Sunita @ Murti vs State Of Rajasthan
2022 Latest Caselaw 2663 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 271/2022

1. Sunita @ Murti W/o Shri Rajkumar Soni, Aged About 50 Years, R/o 12, Baba Deep Singh Colony, Ward No. 32, Sriganganagar (Rajasthan)

2. Rajkumar Soni S/o Shri Harish Chand Soni, Aged About 54 Years, R/o 12, Baba Deep Singh Colony, Ward No. 32, Sriganganagar (Rajasthan)

3. Smt. Anju D/o Shri Rajkumar Soni, Aged About 28 Years, R/o 12, Baba Deep Singh Colony, Ward No. 32, Sriganganagar (Rajasthan)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Nishu @ Neha W/o Shri Deepak Soni, Aged About 33 Years, D/o Shri Satpal Soni, R/o Ward No. 11, Sri Vijaynagar, Police Station Sri Vijaynagar, District Sri Ganganagar (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Kanti Lal Thakur For Respondent No.1 : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/02/2022

This Court while issueing notice to the respondent No.2 on

04.02.2022 has made the same returnable on 15.02.2022.

It appears that extra set has not been filed, hence, notices

could not be issued to the respondent No.2.

Learned counsel for the petitioners undertakes to file extra

set during the course of the day.

(2 of 2) [CRLMP-271/2022]

On filing the same, let notice be issued to the respondent

No.2, returnable on 22.02.2022.

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

SHO, Police Station, Vijay Nagar, District Sriganganagar, who shall

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

positively by the next date of hearing.

(VIJAY BISHNOI),J 31-mohit/-

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