Rajbala Meena W/O Lt. Shri B.S ... vs State Of Rajasthan
2022 Latest Caselaw 6264 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8171/2022

Rajbala Meena W/o Lt. Shri B.s Meena & Ors.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous (Petition) No. 8172/2022 Siddharth Meena S/o Lt. Shri B.s. Meena & Ors.

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. A.K. Gupta Senior Adv with Ms. Apeksha Tiwari For Respondent(s) : Mr. Laxman Meena, PP Mr. Abhinav Sharma

HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 20/09/2022

Respondent No. 2 has already appeared in both petitions.

Two weeks time is allowed to respondent No. 2 for filing reply.

Learned Public Prosecutor accepts notice on behalf of State-

respondent No. 1.

Learned counsel for the petitioners submits that decree of

divorce has already been passed by competent court on full trial of

the case between petitioner Siddharth Meena and respondent No.

2 Santosh Meena by judgment dated 31.08.2019 passed in

regular civil suit No. HM 166/15 by learned Principle Judge, Family

Court, Bhopal. Impugned FIR alleging demand of dowry and

torture for the same as well as solemnization of second marriage

(2 of 2) [CRLMP-8171/2022]

against the husband and other relatives was lodged on

14.08.2022.

Considering the submissions aforesaid, it is directed that

petitioners shall not be arrested in connection with FIR No. 364

dated 14.08.2022 registered with Mahila Thana, Jaipur (West) for

the offences punishable under Sections 498-A, 406, 323, 504, 494

and120-B IPC till further order with condition that petitioner shall

fully cooperate with the investigation.

List on 09.11.2022.

(BIRENDRA KUMAR),J

Ashu /17-18

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