Ramdev vs State Of Rajasthan
2022 Latest Caselaw 7364 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2671/2022

1. Ramdev S/o Kishan Lal, Aged About 51 Years, B/c Suthar, R/o Village Gadhwala, Tehsil And District Bikaner (Rajasthan)

2. Bhagwati Devi W/o Sh. Ramdev, Aged About 48 Years, B/ c Suthar, R/o Village Gadhwala, Tehsil And District Bikaner (Rajasthan)

3. Shiv Kumar S/o Ramdev, Aged About 31 Years, B/c Suthar, R/o Village Gadhwala, Tehsil And District Bikaner (Rajasthan)

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Krishna Kumar S/o Mohanlal, R/o 1-D-52 Jai Narayan Vyas Colony, Bikaner (Raj.)

3. Sunil Morwani S/o Begraj, R/o Ishwar Kunj, Sudarshna Nagar, Bikaner (Raj.)

----Respondents

For Petitioner(s) : Mr. Ratish Bhatnagar For Respondent(s) : Mr. Mahipal Bishnoi, PP

JUSTICE DINESH MEHTA

Order

17/05/2022

1. While informing that the petitioners had already filed a suit

for the same relief on 17.09.2021 before the Civil Judge, Bikaner,

learned counsel for the petitioners submits that the application

under Section 145 of the Code of Criminal Procedure, filed by the

respondent Nos.2 and 3 on 10.02.2022, being subsequent in time,

was not maintainable.

(2 of 2) [CRLMP-2671/2022]

2. Learned counsel submits that though this argument was

advanced and relevant judgments were cited before the Revisional

Court but neither any finding has been recorded nor such point

has been dealt with.

3. The matter requires consideration.

4. Issue notice. Issue notice of stay application also, returnable

on 04.07.2022.

5. Notices be given 'dasti' to learned counsel for the petitioners,

if so desired.

(DINESH MEHTA),J 213-skm/-

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