Rafik S/O Din Mohammed vs State Of Rajasthan
2022 Latest Caselaw 6330 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8409/2022

Rafik S/o Din Mohammed & Ors.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Devanshu Sharma, Adv. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

22/09/2022

Let notice should go to respondent No. 2 through both

process.

Requisites be filed within ten days.

Learned Public Prosecutor accepts notice on behalf of State-

respondent.

Respondent No. 2 is wife of petitioner No. 1, allegation is

under Section 498-A & 406 IPC against the petitioners.

Learned counsel for the petitioners submits that petitioner

No. 1 had filed a civil suit for restitution of conjugal rights. The

said matter was decided in favour of the petitioner vide judgment

dated 29/10/2015.

On non-compliance of the said order, petitioner No. 1 filed an

application for decree of divorce and thereafter, the impugned FIR

has been filed to pressurize the petitioners.

(2 of 2) [CRLMP-8409/2022]

Considering the aforesaid facts, it is directed that the

petitioners shall not be arrested in connection with FIR No.

136/2022 registered at Police Station Fatehpur Kotwali, Sikar till

further order with condition that the petitioners shall fully

cooperate with the investigation of the case.

(BIRENDRA KUMAR),J

ANIL SHARMA /45

Powered by TCPDF (www.tcpdf.org)