Mukesh Marru vs State Of Rajasthan
2021 Latest Caselaw 17279 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6114/2021

Mukesh Marru S/o Nand Singh Maru, Aged About 53 Years, R/o B 438 Shastri Nagar Thana City Kotwali Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Vijay Singh S/o Glab Singh, R/o Kosithala Gangapur Raipur Bhilwara.

----Respondents

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. M.S. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/11/2021

Learned counsel for the petitioner submits that the offence

alleged under Juvenile Justice (Care and Protection of Children)

Act 2015 is not made out, in view of the judgment of Kerala High

Court in the case of A. Nizamudin vs. The Station House

Officer Kannur Town Station (Criminal Misc. Case No. 588 of

2017) dated 30.05.2017 and in view of the judgment dated

12.07.2017 passed by this Court in the case of Natthuram vs.

State of Rajasthan (S.B. Criminal Misc. Bail No. 9030 of 2017).

Learned Public Prosecutor submits that the evidence or

record shows that the petitioner is the owner of the Brick kilns

factory, where the children were found working in the factory

premises (Brick Kilns).

In these circumstances, learned Public Prosecutor is directed

to call for the case diary on the next date of hearing.

(2 of 2) [CRLMP-6114/2021]

List the matter on 10.12.2021.

Meanwhile and till the next date of hearing, the petitioner

shall not be arrested in connection with the F.I.R. No. 169/2021

Police Station Baneda, District Bhilwara. However, the petitioner

shall join the investigation and appear before the Investigating

Officer as and when called upon to do so.

(VINIT KUMAR MATHUR),J

32-payal/-

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