the same reasons, the present misc. petition is allowed.

The proceedings pending before the learned Judicial Magistrate,

Ladnu, District Nagaur, in Criminal Case No.22/2019 (State Vs.

Bhawani Shankar & Ors.) are quashed and set-aside qua the

petitioners.

The stay application also stands disposed of.

(VINIT KUMAR MATHUR),J 218-SunilS/-

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