Jyoti Songara vs State Of Rajasthan
2022 Latest Caselaw 2523 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 21/2022

Jyoti Songara W/o Shri Arvind Kumar, Aged About 30 Years, D/o Shri Mangi Lal, B/c Songara, R/o Road Number 6, Ward No. 7, Near Telephone Exchange, Padampur, District Sri Ganganagar (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. The Station House Officer, Anoopgarh, District Sriganganagar (Rajasthan)

3. The Superintendent Of Police, Sriganganagar (Rajasthan)

4. The Deputy Commissioner Of Police, Dwarka, Sector Number 19, New Delhi.

5. The Additional Commissioner Of Police, Dwarka, Sector Number 19, New Delhi.

6. Arvind Kumar S/o Shri Kaptan Singh, Aged About 33 Years, B/c Chauhan, R/o 148A-149A, Fage First Gali Number 5, Durga Vihar, Deendarpur, Nafazgarh, New Delhi.

7. Nirmala Devi W/o Shri Kaptan Singh, Aged About 52 Years, B/c Chauhan, R/o 148A-149A, Fage First Gali Number 5, Durga Vihar, Deendarpur, Nafazgarh, New Delhi.

----Respondents

For Petitioner(s) : Mr. Trilok Joshi

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

Mr. D.S. Thind

Ms. Jyoti Songara, petitioner, present in person

(2 of 3) [CRLMP-21/2022]

Ms. Nirmala Devi, respondent No.7 along with petitioner's minor son, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/02/2022

Pursuant to the directions given by this Court on

10.02.2022, respondent No.7 is present in person before this

Court along with petitioner's minor son, however, the

respondent No.6 is not present.

It is submitted that the respondent No.6 is not able to

present before this Court today as he is tested positive for

Covid-19 and is under treatment.

I have interacted with the petitioner as well as the

respondent No.7 and both of them have stated that they are

ready for mediation and for that purpose, the matter may be

referred to the Mediation Center, Rajasthan High Court,

Jodhpur. It is also stated that it would be appropriate if the

mediation proceedings are to be taken place in the presence

of respondent No.6 also.

In view of the above, I deem it appropriate to place this

matter before the Mediation Center, Rajasthan High Court,

Jodhpur on 14.02.2022 at 10:30 A.M.

Both the petitioner as well as the respondent No.6 are

directed to remain present before the Mediation Center,

Rajasthan High Court, Jodhpur on 14.02.2022 at 10:30 AM.

(3 of 3) [CRLMP-21/2022]

Thereafter, the matter may be placed before this Court

on 14.02.2022 at 02:00 PM along with report of the Mediation

Center, Rajasthan High Court, Jodhpur.

It is made clear that the respondent No.7 shall not leave

Jodhpur till 14.02.2022 along with petitioner's minor son.

List on 14.02.2022 at 02:00 PM.

(VIJAY BISHNOI),J 157-pratibha/-

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