Sumitra Devi W/O Radheshyam vs State Of Rajasthan
2021 Latest Caselaw 2133 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Bail Application No.
                                                                   1709/2021

                                   1.       Sumitra Devi W/o Radheshyam, Aged About 45 Years, R/o
                                            Dhani Majhau Ps Gudha Godaji Dist. Jhunjhunu Raj.
                                   2.       Radheshyam S/o Dhudaram, Aged About 50 Years, R/o
                                            Dhani Majhau Ps Gudha Godaji Dist. Jhunjhunu Raj.
                                                                                                     ----Petitioners
                                                                       Versus
                                   State Of Rajasthan, Through Pp
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Rajesh Gadwal for Mr. Naveen Dhuwan For Complainant(s) : Mr. Sunil Kumar Singodiya For State : Mr. Arvind Bhadu, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/03/2021

It is contended by counsel for the petitioners that Petitioner

No.1 is a female and Petitioner No.2 is suffering from mental

ailment.

Petitioners are directed to join the investigation and appear

before the Investigating Officer on or before 24.03.2021.

Investigating Officer is directed to submit his report on

31.03.2021.

List this matter on 31.03.2021.

Till next date, petitioners shall not be arrested.

(PANKAJ BHANDARI),J

ARTI SHARMA /55

Powered by TCPDF (www.tcpdf.org)