Shimla Devi vs State Of Rajasthan
2021 Latest Caselaw 7241 Raj

(1 of 1) [CRLMP-1522/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1522/2021

Shimla Devi W/o Shri Shankar Lal, Aged About 56 Years, R/o Ward No. 09, Ratanpura, Tehsil Sangariya, District Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Sajan Kumar S/o Ram Niwas, R/o Peerkamdia, Tibbi, Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kuldeep Sharma, Adv. For Respondent(s) : Mr. Mool Singh Bhati, 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 petitioner in pursuance of FIR No.371/2020, PS Tibbi, Hanumangarh for offences under Sections 498-A, 406 & 323 IPC. However, she shall join the investigation.

(MANOJ KUMAR GARG),J 133-MS/-

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