Dr. Lalit Kumar vs State Of Rajasthan
2022 Latest Caselaw 1655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 128/2022

1. Dr. Lalit Kumar S/o Sh. Rakba Ram, Aged About 28 Years, Presently Posted As Medical Officer At P.h.c., Koselao, P.s. Takhagarh, Tehsil-Sumerpur, District Pali (Raj.)

2. Rakba Ram S/o Sh. Chatra Ram, Aged About 58 Years, B/c Kumhar And R/o Dhora Bas, Nag Chowk, Rajpura Road, Takhatagarh, Tehsil-Sumerpur, District Pali (Raj.)

3. Smt. Kamla W/o Sh. Rakba Ram, Aged About 54 Years, B/c Kumhar And R/o Dhora Bas, Nag Chowk, Rajpura Road, Takhatagarh, Tehsil-Sumerpur, District Pali (Raj.)

4. Kantilal S/o Sh. Rakba Ram, Aged About 34 Years, B/c Kumhar And R/o Dhora Bas, Nag Chowk, Rajpura Road, Takhatagarh, Tehsil-Sumerpur, District Pali (Raj.)

5. Bastimal S/o Sh. Rakba Ram, Aged About 32 Years, B/c Kumhar And R/o Dhora Bas, Nag Chowk, Rajpura Road, Takhatagarh, Tehsil-Sumerpur, District Pali (Raj.)

6. Mohanlal S/o Sh. Rakba Ram, Aged About 24 Years, B/c Kumhar And R/o Dhora Bas, Nag Chowk, Rajpura Road, Takhatagarh, Tehsil-Sumerpur, District Pali (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Dr. (Smt.) Rachna W/o Dr. Lalit Kumar, Aged About 28 Years, D/o Sh. Ramjas Rokna, B/c Kumhar, R/o 5-C 16 Kuri Bhagtasani Housing Board, Jodhpur, Presently Residing At Street No. 01, Opposite Railway Crossing, Rampura Basti, Lalgarh, Bikaner (Raj.).

                                                                ----Respondents



For Petitioner(s)        :     Mr. Pradeep Shah (through VC)

For Respondent(s)        :     Mr. Mahipal Bishnoi, PP





                                                                             (2 of 2)                 [CRLMP-128/2022]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/02/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent - State.

Let notice be issued to the respondent No.2 only, returnable

on 10.02.2022.

Notice upon the respondent No.2 shall be served through the

SHO, Police Station, Mahila Thana, District Bikaner, who shall

ensure the personal service of notice upon the respondent No.2

positively by the next date of hearing.

Learned Public Prosecutor shall procure the case diary as well

as the factual report by the next date of hearing and may also file

reply to the petition, if so requires.

(VIJAY BISHNOI),J 5-mohit/-

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