Tota Ram vs State And Anr
2021 Latest Caselaw 7194 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 41/2010

Tota Ram
                                                                  ----Petitioner
                                   Versus
State And Anr
                                                                ----Respondent

For Petitioner(s) : Mr. Jaswant Singh Rathore For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/12/2021

1. It is contended by counsel for the petitioner that initially

cognizance was taken on 07.08.2006. The said order was

challenged and revision was filed by the petitioner and order of

cognizance was set aside.

2. It is further contended that against the same order dated

07.08.2006, complainant filed another petition which was decided

by the revision Court vide order dated 11.08.2009 and was

remanded to the Court below to decide the matter afresh.

3. It is also contended by counsel for the petitioner that once

the cognizance has been set aside by the revisional Court then a

second order against the cognizance order could not have been

passed.

4. No one has put in appearance on behalf of the counsel for

the complainant.

5. List this matter on 10.01.2022.

(2 of 2) [CRLMP-41/2010]

6. In the meantime, Court below is directed to not to proceed

further with the case.

(PANKAJ BHANDARI),J

ARTI SHARMA /59

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