Narsingh Bharti vs State Of Rajasthan
2022 Latest Caselaw 365 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5849/2021

1. Narsingh Bharti S/o Shiv Bharti, Aged About 48 Years, R/o Pachpadara, Tehsil Pachpadara, Distt. Barmer.

2. Kailash Bharti S/o Narsingh Bharti, Aged About 20 Years, R/o Pachpadara, Tehsil Pachpadara, Distt. Barmer.

3. Sita Devi W/o Narsingh Bharti, Aged About 18 Years, R/o Pachpadara, Tehsil Pachpadara, Distt. Barmer.

----Petitioners Versus

1. State Of Rajasthan, Through Pp.

2. Chhagan S/o Hari Ram Bheel, R/o Pachpadara, Distt.

Barmer.

----Respondents

For Petitioner(s) : Mr. Gajendra Panwar (through VC) For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

respondent No.1 - State. Let notice be issued to the respondent

No.2 only, returnable on 14.2.2022.

In the meantime, effect and operation of the order dated

7.1.2017 passed by the Judicial Magistrate, First Class,

Pachpadara, Distt. Barmer in FR No.28/2010 and the order dated

6.8.2021 passed by the Addl. Sessions Judge, Balotra in Criminal

Revision No.41/2017 shall remain stayed.

(VIJAY BISHNOI),J

28-MS Rathore/-

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