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Suryabhan Singh Jhala vs State
2021 Latest Caselaw 671 Raj

Citation : 2021 Latest Caselaw 671 Raj
Judgement Date : 11 January, 2021

Rajasthan High Court - Jodhpur
Suryabhan Singh Jhala vs State on 11 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 34/2021

1. Suryabhan Singh Jhala S/o Rupendra Singh Jhala, Aged About 34 Years, resident of House No. 201, Bagpura House, Mamaji Ki Haveli Ke Samane, Udaipur, Rajasthan, Pincode 333026

2. Rupendra Singh Jhala S/o Mansingh Jhala, Aged About 66 Years, resident of House No. 201, Bagpura House, Mamaji Ki Haveli Ke Samane, Udaipur, Rajasthan, Pincode 333026

3. Sushila Kanwar W/o Rupendra Singh Jhala, Aged About 62 Years, resident of House No. 201, Bagpura House, Mamaji Ki Haveli Ke Samane, Udaipur, Rajasthan, Pincode 333026

4. Rama Jhala W/o Lokendra Singh Rathore, Aged About 36 Years, By Caste Rajput, R/o House No. 1, Air Force Ratnada, Jodhpur, Rajasthan.

5. Lokendra Singh Rathore S/o Rupender Singh Rathore, Aged About 39 Years, By Caste Rajput, R/o House No. 1, Air Force Ratnada, Jodhpur, Rajasthan.

----Petitioners Versus

1. State, Through P.p.

2. Priya Champawat W/o Shri Suryabhan Jhala, Aged About 31 Years, By Caste Rajput, R/o Gali No. 16, 588, Chandra Niwas, New Bjs Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Bhanwar Singh Rathore. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021

Heard.

Issue notice.

(2 of 2) [CRLMP-34/2021]

Learned Public Prosecutor accepts notice on behalf of

respondent No.1-State.

Issue notice to respondent No.2 only, returnable within six

weeks.

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

action shall be taken against the petitioners in connection with

F.I.R. No.161/2020, registered at Police Station Mahila Thana,

Jodhpur (East). However, they are directed to join the

investigation.

(MANOJ KUMAR GARG),J 71-Prashant/-

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