Naveen vs State Of Rajasthan
2021 Latest Caselaw 5574 Raj

(1 of 2) [CRLMP-874/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 874/2021

Naveen S/o Sh. Mangilal, Aged About 26 Years, B/c Mali, R/o Chavandiya Kala, P.s. Jetaran, Dist. Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Jassa Ram S/o Sh. Bhabhut Ram, (27 Khed Ka Potedar), B/c Mali, R/o Chavandiya Kalla Tehsil Jetaran, Dist. Pali, Rajasthan.

3. Pukhraj S/o Sh. Bhabhut Ram, (Chavandiya Kalla Ka Potedar), B/c Mali, R/o Chavandiya Kalla Tehsil Jetaran, Dist. Pali, Rajasthan.

4. Ganpatlal S/o Gepar Ram Mali, (Potedar Nimaj), R/o Nimaj, Bera Kachoda, Tehsil Jetaran, Dist. Pali.

5. Ramlal S/o Dhanna Ram Mali, (Panch), R/o Nimaj, Bera Bhatiya Ka Sevagar, Tehsil Jetaran, Dist. Pali.

6. Mangilal S/o Sh. Hira Lal Ji Mali, (Panch), R/o Nimaj, Bera Ramsagar, Tehsil Jetaran, Dist. Pali.

7. Misruji S/o Sh. Tulsa Ram Ji Mali, (Potedar Nimaj), R/o Nimaj, Bera Bhatiya Ka Sevagar, Tehsil Jetaran, Dist. Pali.

8. Advo. Tulsa Ram, Court Premises, Jetaran, Dist. Pali.

9. Sugnaram Bhati, R/o Megdara, Tehsil Raigarh, Dist. Pali.

10. Laburam S/o Sh. Nemaram Mali, R/o Chavandiya Kalla, Bera Umau, Tehsil Jetaran, Dist. Pali (Raj.).

11. Mangilal S/o Aduram Mali, R/o Chavandiya Kalla, Bera Umau, Tehsil Jetaran, Dist. Pali (Raj.).

12. Hadman S/o Pukhraj Mali, R/o Chavandiya Kalla, Bera Umau, Tehsil Jetaran, Dist. Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

(2 of 2) [CRLMP-874/2021]

25/02/2021

The instant misc. petition under Section 482 Cr.P.C. has been

filed by the petitioner-complainant for fair and effective

investigation in complaint No.NIL/2020 pending before learned

Civil Magistrate and Judicial Magistrate, Bar, District Pali.

Counsel submits that the aforesaid complaint was filed by

the petitioner way back on 08.10.2020 but the trial court is not

proceedings in the matter and adjourning the same without any

reason. Counsel prays that the trial court be directed to expedite

the complaint of the petitioner.

Learned Public Prosecutor has no objection to the prayer

made by the counsel for the petitioner.

In view of limited prayer made by the counsel for the

petitioner, the learned Civil Magistrate and Judicial Magistrate, Bar,

District Pali is directed to expedite the complaint No.NIL/2020 filed

by the petitioner before it.

The misc. petition stands disposed of.

(MANOJ KUMAR GARG),J 74-MS/-

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