Ravindra Kumar Sanadhya vs State Of Rajasthan
2022 Latest Caselaw 1177 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Misc(Pet.) No. 5018/2019

1. Ravindra Kumar Sanadhya S/o Sh. Murlidhar Sanadhya,

Aged About 54 Years, B/c Brahmin, R/o Near City Kotwali,

District Rajsamand (Raj.).

2. Smt. Shell Sanadhya W/o Sh. Ravindra Kumar Sanadhya,

Aged About 47 Years, B/c Brahmin, R/o Near City Kotwali,

District Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Kamal Singh Panwar S/o Sh. Shanker Singh Panwar, By

Caste Rajput, R/o New Colony, Amet, Tehsil Amet, District

Rajsamand (Raj.)

----Respondents Connected With

S.B. Criminal Misc(Pet.) No. 5019/2019

1. Ravindra Kumar Sanadhya S/o Sh. Murlidhar Sanadhya,

Aged About 54 Years, By Caste Brahmin, R/o Near City

Kotwali, District Rajsamand (Raj.).

2. Smt. Shell Sanadhya W/o Sh. Ravindra Kumar Sanadhya,

Aged About 47 Years, By Caste Brahmin, R/o Near City

Kotwali, District Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Gordhan Das Vaishnav S/o Sh. Mohandas Vaishnav, By

Caste Vaishnav, R/o Futi Baori, Ram Chowk, Sardargarh,

Police Station And Tehsil Amet, District Rajsamand (Raj.).

----Respondents

(2 of 2)

For Petitioner(s) : Mr. C.S. Rathore (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP For Complainant(s) : Mr. Pankaj Kumar Gupta (through VC) Mr. Shiv Lal Bairva, Addl. S.P., Rajsamand, Present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/01/2022

Learned counsel for the petitioners prays for some time to

seek instructions as to whether the petitioners are ready to pay

the amount of Rs.5,50,000/- to the complainant or not.

List on 1st February, 2022.

Interim order, if any, to continue till next date of hearing.

(VIJAY BISHNOI),J Arun/-

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