Lakshmi Devi W/O Late Sh. Kashiram vs State Of Rajasthan
2021 Latest Caselaw 7332 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 1847/2020

Lakshmi Devi W/o Late Sh. Kashiram
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan
                                                                     ----Respondent

For Petitioner(s) : Mr. Anurag Sharma, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

07/12/2021

Counsel for the petitioners submit that initially FIR

No.192/98 in this matter was registered at Police Station Udyog

Nagar, District Bharatpur in which the negative final report was

submitted by the Investigating Agency in the year 1999 and the

same was also accepted by the concerned Magistrate. Counsel

further submits that again on 25.02.2000, a complaint was filed

by the complainant with regard to the same incident upon which

cognizance has been taken by the Magistrate. Counsel further

submits that two complaints/FIRs is not maintainable for the same

offences.

Counsel relied upon the judgment passed by the Hon'ble

Supreme Court in the matter of Krishna Lal Chawla & Ors. Vs.

State of Uttar Pradesh and another reported in

(2021) 5 SCC 435 decided on 08.03.2021.

In that view of the matter, issue notice to the respondents

returnable by six weeks.

(2 of 2) [CRLMP-1847/2020]

List this petition for final disposal in the third week of

January, 2022.

Meanwhile, operation of the order dated 26.10.2017

(Annexure-3) shall remain stayed.

(INDERJEET SINGH),J

JYOTI /166

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