Santosh Khateek vs State Of Rajasthan
2022 Latest Caselaw 2323 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 622/2022

1. Santosh Khateek D/o Shiv Lal Khateek, Aged About 24 Years, Khateek Mohalla, Ward No.9, Chechi, Districat Chittorgarh, Rajasthan.

2. Hemant @ Surendra S/o Jagdish, Aged About 25 Years, By Caste Khateek R/o Indira Colony, Khajuwana, Tehsil Mundwa District Nagaur Rajasthan.

3. Shivlal Khateek S/o Bheru Lal Kahateek, Aged About 45 Years, Khateek Mohalla, Ward No.9, Chechi District Chittorgarh, Rajasthan.

4. Smt. Leela Devi Khateek W/o Shivlal Khateek, Aged About 43 Years, Khateek Mohalla, Ward No.9, Chechi, District Chittorgarh, Rajasthan.

5. Sumitra Khateek D/o Shivlal Khateek, Aged About 20 Years, Khateek Mohalla, Ward No.9, Chechi District Chittorgarh, Rajasthan.

6. Yshoda D/o Prittam Khateek, Aged About 27 Years, Ratangarh (M.p.) Present R/o Khateek Mohalla, Ward No.9, Chechi, District Chittorgarh Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Pappu Kanwar Khateek S/o Goru Lal Khateek, Aged About 30 Years, Shiyajm Pura, Tehsil Mandal Garh, District Bhilwara, Present R/o House No.491, Sector - B, Aazad Nagar, Ps Pratap Nagar, Bhilwara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. RR Ankiya (through VC) For Respondent(s) : Ms. Anita Gehlot, PP and Ms. Kamla Goswami, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/02/2022

(2 of 2) [CRLMP-622/2022]

Issue notice.

Learned Public Prosecutor accepts notice on behalf of

respondent - State.

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

on 25.02.2022.

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

SHO, Police Station, Pratapnagar, District Bhilwara, who shall

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

positively by the next date of hearing.

In the meantime, the petitioner may appear before the

Investigating Officer on or before 14.02.2022 and as and when

called upon to do so.

The Investigating Officer shall interrogate the petitioners and

furnish the factual report before this Court on the next date of

hearing.

Learned Public Prosecutor may also file reply to the petition,

if so desires.

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

petitioners.

(VIJAY BISHNOI),J 54-mohit/-

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