Manoj Kumar vs State Of Rajasthan
2022 Latest Caselaw 2321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 656/2022

1. Manoj Kumar S/o Chotu Lal, Aged About 37 Years, R/o House No. 120-3, Azad Nagar, Pratapnagar, Dist. Bhilwara.

2. Chotu Lal Meena S/o Kalu Ram, Aged About 70 Years, R/o House No. 120-3, Azad Nagar, Pratapnagar, Dist. Bhilwara.

3. Smt. Rupwati Devi W/o Chhotu Lal Meena, Aged About 59 Years, R/o House No. 120-3, Azad Nagar, Pratapnagar, Dist. Bhilwara.

4. Khem Raj Meena S/o Soram, Aged About 55 Years, R/o House No. 120-3, Azad Nagar, Pratapnagar, Dist. Bhilwara.

5. Smt. Maya W/o Khem Raj Meena, Aged About 47 Years, R/o House No. 120-3, Azad Nagar, Pratapnagar, Dist. Bhilwara.

----Petitioners Versus

1. State Of Rajasthan, Throguh Pp

2. Smt. Kalpana Meena W/o Manoj Meena, R/o House No. 120-3, Azad Nagar, Pratapnagar, Dist. Bhilwara.

----Respondents

For Petitioner(s) : Mr. Om Rajpurohit For Respondent(s) : Mr. MS Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/02/2022

Issue notice. Issue notice of stay petition as well.

Learned Public Prosecutor accepts notice on behalf of the

respondent- State.

                                                                                (2 of 2)                   [CRLMP-656/2022]



                                         Issue     notice     to    respondent            No.2    only,   returnable   on

                                   25.02.2022.

Notice upon respondent No.2 shall be served through the

SHO, Mahila Police Station (Bhilwara), who shall ensure the

personal service of notice upon the respondent No.2 positively by

the next date of hearing.

In the meanwhile, the petitioners may appear before the

Investigating Officer on or before 16.02.2022 and as and when

called for.

Till next date, no coercive action shall be taken against the

petitioners.

(VIJAY BISHNOI),J SURABHII/72-

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