Krishna Rai Mathur vs State Of Rajasthan
2022 Latest Caselaw 13516 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7378/2022

1. Krishna Rai Mathur S/o Bhawani Lal Mathur, Aged About 26 Years, R/o Burtiya Dadhich Mataji Ka Mandir, Soorsagar, Jodhpur.

2. Sunita Rai Mathur W/o Bhawani Lal Mathur, Aged About 54 Years, R/o Burtiya Dadhich Mataji Ka Mandir, Soorsagar, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Sweety Mathur W/o Krishna Rai, (D/o Laxman Lal Mathur), R/o Near Miyon Ki Masjid, Nagauri Gate Road, Jodhpur.

----Respondents

For Petitioner(s) : Mohd. Rasheed For Respondent(s) : Mr. Muktyar Khan, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

18/11/2022

The instant criminal misc. petition under Section 482 CrPC

has been preferred by the petitioners for quashing of FIR No.

138/2022, Police Station Mahila Thana, Jodhpur for the offence

under Sections 406, 323, 354 IPC.

Heard learned counsel for the petitioners and learned Public

Prosecutor.

Considering the overall facts and circumstances of the case,

it is directed that the petitioners shall not be arrested. They have

to appear before the trial court. In the event of filing of the challan

and moving a regular bail application by the petitioners before the

(2 of 2) [CRLMP-7378/2022]

trial court, the petitioners shall be released on bail on the amount

of sureties and bonds to the satisfaction of the learned Magistrate.

The instant miscellaneous petition under Section 482 CrPC is

disposed of.

Stay petition also stands disposed of.

(FARJAND ALI),J SURABHII/98-

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