Nutan Mishra Daughter Of Uma ... vs State Of Rajasthan
2021 Latest Caselaw 7092 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Criminal Revision Petition No. 1011/2021

1.     Nutan Mishra Daughter Of Uma Shankar Tiwadi, Resident
       Of Flat No. 1-103, Unique Tower Sector-26, Pratap Nagar,
       Jaipur (Rajasthan)
2.     Krishna Mishra Wife Of Uma Shankar Tiwadi, Resident Of
       Flat No. 1-103, Unique Tower Sector-26, Pratap Nagar,
       Jaipur (Rajasthan)
3.     Uma Shankar Tiwadi Son Of Ramadhar Tiwadi, Resident
       Of Flat No. 1-103, Unique Tower Sector-26, Pratap Nagar,
       Jaipur (Rajasthan)
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through PP
2.     Suresh Kumar Mishra Son Of Bani Madhav, Resident Of
       House No. 117/47, Sarvoday Nagar, Kakdev, Kanpur City
       (UP)
                                                                ----Respondents

For Petitioner(s) : Mr.Sandeep Bhagwati For Respondent(s) : Mr. Bhawani Shankar Sharma, PP Mr. Dinesh Kumar Sharma,

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

01/12/2021

Heard.

It has been submitted by learned counsel for the petitioners

that vide impugned order dated 08.09.2021, learned trial court

has taken cognizance against Nutan Sharma (Sister-in-law of the

deceased), Krishna Mishra (Mother-in-law of the deceased) and

Uma Shankar Tiwadi (Father-in-law of the deceased) for offence

under Section 498-A of IPC and they have been summoned

(2 of 2) [CRLR-1011/2021]

through bailable warrant. It is further submitted that cognizance

has been taken after time limit prescribed for offences which is

against the judgments of the Apex Court and of the relevant law.

List after three weeks.

In the meanwhile, operation of the impugned order dated

08.09.2021, shall remain stayed.

(MANOJ KUMAR VYAS),J

Pooja /39

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