Pinki Chandel vs State Of Rajasthan
2021 Latest Caselaw 7233 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1580/2021

1. Pinki Chandel W/o Sh. Rajeev Kumar Chandel, Aged About 36 Years, R/o 146, Nehru Vihar, Sector No. 16, Bheemganj, District Bhilwara (Raj.).

2. Sanjay Khoiwal S/o Late Sh. Radheyshyam Khoiwal, Aged About 35 Years, R/o Purani Dhanmandi Chawk, Punchmukhi Balaji Road, Bhilwara (Raj.) 311001

3. Rakesh Khoiwal S/o Late Sh. Radheyshyam Khoiwal, Aged About 32 Years, R/o Purani Dhanmandi Chawk, Punchmukhi Balaji Road, Bhilwara (Raj.) 311001

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Rajeev Kumar Chandel S/o Sh. Nandlal Chandel, Aged About 40 Years, R/o 146, Nehru Vihar, Sector No. 16, Bheemganj, District Bhilwara (Raj.).

----Respondents

For Petitioner(s) : Mr. Praveen Vyas, Adv.

Mr. Bharat Shrimali, Adv.

For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021 Heard.

Issue notice. Learned Public Prosecutor accepts notices on behalf of respondent No.1-State. Issue notice to the respondent No.2. 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.5/2021, PS Bheemganj, District Bhilwara for offences under Sections 341, 323, 384, 506 IPC. However, they shall join the investigation.

(MANOJ KUMAR GARG),J 147-MS/-

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