Lasa Ram vs State Of Rajasthan
2022 Latest Caselaw 13541 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7729/2022

1. Lasa Ram S/o Shri Vagata Ji Sain, Aged About 48 Years, R/o Vill. Revatara Tehsil Sayala Dist. Jalore

2. Smt. Sita Devi W/o Shri Lasa Ram Sain, Aged About 42 Years, R/o Vill. Revatara Tehsil Sayala Dist. Jalore

3. Smt. Geeta Devi W/o Shri Arjun Kumar Garg, Aged About 37 Years, R/o Vill. Revatara Tehsil Sayala Dist. Jalore

4. Hari Singh S/o Shri Pratap Singh Rajput, Aged About 45 Years, R/o Vill. Revatara Tehsil Sayala Dist. Jalore

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Otamal S/o Shri Magaji Rajpurohit, R/o Vill. Revatara Tehsil Sayala Dist. Jalore

----Respondents

For Petitioner(s) : Mr. Naresh Singh For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI Judgment / Order

18/11/2022

Learned counsel for the petitioner submits that the matter is

predominantly of a civil nature but an attempt has been made to

give it a colour of offence and instead of filing a suit for specific

performance of the contract, the complainant choose to approach

the Station House Officer and got lodged the FIR.

The matter requires consideration.

Issue notice, returnable within a period of four weeks.

In the meanwhile and until further orders, the petitioners

shall not be arrested.

(FARJAND ALI),J 138-mohit/-

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