Vijay Lakshmi Kumawat W/O Brajesh ... vs State Of Rajasthan
2022 Latest Caselaw 4703 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 4621/2022

Vijay Lakshmi Kumawat W/o Brajesh Kumawat D/o Chhotu Lal
Kumawat & Anr.
                                                                  ----Petitioners
                                   Versus
State Of Rajasthan & Anr.
                                                                ----Respondents

For Petitioner(s) : Mr. Devanshu Sharma For Respondent(s) : Mr. Imran Khan, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

11/07/2022

The respondent No.2 has lodged a case under Section 498A

IPC and other Sections of Indian Penal Code against her husband

Chotu Lal Kumawat. The trial resulted in acquittal vide judgment

dated 08.12.2021 passed in Case No.29/2015. A copy of the

judgment is at Annexure-3.

Thereafter, a decree of divorce was passed by the Competent

Court in favour of the husband of respondent No.2 against

respondent No.2 on 02.05.2022.

In the aforesaid background, FIR No.109/2022 registered

with Mahila Thana, Ajmer, has been challenged on the ground that

the petitioners being family members of husband, are being

maliciously prosecuted in the FIR for offences under Sections

498A, 406, 420 and 506 IPC.

Let notice should go to the respondent No.2 though both

processes.

Requisites be filed within ten days.

(2 of 2) [CRLMP-4621/2022]

Learned Public Prosecutor accepts notice on behalf of the

State.

Meanwhile, petitioners shall not be arrested in the FIR under

challenge till further order with the condition that they shall fully

co-operate with the investigation of the case.

(BIRENDRA KUMAR),J

Sunita/27

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