Yogesh vs State Of Rajasthan
2021 Latest Caselaw 19130 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 6610/2021

Yogesh S/o Kanahaiya Lal, Aged About 31 Years, Aspur, P.s. Aspur, At Present Residing At 4/260 Government Quarter, Behind Police Station Pratapnagar, P.s. Pratapnagar, Dist. Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Monika Rathore D/o Shiv Shankar Rathore, 59, Art Block, Goverdhan Vilas, Udaipur, Permanent Address- Chankya Puri, Sector No. 04, Hiranmagari, Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/12/2021

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that petitioner

and respondent No.2 were in live in relationship for almost seven

years. A baby boy was born in the year 2016 out of the said live in

relationship. On account of certain trivial issues, the present FIR

has been lodged against the petitioner in the year 2021.

Learned counsel for the petitioner relies upon the judgment

of this Court in the case of Sachin Sukhla Vs. State of

Rajasthan & Anr.: S.B. Criminal Misc. Petition

No.2092/2019 decided on 05.01.2021.

                                                                              (2 of 2)                     [CRLMP-6610/2021]



                                        Issue      notice     to    respondent          No.2      only,   returnable    on

                                   21.01.2022.

In the meanwhile and till the next date, the charge-sheet

shall not be filed by the Investigating Officer in the matter.

(VINIT KUMAR MATHUR),J

71-praveen/-

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