Mangi Lal vs State
2021 Latest Caselaw 242 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6/2021

1. Mangi Lal S/o Late Parkhaji, Aged About 45 Years, By Caste Meghwal, R/o Village And Post Neel Kanth, Tehsil Ahore, District Jalore.

2. Bhanwar Lal S/o Shri Kishan Lal, Aged About 33 Years, By Caste Meghwal, R/o Village And Post Neel Kanth, Tehsil Ahore, District Jalore, At Present Class-Iv Employee Dist Consumer Forum, Jodhpur.

----Petitioners Versus

1. State, Through P.p.

2. Smt. Leela W/o Shri Kheema Ram Meghwal, R/o Village And Post Neel Kanth, Tehsil Ahore, District Jalore.

----Respondents

For Petitioner(s) : Mr. Khet Singh Rajpurohit, Adv. through VC For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/01/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf

of respondent No.1-State. Issue notice to the respondent No.2 only.

Rule is made returnable within six weeks.

Heard on the stay application.

In the meanwhile and till next date of hearing, no coercive action

shall be taken against the petitioners in pursuance of FIR No.161/2020,

PS Bhadrajun, District Jalore for offences under Sections 323, 341,

354/34 IPC. However, they shall join the investigation.

(MANOJ KUMAR GARG),J 67-MS/-

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