Bhanwar Singh Meena S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 3644 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous (Petition) No. 3892/2022

Bhanwar Singh Meena S/o Shri Subuddhi Meena
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan & Anr.
                                                                  ----Respondents

For Petitioner(s) : Mr. Tara Chand Sharma, Adv.

Mr. Bhuwnesh Sharma, Adv.

For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order 09/05/2022

Issue notice.

Learned Public Prosecutor accepts notice on behalf of the

respondent-State.

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

processes, returnable by 28.06.2022.

Requisites be filed within 10 days.

By the impugned order, the learned Court below has taken

cognizance against the petitioner for the offences under Sections

376, 376D and 120B of IPC, after disagreeing with the Police

report.

Prayer for stay has been made on the ground that

complainant is in habit of lodging false cases and certain other

cases lodged by her to extract money has been found untrue.

Considering the facts of the case as well as the judgment of

the Hon'ble Supreme Court in the case of M/s Neeharika

Infrastructure Private Limited Vs. State of Maharashtra and others

(2 of 2) [CRLMP-3892/2022]

decided on 13.04.2021 in Criminal Appeal No.330/2021, it is not a

fit case for interim relief as such prayer is refused.

The stay application is rejected.

List on 28.06.2022.

(BIRENDRA KUMAR),J

Ashwani/-37

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