Deshraj Meena vs State Of Rajasthan
2022 Latest Caselaw 902 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6015/2021

1. Deshraj Meena S/o Banwari Lal, Aged About 55 Years, B/c Meena, R/o Plot No. 74, Sudarshana Nagar, Vallab Garden Bikaner Presently Residing At G-139 Malviya Nagar, Industrial Area, Near Apex Hospital, Jaipur.

2. Suresh Sharma S/o Daulal Sharma, Aged About 64 Years, B/c Brahmin, R/o Jailwell Hanuman Gali, Bikaner.

3. Sanjay Damani S/o Gopikishan Damani, Aged About 48 Years, B/c Damani, R/o Beechwal Industrial Area, Bikaner.

4. Damodar Sahal S/o Ramprakash Sahal, Aged About 67 Years, B/c Sahal, R/o Milan Travels, K.e.m. Road, Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Ravindra Singh S/o Bacchan Singh, Aged About 55 Years, B/c Rajpur, R/o Ladunda House No. 3, Purani Ginnani, P.s. Sadar, Bikaner.

----Respondents

For Petitioner(s) : Mr. Pradeep Choudhary (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/01/2022

The criminal misc. petition under Section 482 Cr.P.C. is filed

by the petitioners being aggrieved with the order dated

11.02.2021 passed by the Chief Judicial Magistrate, Bikaner

(hereinafter to be referred as 'the trial court') in Criminal Case

No.2545/2017, whereby the trial court took cognizance against

the petitioners for the offences punishable under Sections 306 and

120B IPC.

(2 of 2) [CRLMP-6015/2021]

It is noticed that against the order dated 11.02.2021, the

petitioners are having remedy of filing criminal revision petition

before the concerned Sessions court.

In such circumstances, I am not inclined to entertain this

criminal misc. petition at this stage and the same is hereby

dismissed.

However, the petitioners are free to approach the concerned

Sessions court by way of filing criminal revision petition.

If any such criminal revision petition is filed by the

petitioners before the concerned Sessions court, it is expected

that the Sessions court shall consider the question of condoning

the delay in filing the said criminal revision petition

sympathetically and thereafter may decide the same on merits.

(VIJAY BISHNOI),J 14-mohit/-

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